GADEKARLA CHAITANYA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of the 4th respondent, in issuing the notice bearing Roc.No.G1/01/MCG/2021 dated 27.01.2021 as illegal and to set aside the same.

(2.) Heard Sri N.Nagendra Babu, learned counsel for the Petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1 and 3, learned Govt. Pleader for Revenue appearing for the 2nd respondent, Sri N.Praveen Kumar, learned standing counsel appearing for the 4th respondent and Sri Mohd.Islamuddin Ansari, learned counsel appearing for the 5th respondent and perused the record.

(3.) FACTS OF THE CASE