High CourtsSingle Bench(2026) 07 TEL CK 1451

C. Vaidehi vs The State Of Telangana & Ors.

Telangana High Court, Hyderabad · Decided on 27 July 2026

HON’BLE JUDGES
B. Vijaysen Reddy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 24422 of 2026

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 319 words

Heard Ms. Thakur Roopa Singh, learned counsel for the petitioner; Mr. Mohd. Habeebuddin, learned Assistant Government Pleader for Assignment, appearing for respondent No.1; Mr. K.Ravi Mahender, learned Standing Counsel for CMC, appearing for respondents No.3 to 5; and perused the material on record.

2.

Learned counsel for the petitioner placed reliance on the interim order dated 08.01.2026 passed by this Court in W.P. No.712 of 2026 and submitted that pursuant to the said order, building permission was granted to the petitioner therein in respect of the subject property therein and requested this Court that similar order may be passed in this writ petition. The said submission is not opposed by the learned Standing Counsel for CMC and learned Assistant Government Pleader for Assignment.

3.

In the circumstances, this writ petition is disposed of directing respondents No.3 to 5 to reconsider the building permission of the petitioner vide Permit No.067481/CMC/02856/LABP/C49/2026 dated 13.07.2026 in respect of Plot No.938 admeasuring 240 square yards (out of 300 square yards) in Survey Nos.78 to 93, situated at Raja Rajeswara Colony, Kondapur Village, Serilingampally Mandal, Ranga Reddy District, without reference to the impugned shortfall letter dated 17.07.2026 issued by respondent No.4 and without insisting for production of No Objection Certificate (NOC) from the ULC authorities.

4.

As it is submitted by the learned Standing Counsel for GHMC and learned Assistant Government Pleader for Assignment that as ULC cases in W.P. Nos.18768 of 2011 and 26830 of 2007 are pending before this Court in connection with the large extent of land including the plot claimed by the petitioner, it is made clear the petitioner shall not claim any equities. The building permission if any granted and the construction being made by the petitioner, shall be subject to outcome of the aforesaid writ petitions. There shall be no order as to costs.

As a sequel thereto, miscellaneous applications, if any, pending in the writ petition, stand closed.