KHAMRUDDIN KHAN Vs. CHAIRMAN MUNICIPAL COUNCIL

JUDGEMENT

(1.) These two Writ Petitions are being disposed of finally at the request of the learned counsel representing the respective parties.

(2.) WVMP No.1833 of 2006 in Writ Petition No.5970 of 2004 is filed by to vacate the interim order made in WPMP No.7782 of 2004 in WP No.5970 of 2004, dated 9.4.2004.

(3.) Writ Petition No.5970 of 2004 is filed by the writ petitioner against the respondents, viz., The Mahaboobnagar Municipal Council represented by its Chairman and the Municipal Commissioner, Mahaboobnagar Municipality praying for a Writ of Mandamus or any other appropriate writ, order or direction forbearing the respondents from giving effect to the proceedings in file No.1/1709/2002, dated 31.10.2002 issued by the respondent after declaring the same as illegal and contrary to law and direct the respondents not to interfere with the site in front of his house bearing No.1-3-111/3 situated at Saddalgundu, Mahaboobnagar town and pass such other suitable orders.