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Judgment
Heard Mr. E. Pramodh Reddy, learned counsel for the petitioner and Mr. Putta Krishna Reddy, learned standing counsel for Municipalities, appearing for respondent No.2.
Learned counsel for the petitioner submitted that impugned order of seizure/sealing of unauthorized structures issued under Section 181(1) of the Telangana Municipalities Act 2019 vide Proc.No.146/ TPS/YLPT/2026 dated 12.08.2026 is illegal and in violation of principles of natural justice. The impugned seizure order dated 12.08.2026 has been passed pursuant to the speaking order vide No.107/TPS/YLPT/2026 dated 01.07.2026. Petitioner has not received any speaking order dated 01.07.2026; no enquiry was conducted nor opportunity of hearing was given to the petitioner before passing speaking order dated 01.07.2026 and seizure order dated 12.08.2026.
Learned standing counsel for respondent No.2 placed on record written instructions and submitted that after service of show-cause notice vide No.G1/MCYPT/51/2026 dated 22.03.2026, speaking order dated 01.07.2026 was passed. Further, there is signature of a party on the show-cause notice dated 01.07.2026 and copy of the same is placed on record.
However, without entering into the merits of the rival submissions made by both the parties, to meet the ends of justice, the writ petition is allowed setting aside the impugned seizure order issued by respondent No.2 vide Proc.No.146/TPS/YLPT/2026 dated 12.08.2026. Further, the petitioner is at liberty to challenge the speaking order issued by respondent No.2 vide No.107/TPS/YLPT /2026 dated 01.07.2026, within a period of two (2) weeks from the date of receipt of a copy 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.