A. VENUGOPAL Vs. TELANGANA HOUSING BOARD

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the judgment of the Division Bench of the High Court for the State of Telangana, reversing the judgment of the learned Single Judge and thereby rejecting his prayer for the transfer and registration of a house allotted by the first respondent herein in favour of his grandfather, the original writ petitioner has come up with the above appeal.

(3.) The appellant herein filed a writ petition contending inter alia