ORDER:
This Writ Petition is filed seeking the following relief:
"…to issue Writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondent authorities in issuing Notice No.22424/ GHMC/TPS/C18/2017 dated 11.12.2017 under Sec.636 of the Hyderabad Municipal Corporation Act, 1955 as illegal, arbitrary and contrary to the provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and Art.14 and Art. 300-A of Constitution of India apart from being violative of principles of natural justice and consequently set aside the same and pass such other order or orders…"
2. Heard Mr. V.R.N.Prashanth, learned counsel for petitioner, Mr. Midde Arun Kumar, learned Standing Counsel
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for Greater Hyderabad Municipal Corporation (GHMC) appearing for respondent Nos.2 and 3 and Mr. Yaseen Abbas Khan, learned counsel, representing Mr. Mohammed Omer Farooq, learned counsel for respondent No.4.
3. Learned counsel for petitioner submitted that notice dated 11.12.2017 issued to petitioner under Section 636 of the Hyderabad Municipal Corporation Act, 1955, was under challenge in the said writ petition. It is further submitted that the notice was issued for alleged construction of boundary wall. It is also submitted that as there was no interim order, petitioner on his own removed the boundary wall, hence, the cause in the writ petition does not survive and the writ petition be closed.
4. In view of the above, the writ petition stands closed. No order as to costs.
Miscellaneous applications pending, if any, shall stand closed.
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ANIL KUMAR JUKANTI, J
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THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI WRIT PETITION No.42335 of 2017