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Judgment
This writ petition is filed challenging the order vide notice No.299/UC/TPS/C49/SLPZ/2026 dated 27.08.2026, whereby the petitioners were directed to remove the unauthorised Tin ACC shed constructed in the subject premises without any building permission.
Heard Mr. P. Vishnu Vardhan, learned counsel for the petitioners; and Mr. K. Ravi Mahender, learned Standing Counsel for Cyberabad Municipal Corporation, appearing for respondent Nos.2 to 4, and perused the material on record.
The impugned order has been passed pursuant to the complaint dated 17.08.2026 received from Sri Rajesh Goud and Sri Shiva Kumar. It appears that a show-cause notice dated 27.07.2026 was issued to the petitioners calling upon them to submit their explanation/reply and to appear for a personal hearing on 12.08.2026. However, the petitioners neither submitted any explanation/reply to the said show-cause notice nor availed the opportunity of personal hearing afforded to them.
Learned counsel for the petitioners submitted that there was already a shed existing in the subject premises, which was in a dilapidated condition, and that the petitioners had only carried out repairs to the said shed. However, without considering the said aspect, the impugned speaking order came to be passed. As an abundant caution, the petitioners submitted an application dated 05.09.2026 under Sections 455-A and 455-AA of the Greater Hyderabad Municipal Corporation Act, 1955, requesting respondent No.3 to regularise the structures existing over the subject premises. Learned counsel further submitted that, without considering the petitioners' regularisation application, the respondent authorities are seeking to demolish the subject structures pursuant to the impugned order dated 27.08.2026.
Learned Standing Counsel appearing for respondent Nos.2 to 4 submitted that the subject structures are not amenable to regularisation. However, he submitted that the application submitted by the petitioners would be considered in accordance with law.
Recording the above submissions, the writ petition is disposed of, directing respondent No.2 to consider the petitioners' application dated 05.09.2026, by issuing notice to the petitioners, complainants and other effected persons, and pass orders, in accordance with law, within a period of four (04) weeks from the date of receipt of a copy of this order. Until such exercise is done, status quo obtaining as on today shall be maintained in respect of the subject structures. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in this writ petition stand closed.