CHAITANYA BUILDERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these writ petitions are filed to declare the action of respondent No.2 in rejecting the building permission vide letter dtd. 12.07.2021 in respect of Plot Nos.3 and 4 and 5, admeasuring 822 square yards and 379 square yards, respectively in Survey No.233/2, situated at Nizampet Village, Bachupally Mandal, Medchal Malkajgiri District and for a consequential direction to respondent No.2 to accord permission in respect of the aforesaid plots.

(2.) Heard Mrs. K. Hemalatha, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1, learned Government Pleader for Revenue appearing on behalf of respondent No.3 and Mr. N. Praveen Kumar, learned Standing Counsel appearing on behalf of respondent No.2.

(3.) Since the parties and the lis involved in these writ petitions are one and the same, the same are disposed of by way of this common order.