ORDER:
Heard Mr. R. Anurag, learned counsel for the petitioner and Mr. G. Madhusudhan Reddy, learned standing counsel for the respondents No.2 to 5.
2. Learned counsel for the petitioner submitted that the petitioner was granted building permission vide Permit No.5202/GHMC/SLP/2025-BP dated 24.04.2025 for construction of Existing Stilt + Existing 2 upper floors + 2 Proposed Upper Floors. The pent house, which was unauthorizedly constructed in the subject property, was demolished by GHMC and seals are effected on the subject property. Learned counsel further submitted that
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deviations, if any, in the permitted plan will be rectified, if seals are removed, for the floors covered under the building permission.
3. In the above circumstances, the writ petition is disposed of with a direction to the respondent No.4 to forthwith unseal/deseal the property bearing Plot No.398, Sy.No.74, Journalist Cooperative Housing Society Limited, Phase - III, Gopanpalli Village, Serilingampally Mandal, under GHMC, Ranga Reddy District, to the extent of Stilt + 4 upper floors, so as to enable the petitioner to remove/rectify the deviations. The petitioner shall submit representation to the respondent No.4 furnishing undertaking for rectification of deviations pointed out in the notice under Section 462 of the GHMC Act, 1955 and also as mentioned in the instructions submitted by the learned standing counsel for GHMC, within a period of ten (10) days from the date of receipt of a copy of this order. Such representation shall be disposed of within three
(3) weeks therefrom. The miscellaneous applications, pending if any, shall stand closed. There shall be no order as costs. ____________________
B. VIJAYSEN REDDY, J
July 14, 2026
Note: Issue CC in two (2) days (B/o) DSK