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Judgment
This Writ Petition has been filed seeking the following relief:
... to issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondent authorities in not considering the petitioner's representation dated 04.06.2026, wherein the petitioner brought to the notice of the authorities that the unofficial respondents are attempting to obtain building permission in respect of the land bearing Sy.No.503/11/A3/1, admeasuring Ac.0-04 guntas, situated at Arutla Village, Kandi Mandal, Sangareddy District, on the basis of false, fabricated and misleading documents and by suppressing the pendency of O.S.No.768 of 2025 on the file of the Hon'ble Principal Junior Civil Judge, Sangareddy, as illegal, arbitrary, violative of the principles of natural justice and Articles 14 and 300-A of the Constitution of India, and consequently direct the respondent authorities to consider and dispose of the petitioner's representation dated 04.06.2026 in accordance with law, after affording an opportunity of hearing to all concerned, and not to grant or act upon any building permission in favour of the unofficial respondents in respect of the subject property until such consideration is completed, and pass...
Heard Sri Kasireddy Mohan Chandra Has, learned counsel appearing for the petitioner, learned Assistant Government Pleader for Panchayat Raj and Rural Development appearing for respondent Nos.1 and 2 and Sri Pradeep Reddy Katta, learned Standing Counsel for Gram Panchayat appearing for respondent Nos.3 to 6.
The brief facts of the case are that the petitioner is the absolute owner and possessor of land admeasuring Ac.0-04 guntas in Sy.No.503/11/A3/1, situated at Arutla Village, Kandi Mandal, Sangareddy District, having purchased the same from his father under a registered Sale Deed vide Document No.867/04 dated 03.06.2024. The petitioner's vendor, namely Kummari Ramulu, was the original owner of the subject property and his name is reflected in the revenue records and Pahanies. The petitioner is in peaceful possession and enjoyment of the said property. While so, the petitioner filed O.S.No.768 of 2025 before the Court of the Principal Junior Civil Judge, Sangareddy, against the unofficial respondents in respect of the subject property. During the pendency of the said suit, the unofficial respondents are allegedly attempting to obtain building permission from the official respondents by relying upon false and fabricated documents. Therefore, the petitioner submitted a representation dated 04.06.2026 before the respondent authorities requesting them not to grant any building permission in favour of the unofficial respondents without verifying the title and ownership documents. However, the said representation has not been considered. Aggrieved by the same, the petitioner filed the present Writ Petition.
Learned counsel for the petitioner submits that the unofficial respondents are attempting to obtain building permission from the Gram Panchayat in respect of the subject property and that the petitioner has already submitted a representation dated 04.06.2026 before the District Panchayat Officer bringing the said facts to the notice of the authorities. He further submits that O.S.No.768 of 2025 filed by the petitioner seeking declaration and injunction is pending adjudication before the competent Civil Court.
Learned Standing Counsel appearing for respondent Nos.3 to 6, placing on record a copy of the written instructions, submits that pursuant to the representation dated 04.06.2026 submitted by the petitioner, the District Panchayat Officer issued Memo No.1061/2026/A4-Pts dated 11.06.2026 directing the Panchayat Secretary, Arutla Gram Panchayat, to take necessary action in the matter. He further submits that, in the report dated 19.06.2026 submitted by the Panchayat Secretary, it was stated that no building permission has been granted in favour of respondent Nos.7 and 8.
In view of the submissions made by the learned counsel for the respective parties, the respondent authorities are directed to follow the due process of law while granting any permission in favour of unofficial respondent Nos.7 and 8 by considering the objections raised by the petitioner after affording an opportunity of hearing to all the concerned parties.
With the above directions, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.