Smt. Kodali Anusha And Another vs The State Of Telangana And 5 Others
2021 Latest Caselaw 3706 Tel

           THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                     WRIT PETITION No.29810 of 2021

ORDER:

Heard learned counsel appearing for the petitioners, learned

Government Pleader appearing for respondents 1 and 6 and

Sri Sampath Prabhakar Reddy, learned Standing Counsel

appearing for respondents 2 to 5.

Learned counsel appearing for the petitioners had

contended that the issue raised in the present writ petition is

squarely covered by the judgment rendered by this Court in

W.P.No.15280 of 2021 dated 14.07.2021.

Learned Government Pleader and the learned Standing

Counsel have not disputed the submission made by the learned

counsel for the petitioners. However, they have contended that

the petitioners have to make online application for building

permission and the respondents would consider the same and pass

appropriate orders in terms of the judgment of this court, referred

supra.

This Court, having considered the rival submissions made by

the parties, is of the considered view that this writ petition can be

disposed of directing the petitioners to submit online application for

building permission within a period of two weeks from the date of

receipt of a copy of this order. Thereupon, the respondents shall

consider the case of the petitioners and pass appropriate orders in

accordance with law by duly taking into account the judgment of

this Court in W.P.No.15280 of 2021 dated 14.07.2021 in another eight

weeks thereafter.

With the above directions, the writ petition is disposed of. No

order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

____________________________ ABHINAND KUMAR SHAVILI, J 23.11.2021 Prv