BADDAM VENKAT REDDY 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 the respondents, in particular the 3rd respondent authority, in trying to demolish the small tin shed in premises H. No.8-21 Nallavelly village and Gram panchayat, Indalwai Mandal, Nizamabad District, as being illegal, null, void and arbitrary.

(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 Panchayat Raj and Sri G. Narender Reddy, learned Standing Counsel appearing on behalf of 3rd respondent authority. With the consent of all the Counsel appearing for the parties, the Writ Petition is being taken up for hearing and disposal at the admission stage.