P.Manik Reddy vs Greater Hyderabad Municipal ...
2026 Latest Caselaw 626 Tel

Citation : 2026 Latest Caselaw 626 Tel
Judgement Date : 10 April, 2026

[Cites 4, Cited by 0]

Telangana High Court

P.Manik Reddy vs Greater Hyderabad Municipal ... on 10 April, 2026

     IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                         AT HYDERABAD
               FRIDAY, THE THIRD DAY OF JANUARY,
                  TWO THOUSAND AND FOURTEEN

                          :PRESENT:
       THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO

                           WP .NO: 38545 of 2013
Between:
P. Manik Reddy S/o Manga Reddy,
Occ: Government Employee, R/o H.No. 1-122, Old Ramachandra Puram,
Hyderabad.
                                                                 ..... Petitioner
                                     AND
1    Greater Hyderabad Municipal Corporation, Rep by its Commissioner,
     Municipal Complex, Lower Tank Bund, Hyderabad.
2    The Deputy Commissioner, Patancheru & Ramachandrapuram,
     Circle No.13, GHMC, Patancheru, Hyderabad.
3    The Assistant City Planner, Circle No.XIII, Khairthabad, Hyderabad.
                                                             .....Respondents
     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue Writ, Order or direction more particularly one in the nature of
Writ of Mandamus declaring the action of the official respondents in not
considering the representation dated 19-12-2013 requesting the respondent
corporation to regularize the petitioner's house over the premises H.No.1-
122, Old Ramachandra Puram, Hyderabad under section 455-A, is illegal,
arbitrary, in violation of provision of GHMC Act and also in violation of Article
14 and 300 A of Constitution of India, to declare the issuance of the notices
under sections 452(1) & 461 and 636 of HMC Act is illegal, arbitrary,
discriminatory and set aside the same and consequently direct the official
respondents not to initiate any coercive steps including demolition of the
petitioner's building over the premises bearing H.No.1-122, Old
Ramachandra Puram, Hyderabad.

     The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri M.A.K. Mukheed,
Advocate for the Petitioner and Sri R. Radhakrishna Reddy, learned Standing
Counsel for the Respondents, the Court made the following

ORDER:

Sri R. Radhakrishna Reddy, learned Standing Counsel for the Corporation requests time to secure a detailed inspection and report.

Post after Pongal Vacation, 2014.

In the meantime, the petitioner shall not make any constructions and the respondents also shall not demolish any constructions.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Commissioner, Greater Hyderabad Municipal Corporation, Municipal Complex, Lower Tank Bund, Hyderabad. 2 The Deputy Commissioner, Patancheru & Ramachandrapuram, Circle No.13, GHMC, Patancheru, Hyderabad. 3 The Assistant City Planner, Circle No.XIII, Khairthabad, Hyderabad.

(Addressees 1 to 3 BY RPAD) 4 One CC to Sri M.A.K. Mukheed, Advocate (OPUC) 5 One spare copy.

nnr

HIGH COURT

NRR,J

DATED: 3-1-2014

NOTE: Post after Pongal Vacation, 2014

ORDER

W.P.NO. 38545 OF 2013

DIRECTION HIGH COURT Nnr Date of Drafting : 4-1-2014

NRR,J

DATED: 3-1-2014

NOTE: Post after Pongal Vacation, 2014