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Judgment
Heard Mr. M.Damodar Reddy, learned counsel for the petitioners; Mr. Putta Krishna Reddy, learned Standing Counsel for respondents No.2 and 3; and perused the material on record.
Learned counsel for the petitioners submitted that impugned notice vide letter No.G1/1045/KLPR/2025-26 dated 31.08.2026 was issued by respondent No.2 under Section 185 of the Telangana Municipalities Act, 2019 directing the petitioner to remove the alleged encroachments which is causing obstruction to the free flow of traffic at Sri Krishna Nagar Colony in 7th ward, Kollapur without issuing any prior show cause notice and the same is in violation of principles of natural justice. The petitioners submitted explanation dated 01.09.2026 to the said notice, however, without considering the same, respondent No.2 is making attempts to interfere with the subject property bearing premises No.3-26/56/1, Sri Krishna Nagar Colony, Kollapur Village and Mandal, Nagarkurnool District.
Learned Standing Counsel for GHMC submitted that the representation/explanation submitted by the petitioners will be considered in accordance with law.
Recording the aforesaid submission, without expressing any opinion on merits, this writ petition is disposed of directing respondents No.2 and 3 to consider the representation/explanation dated 01.09.2026 submitted by the petitioners to the impugned notice dated 31.08.2026 by giving opportunity of hearing to the petitioners and respondent No.4, and to all other concerned/interested persons and pass appropriate orders in accordance with law, within a period of four (4) weeks from the date of receipt of a copy of this order.
As this order is passed without entering into the merits of the case, notice to respondent No.4 is dispensed with. However, if respondent No.4 is, in any way, aggrieved by this order, he is at liberty to approach this Court and seek for modification of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition, stand closed.