Bilal Ahamed vs The State Of Telangana
2026 Latest Caselaw 263 Tel

Telangana High Court

Bilal Ahamed vs The State Of Telangana on 1 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                             HYDERABAD
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
                     WRIT PETITION No.3086 of 2026
                       DATE OF ORDER: 01.04.2026
Between:
Sri. Bilal Ahamed and one other.
                                                         ...Petitioners
AND
The State of Telangana, Municipal Administration and Urban Development
Department and four others.
                                                       ...Respondents
ORDER:

Heard learned counsel for the petitioners, learned Government Pleader

for Municipal Administration and Urban Development appearing for

respondent No.1, Sri.Raparthi Venkatesh, learned standing counsel for

GHMC appearing for respondent Nos.2 to 5.

2. This writ petition has being filed seeking the following prayer:-

"a) to declare the action of the Respondent No. 4 and 5 in issuing the impugned Speaking Order dated 09.01.2026, directing the Petitioner to remove the alleged deviation to construction within 15 days, as being bad, arbitrary, high-handed, illegal, unconstitutional and violative of Articles 14, 21 and 300A of the Constitution of India and also contrary to the principles of natural justice and consequently direct the Respondents not to take any coercive steps in respect of construction in Bearing Plot No.74, in Portion L and O in Survey No.41/Part and Plot No.75 Block No."O" admeasuring 600 Sq.yards, situated at Parama Reddy Hills, Upperpally Village, Attapur Circle, Ranga Reddy Circle.

b) Consequently set aside the impugned Speaking Order dated 09.01.2026 issued by the Respondent No.4."

3. Learned standing counsel appearing for respondent Nos.2 to 5 placed

on record instructions issued by the respondent No.5, wherein it is submitted

that on 17.11.2025, one Habeedbuddin Qureshi made a complaint alleging

that the petitioners are making unauthorized construction on the subject

property. On such complaint, the subject property was inspected and the

respondent authorities issued notice dated 21.11.2025 under Section 635 of the

GHMC Act, 1955. Thereafter, show cause notice dated 24.11.2025 was issued

and subsequently speaking order dated 09.01.2026 was also issued. Learned

standing counsel further submits that the subject property is sealed and

submits that the respondent authorities would take appropriate action

including removal/demolishing of the subject property.

4. At this stage, Sri.Ram Singhal, learned counsel appearing on behalf of

counsel for the petitioners through virtual mode sought permission of this

Court to withdrawn this writ petition with a liberty to seek appropriate

remedy as available under law.

5. Recording the above submission, permission is accorded to the

petitioners to withdraw the writ petition with a liberty to avail appropriate

remedy as available under law.

6. Accordingly, this writ petition is dismissed as withdrawn. As a sequel,

I.A.No.3 of 2026 (Implead petition) and other miscellaneous petitions, if any,

pending in this writ petition shall stand closed. No costs.

_________________________ N. V. SHRAVAN KUMAR, J Dated: 01.04.2026 Note:-

Issue C.C by tomorrow.

B/o Su