P.Suresh vs The Director Of Town And Country ...
2023 Latest Caselaw 2566 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                             AND
     THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

               WRIT APPEAL No.1351 of 2008

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)


       Mr. J. Prabhakar, learned Senior Counsel appears on

behalf of Mr. D. Aniketh Reddy, learned counsel for the

appellants.


2.     This intra court appeal under Clause 15 of the

Letters Patent has been filed against the order dated

27.06.2008 by which W.P.No.8250 of 2001 preferred by the

appellants has been dismissed and the order dated

25.01.2001 of respondent No.1 - Director of Town and

Country Planning, Hyderabad, in rejecting the

representation submitted by the appellants has been

upheld.

3. At the outset, learned Senior Counsel for the

appellants submitted that the appellants have an adjacent

plot of 500 square yards and the appellants be granted ::2::

liberty to submit a representation to respondent No.2 -

Municipal Council with regard to their grievance.

4. In view of the aforesaid submission, the writ appeal is

disposed of with liberty to the appellants to make a

representation to respondent No.2 - Municipal Council with

regard to their grievance. Needless to state that in case

such a representation is made, the Municipal Council shall

consider the same in accordance with law.

As a sequel, miscellaneous petitions, pending if any,

stand closed. No order as to costs.

______________________________ ALOK ARADHE, CJ

_______________________________ N.V.SHRAVAN KUMAR, J

Date: 20.09.2023 ES