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Judgment
Heard Ms. T. Kanya Kumari, learned counsel for the petitioner and Mr. Vishnu, learned counsel, representing Mr. Srinivas Rao Pachwa, learned standing counsel for the respondents No.2 to 4 - Malkajgiri Municipal Corporation (MMC).
Learned standing counsel for MMC submitted that show cause notice dated 12.08.2026 was issued to the petitioner alleging that unauthorized construction/deviation to the sanctioned plan made pursuant to building permission vide File No.060142/MMC/04301/IABP/C14/2026 and Permit No.4402/MMC/IA/C14/2026 dated 23.06.2026 for construction of Ground + One Upper Floor. Petitioner submitted reply on 31.08.2026, which will be considered in accordance with law and orders will be passed.
Recording the aforesaid submission, the writ petition is disposed of with a direction to the respondent No.3 not to interfere with the possession of the petitioner in respect of land admeasuring 69.77 sq. meters in Plot No.16/Part, H.No.8-6-121/16, RTC Colony, Sy.No.57 Part, Karmanghat Village, Hayathnagar Circle -14, LB Nagar Zone, Saroornagar Mandal, Ranga Reddy District, without following due process of law and till orders are passed pursuant to show cause notice dated 12.08.2026, by affording opportunity of hearing to the petitioner. The petitioner is directed to make construction in the subject property strictly in accordance with the sanctioned plan. If there are deviations, the respondent No.3 is at liberty to stop further construction.
The miscellaneous applications, pending if any, shall stand closed. There shall be no order as costs.