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Judgment
Heard Ms. Thakur Roopa Singh, learned counsel for the petitioner; learned Assistant Government Pleader for Municipalities Administration Urban Development, appearing for respondent No.1; Mr. Mohd. Habeebuddin, learned Assistant Government Pleader for Assignment, appearing for respondent No.2; Mr. K. Ravi Mahender, learned Standing Counsel for CMC, appearing for respondent Nos.3 to 5; and perused the material on record.
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 petitioners 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.
In the circumstances, this writ petition is disposed of directing respondent Nos.3 to 5 to reconsider the building permission of the petitioners vide Permit No.072506/CMC/03418/IABP/C49/2026 dated 14.08.2026 in respect of H.No.1-57/238/B, Plot No.238-B, admeasuring 167.23 square meters in Survey No.205, situated at Sri Rama Nagar Colony, Kondapur Village, Serilingampally Mandal, Ranga Reddy District, without reference to the impugned shortfall letter dated 18.08.2026 issued by respondent No.4 and without insisting for production of No Objection Certificate (NOC) from the ULC authorities.
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.