SOHANLAL JAIN Vs. DISTRICT COLLECTOR NAMPALLY HYDERABAD

JUDGEMENT

(1.) As the subject matter in all the writ petitions is one and the same, these writ petitions are disposed of by a common order.

(2.) At the time of hearing the vacate stay petitions, both the counsel agree that the Writ Petitions themselves may be disposed of finally.

(3.) The present Writ Petitions have been filed seeking a writ of Mandamus to declare the impugned Memo Nos.12/2191/01; 12/2192/2001; 12/2190/01 and 12/2186/01 dated 19.11.2001 of the respondent, i.e., the District Collector, Hyderabad in refusing to issue no objection certificate in respect of plot admeasuring 500,500,1050 and 500 square yards respectively in Premises No.8-2-693, Banjara Hills, Hyderabad i.e., correlating to TS Nos.19/2 and 20/part , corresponding to the defunct Jubilee Hills Municipality Plot No.129/45/D situated at Road No.12, Banjara Hills, Hyderabad as illegal, improper and unconstitutional, and consequently direct the respondents to issue 'No Objection Certificates' in pursuance of the applications dated 6.4.2001.