AIROnline 2018 Hyd 192 ::(2018) 5 AndhLD 600

Hyderabad High Court

Hon'ble Judge(s): Akula Venkata Sesha Sai , J

Greater Hyderabad Municipal Corporation Act (2 of 1955) , S.455A, S.636— Rejection of regularisation of Unauthorised work - Challenge as to -Contention of petitioner that authorities without serving notice in advance u/S.452 (1) and (2) affixed notice on compound of wall for unauthorised work - Application for regularization rejected on ground that measurements in documents not tallying with existing structures - Material on record showing lot of variation of measurements in documents and existing site and that required setbacks are not maintained as per building rules - Hence, order of rejection of regularization of unauthorised work, proper. (Para 17)