PARVEEN KAUSAR KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both these writ petitions is one and the same, they are being heard together and disposed of by way of this Common Order.

(2.) W.P.No.10248 of 2020 is filed seeking writ of mandamus declaring the action of the 2nd respondent in granting permission vide File No.1/C14/02223/2020, dated 01.07.2020 in favour of the respondents 5 & 6, without considering the specific objections of the petitioner with regard to title of the known as Devdi Begum Bazar bearing door No.881 (old) New-15-7-391, 392/A, 393, 394, 395, 396, 297, 398, 399 and 401, situated at Begum Bazar, Hyderabad (subject property) as directed by this Court in W.P.No.7707 of 2020 on 08.06.2020, as illegal and arbitrary.

(3.) W.P.No.11633 of 2020 is filed seeking writ of mandamus declaring the inaction of the respondent Nos.2, 4 and 6 in preventing the respondents 7 and 8 from proceeding with the illegal construction in respect of subject property with attached mulgies, in view of the suspension of building permission as illegal and arbitrary and consequently to direct the respondents to stop illegal construction in respect of the subject property.