Ms. Tahera Yusuf Kadri vs Greater Municipal Corporation Of ...
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Telangana High Court

Ms. Tahera Yusuf Kadri vs Greater Municipal Corporation Of ... on 13 April, 2026

       IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                          AT HYDERABAD

                MONDAY, THE ELEVENTH DAY OF NOVEMBER
                     TWO THOUSAND AND THIRTEEN

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

                              WP .NO:32268 of 2013
Between:
Ms. Tahera Yusuf Kadri, W/o late Syed Yusufshah Kadri, R/o H.No. 6-3-801, 405,
Delta Chambers, Ameerpet, Hyderabad.
                                                                       ..... Petitioner
                                        AND

   1     Greater Municipal Corporation of Hyderabad, Rep. by its Commissioner,
        Hyderabad.
   2     The Assistant City Planner, Town Planning Section, GHMC Circle No.10,
        Khairatabad, 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, direction, more particularly one in the nature of Writ Of
Mandamus declaring the action of the respondent authorities in trying to encroach
upon to the extent of about 150 Sq.yds. and lay the road across the petitioner's
property in premises bearing No. 6-3-790/10-13, Ameerpet, Hyderabad, without
issuing any notice or initiating any proceedings either under Municipal Corporation
Act or under Land Acquisition Act as arbitrary, illegal, null and void and against the
principles of natural justice, violative of Art.300-A of the Constitution of India, and
consequently, direct the respondent authorities not to lay the road on the petitioner's
land in an extent of about 150 Sq.yds. in premises bearing No. 6-3-790/10-13,
Ameerpet, Hyderabad without following due process of law.

     The petition coming on for hearing, upon perusing the Petition and the affidavit
filed herein and upon hearing the arguments of SRI VENKATESWARA RAO
GUDAPATI, Advocate for the Petitioner, and Dr.Y.Padmavathi, learned Standing
Counsel for Respondents, the Court made the following:

ORDER

Dr.Y.Padmavathi, standing counsel, seeks one week time to secure detailed instructions in the matter. Print her name for the respondents.

Post on 18.11.2013 in the Motion List.

Learned standing counsel would submit that in the meantime there is no immediate threat of demolition of the building belonging to the petitioner.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To

1 The Commissioner, Greater Municipal Corporation of Hyderabad, Hyderabad. 2 The Assistant City Planner, Town Planning Section, GHMC Circle No.10, Khairatabad, Hyderabad. (Addressees 1 & 2 BY RPAD) 3 One CC to SRI VENKATESWARA RAO GUDAPATI, Advocate (OPUC) 4 One spare copy.

SRL

HIGH COURT

NRR,J

DATED: 11-11-2013

NOTE: Post on 18-11-2013 in the motion list.

ORDER




W.P.NO. 32268              OF 2013




DIRECTION
                                               HIGH COURT
Drafted by: SRL

Date of Drafting : 12-11-2013

NRR,J

DATED: 11-11-2013

NOTE: Post on 18-11-2013 in the motion list.

                                                    ORDER




                                W.P.NO. 32268      OF 2013




                                                DIRECTION