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Judgment
Heard Mr. D. Vijaya Kumar, learned counsel for the petitioner; and Mr. Kanchani Laxmaiah, learned Standing Counsel for GHMC, appearing for respondents No.2 to 5, and perused the material on record.
Learned counsel for the petitioner submitted that the impugned speaking order dated 06.07.2026 vide notice No.UC-41/CIR- 18/TPS/GHMC/2026 was passed without considering the petitioner's reply dated 02.07.2026. In the reply, the petitioner stated that the building on the subject property is not a new construction; that it was constructed several years ago; that he has been paying property tax for several years; that he is willing to apply for regularisation and pay the prescribed fees, taxes, charges, and penalties as may be determined by the competent authority; and that he may be permitted to have the alleged unauthorised construction regularised.
Learned Standing Counsel for respondent Nos.2 to 5 submitted that the reply of the petitioner was duly considered as evident from the impugned speaking order.
The petitioner, admittedly, does not have any sanctioned building permission and the impugned speaking order was passed directing the petitioner to remove illegal construction within 15 days from the date of receipt of the notice.
In the light of the above submissions, considering that the petitioner is willing to get the unauthorised structures regularised, the impugned speaking order shall be kept in abeyance for a period of one month from the date of receipt of a copy of this order. Within this time, the petitioner is at liberty to file appropriate application under Section 455A and 455AA of the Greater Hyderabad Municipal Corporation Act, 1955, seeking regularisation of unauthorised structures made in the subject property. As and when such application is filed, the respondent - GHMC shall pass orders in accordance with law. Until such exercise is done, status quo, obtaining as on today, shall be maintained in respect of the subject property.
Accordingly, the writ petition is disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition, stand closed.