K. Raja Sekhar vs The Special Officer And Competent ...
2023 Latest Caselaw 30 Tel

       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

               WRIT PETITION No.5440 of 2011
ORDER:

Heard learned counsel for the petitioner and the learned

Government Pleader for Assignment.

2. Learned counsel for the petitioner submitted that Plot

No.429-C situated in Sy.No.77 of Kondapur Village, Serilingampally

Mandal, Ranga Reddy District, forms part of Raghavendra Colony

Layout in Serilingampally Circle of Greater Hyderabad Municipal

Corporation limits, Hyderabad and covered by judgment of this

Court in WP.No.21580 of 2008 dated 28.03.2017, wherein the writ

petition filed by the original declarant, Linga Rao and his family

members challenging the Section 8(4) order under the Urban Land

Ceiling and Regulation Act and consequential proceedings was

allowed.

3. The aforesaid submission is not disputed by the learned by

the learned Government Pleader for Assignment.

4. Recording the same, the writ petition is allowed. The amount

collected from the petitioner towards regularization for processing

application under G.O.Ms.No.747 Revenue UC.I Department dated

18.06.2008 shall be refunded to the petitioner forthwith.

There shall be direction to the respondents to consider the

application of the petitioner for regularization of his plot under LRS

scheme and also consider his application for building construction,

if and when filed by the petitioner, in accordance with law.

Pending miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

___________________ B. VIJAYSEN REDDY, J January 3, 2023 Note: Issue CC in two (2) days (B/o) DSK