[Cites 2, Cited by 0]
Telangana High Court
Smt.Shobha Bai vs The Greater Hyderabad Municipal ... on 10 April, 2026
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
TUESDAY, THE TWENTY FOURTH DAY OF DECEMBER
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE: NOOTY RAMAMOHANA RAO
WRIT PETITION NO: 37755 of 2013
Between:
Smt.Shobha Bai, W/o. Late Puranlal
..... Petitioner
AND
1. The Greater Hyderabad Municipal Corporation, B.R.K.R. Bhavan, Tank
Bund, Hyderabad, Rep. by its Commissioner,
2. The Greater Hyderabad Municipal Corporation, Rep. by its Zonal
Commissioner Sardar Mahal, Charminar, Hyderabad.
3. The Assistant Town Planning Officer, Circle-V, Sardar Mahal, Charminar,
Hyderabad.
4. Venu Gopal Sharma, S/o.Sri Madan Mohan Sharma, Occ: Business,
R/o.H.No.14-7-366, Narayan Bhawan, Begum Bazar, Hyderabad
5. Kalavathi Devi Sharma, W/o.Venu Gopal Sharma, Occ: Business,
R/o.H.No. 14-7-366, Narayan Bhawan, Begum Bazar, Hyderabad.
6. Vaibhav Sharma, S/o.Venu Gopal Sharma, Occ: Student, R/o.H.No.14-7-366,
Narayan Bhawan, Begum Bazar, 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 a Writ, Order or direction more particularly one in the nature of "Writ of
Mandamus" declaring the inaction on the part of the Respondents 1 to 3 upon the
complaints of the petitioner dt.06-12-2013, 10-12-2013 & 12-12-2013 against the
illegal and unauthorized construction of Respondent Nos.4 to 6 on the premises
bearing Municipal No.14-6-165, (out of 14-6-165, 166, 167, 169, 170 & 171), Situated
at Chudi Bazar, Hyderabad, as illegal, arbitrary, discriminatory, unconstitutional and
in violation of the provisions of the Hyderabad Municipal Corporation Act, 1955 and
also direct the 1st to 3rd respondents to initiate action against the 4th respondent or
her representatives or agents on the complaints of petitioner dt.06-12-2013, 10-12-
2013 & 12-12-2013 and demolish the illegal and unauthorized construction in the
property bearing H.No.14- 6-165, (out of 14-6-165, 166, 167, 169, 170 & 171),
Situated at Chudi Bazar, Hyderabad.
The petition coming on for hearing, upon perusing the petition and the affidavit
filed herein and upon hearing the arguments of Smt. D. Padmavathi, Advocate for
the Petitioner, and Sri Nagesh Bheemapaka, Standing Counsel for GHMC for the
Respondent Nos. 1 to 3, the Court made the following
ORDER:
"Sri Nagesh Bheemapaka accepts notice on behalf of the
respondents and seeks time to obtain instructions in the matter.
Registry is directed to list this matter for consideration after
Sankranti Vacations, 2014.
(Contd. 2. )
.2.
In the mean time, the 2nd respondent Zonal Commissioner
of the Greater Hyderabad Municipal Corporation will depute one
of their responsible officers to the site at which the unofficial
respondents are stated to be carrying on constructions and in
case, such constructions are being carried out without there
being any approved building permit or any deviations from any
such approved building permit, the same may be dealt with in
accordance with law."
ASSISTANT
REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The Commissioner, Greater Hyderabad Municipal Corporation, B.R.K.R.
Bhavan, Tank Bund, Hyderabad,
2. The Zonal Commissioner, Greater Hyderabad Municipal Corporation, Sardar
Mahal, Charminar, Hyderabad.
3. The Assistant Town Planning Officer, Circle-V, Sardar Mahal, Charminar,
Hyderabad.
4. Venu Gopal Sharma, S/o.Sri Madan Mohan Sharma, Occ: Business,
R/o.H.No.14-7-366, Narayan Bhawan, Begum Bazar, Hyderabad
5. Kalavathi Devi Sharma, W/o.Venu Gopal Sharma, Occ: Business,
R/o.H.No. 14-7-366, Narayan Bhawan, Begum Bazar, Hyderabad.
6. Vaibhav Sharma, S/o.Venu Gopal Sharma, Occ: Student, R/o.H.No.14-7-366,
Narayan Bhawan, Begum Bazar, Hyderabad
7. One CC to Smt. D. Padmavathi, Advocate (OPUC)
8. One Spare copy
BV
HIGH COURT
NRR.J
DATED: 24-12-2013
NOTE:
LIST THE MATTER FOR CONSIDERATION
AFTER SANKRANTI VACAETIONS 2014
ORDER
W. P. NO. 37755 OF 2013
DIRECTION
DRAFTED: BY BV
DATED: 26-12-2013
HIGH COURT
NRR.J
DATED: 24-12-2013
NOTE:
LIST THE MATTER FOR CONSIDERATION
AFTER SANKRANTI VACAETIONS 2014
ORDER
W. P. NO. 37755 OF 2013
DIRECTION
