Managing Committee Chillah Syedna ... vs The State Of Telangana
2026 Latest Caselaw 525 Tel

Telangana High Court

Managing Committee Chillah Syedna ... vs The State Of Telangana on 8 April, 2026

 IN THE HIGH COURT FOR THE STATE OF TELANGANA
                 AT HYDERABAD

THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR


              WRIT PETITION No.10528 of 2026
               DATE OF ORDER: 08.04.2026

Between:

Managing Committee Chillah Syedna Ghouse
E Azam Dastagir (RA) and Mazar E Shareef
Rep. by its General Secretary
Mohd. Shabir, S/o. Mohd. Sadia & 5 others

                                                      ...Petitioners
                                AND

The State of Telangana,
Rep. by its Principal Secretary,
Municipal Administration & Urban Development
Department,
Secretariat Buildings, Hyderabad & 3 others
                                         ...Respondents

ORDER:

This writ petition is filed questioning the action of respondents

in trying to interfere with the peaceful possession of petitioners and

trying to demolish and dispossess the petitioners from their respective

houses, structures, mosque and dargah situated in Survey No.78 of

Hafeezpet Village, Serilingampally Mandal, Rangareddy District,

Telangana State (hereinafter referred as "subject property"). A

consequential prayer is sought to direct the respondents to not to

interfere with the peaceful possession of the petitioners and not to

demolish and dispossess the petitioners from the subject property.

2. Though various grounds are raised in the writ petition, learned

counsel for the petitioners restricts his prayer seeking direction to

respondent authorities to follow due process of law before initiating

any action against the petitioners' subject property.

3. Learned counsel appearing for respondent No.2 - HYDRAA and

learned counsel appearing for respondent Nos.3 and 4 - GHMC would

submit that the respondent authorities will not interfere with the

petitioners' subject property without following due process of law.

4. Heard learned counsel for the petitioner and Mr. Koustubh,

learned counsel representing Mr. R.Sameer Ahmed, learned Standing

Counsel for HYDRAA - respondent No.2 and learned counsel

representing Mr. G.Madhusudhan Reddy, learned Standing Counsel

for GHMC - respondent Nos.3 and 4.

5. Recording the submissions made by the learned counsel

appearing on either side and without expressing any opinion on the

merits of the case, the respondent authorities are directed to follow

due process of law before initiating any action against the petitioners'

subject property.

6. With the above directions, this writ petition is disposed of.

There shall be no order as to costs.

As a sequel thereto, miscellaneous applications if any pending

in this petition, shall stand closed.

_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 08.04.2026 Nsk