High CourtsSingle Bench(2026) 08 TEL CK 5335

Edula Padmavathi vs The State Of Telangana & Ors.

Telangana High Court · Decided on 25 August 2026

HON’BLE JUDGES
B. Vijaysen Reddy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 28162 of 2026

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Judgment

5 paragraphs · 313 words

Heard Ms. Thakur Roopa Singh, learned counsel for the petitioner; Mr. Mohd. Habeebuddin, learned Assistant Government Pleader for Assignment, appearing for respondent No.2; and Mr. K. Ravi Mahender, learned Standing Counsel for Cyberabad Municipal Corporation, appearing for respondent Nos.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 Cyberabad Municipal Corporation and learned Assistant Government Pleader for Assignment.

3.

In the circumstances, this writ petition is disposed of, directing respondent No.4 to re-consider the building permission of the petitioner vide File No.071541/CMC/03318/IABP/C49/2026 dated 06.08.2026 in respect of Plot No.498-C, admeasuring 300 square yards, in Survey Nos.60, 71 to 77 situated at Kondapur Village, Serilingampally Mandal, Ranga Reddy District, without reference to the impugned shortfall letter dated 18.08.2026 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 Cyberabad Municipal Corporation 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 that 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 this writ petition, stand closed.