DASARI SANTOSH PAVAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the action of respondent No.2 authority in trying to mutate the names of respondent Nos.3 and 4 in the Municipal records in respect of property bearing H. Nos.1-1-197 and 198 situated at MRO office Chowrasta, Jagtial, Karimnagar District and house bearing No.1-1- 202 and 203 situated at Jambigaddawada, Jagitial, Karimnagar District during the pendency of A.S. No.245 of 2015 before the Hon'ble High Court, inspite of the written representation dated 13.07.2020, as being illegal, arbitrary and unjust and unconstitutional.

(2.) The present writ petition is taken up for hearing today, i.e. 02.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner, learned Government Pleader for Municipal Administration & Urban Development and Sri N. Praveen Kumar, learned Standing Counsel appearing on behalf of the 2nd respondent authority. With the consent of the all the parties, the writ petition is taken up for hearing and disposal at the admission stage.