@JUDGMENTTAG-ORDER
B. Seshasayana Reddy, J.@mdashThis writ petition has been filed by Rafathullah with a prayer to issue a writ, order or direction, more particularly, one in the nature of writ of Mandamus declaring the action of the Commissioner, Greater Hyderabad Municipal Corporation, Hyderabad-respondent in insisting the petitioner to produce ''no objection certificate/ TSLR'' from the District Collector, Hyderabad, for grant of permission to make construction, as illegal and arbitrary.
2. The petitioner is owner and possessor of the house bearing H. No. 2-3-692/1/8/1/A, situated at Durga Nagar, Amberpet, Hyderabad, in an extent of 300 sq. yards, having purchased the same under a registered sale deed, dated 07.02.2007. He submitted an application on 15.05.2008 to the respondent-Corporation seeking building permission along with plan. The concerned officials of the respondent-Corporation have refused to receive the application and directed him to furnish ''No Objection Certificate/TSLR'' original from the District Collector, Hyderabad. Hence, this writ petition.
3. Learned Standing Counsel appearing for the respondent-Corporation takes notice on behalf of the respondent-Corporation.
4. Heard learned Counsel appearing for the petitioner and learned Standing Counsel appearing for the respondent-Corporation.
5. Learned Counsel for both the parties submit that the issue involved in this writ petition is squarely covered by the decisions of this Court in
6. In view of the proposition of law laid down in the above referred cases, the objection raised by the respondent-Corporation for receiving building permission application cannot be sustained.
7. Accordingly, the writ petition is disposed of at the admission stage directing the respondent-Corporation to receive the building permission application from the petitioner and consider the same in accordance with the provisions of the Hyderabad Municipal Corporations Act, 1955 and the rules framed thereunder. No costs.
