NSVR MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P. No.20368 of 2020 is filed to declare the Notice No. G1/402/TP/MC/MNK/2020 dtd. 06/11/2020, issued by respondent No.3 to a dead person and unnamed persons as illegal and set aside the same.

(2.) The very same petitioner also filed W.P. No.20882 of 2020 to declare the high handed and illegal action of respondent Nos.1, 2, 4, 3 and 6 in demolishing the compound wall constructed around the land admeasuring Ac.0-31 Gts. in Survey No.300 of Puppalguda Village belonging to the petitioner and his family members as illegal and for a consequential direction to respondent Nos.2 and 6 to pay an amount of Rs.25,00,000.00 (Rupecs Twenty Five Lakhs Only) towards damages.

(3.) The petitioner in the above two writ petitions along with two others filed W.P. No.537 of 2020 to declare the proceedings No.T6/ 966/ Gandipet/Bandlaguda/2019, dtd. 25.11.2019 issued by the District Collector, Ranga Reddy District (respondent No.2 therein) granting administrative sanction for the work order for laying the road through the petitioners' lands in Survey No.300, admeasuring Ac.0-31 Gts. of Puppalaguda Village as illegal and to set aside the same.