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Telangana High Court
Seri Vishnu Vardhan Reddy vs Government Of Andhra Pradesh on 10 April, 2026
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
FRIDAY, THE FIRST DAY OF NOVEMBER,
TWO THOUSAND AND THIRTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO
WP .NO: 31063 of 2013
Between:
Seri Vishnu Vardhan Reddy, S/o Sri. S. Bal Reddy,
..... Petitioner
AND
1 Government of Andhra Pradesh, rep. by the Principal Secretary,
Municipal Administration and Urban Development (H1) Department,
Secretariat, Hyderabad-500 063 (A.P.).
2 Mahabubnagar Municipal Council, rep. by the Commissioner,
Mahabubnagar Municipality, Mahabubnagar-509 001 (A.P.).
3 Commissioner, Mahabubnagar Municipality, Mahabubnagar-509
001(A.P.).
.....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 an order or direction or Writ more appropriately a Writ of
Mandamus to declare the impugned provisional order No.G1/TPBO/UCR/
12/2013, Dated: 07-10-2013 issued by the 3rd Respondent herein as illegal
and set aside the same and further direct the Respondents herein not to
obstruct with the construction of the Petitioner in his house premises bearing
No.1-6-137, Court Road, Mahabubnagar, without following due process of
law, as long as the petitioner has been proceeding with the construction of the
said house.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri K. Rajanna,
Advocate for the Petitioner, the learned G.P. for Municipal Administration for
Respondent No.1, and Sri D. Bhaskar Reddy, learned Standing Counsel for
Respondent Nos.2 & 3, the Court made the following
ORDER:
Sri D. Bhaskar Reddy, learned Standing Counsel accepts notice on
behalf of Mahabubnagar Municipality.
Mahabubnagar Municipality is directed to carry out an inspection of
the premises where the writ petitioner is carrying on constructions, in
his presence, by giving him a notice of not less than 24 hours duration
for that purpose and then file a detailed report before this Court. For
that purpose, post after ten days in motion list.
Till then, no demolitions shall be carried out by the Municipality.
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 The Principal Secretary, Municipal Administration and Urban
Development
(H1) Department, Government of Andhra Pradesh, Secretariat,
Hyderabad-500 063 (A.P.).
2 The Commissioner, Mahabubnagar Municipal Council,
Mahabubnagar Municipality, Mahabubnagar-509 001 (A.P.).
3 The Commissioner, Mahabubnagar Municipality,
Mahabubnagar-509 001 (A.P.). (By Speed Post)
4 One CC to Sri K. Rajanna, Advocate (OPUC)
5 Two CCs to the G.P. for Municipal Administration, High Court of A.P.,
Hyderabad. (OUT)
6 One spare copy.
nnr
HIGH COURT
NRR,J
DATED: 1-11-2013
NOTE: Post after ten days in motion list
ORDER
W.P.NO. 31063 OF 2013
DIRECTION
HIGH COURT
Nnr
Date of Drafting : 04-11-2013
NRR,J
DATED: 1-11-2013
NOTE: Post after ten days in motion list
ORDER
W.P.NO. 31063 OF 2013
DIRECTION
