DR. M. SATCHINDANANDA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the dispute is with regard to the same property between the same parties, both these writ petitions are heard in common and disposed of with the Common Order.

(2.) This Writ Petition is filed to declare the inaction of the 3rd respondent in not considering the representation submitted by the petitioner on 9/6/2021 complaining about the unauthorized construction made by the 4th respondent over the piece of land in Sy.No.116, situated at Telangana, contrary to the building permission, as illegal and also issue consequential direction to the respondent Nos.2 and 3 to cancel the permission vide permit No.3129/W1/2020/0103, dtd. 24/12/2020 in respect of Plot Nos.D4- Part and D5, in Sy.No.102, situated at Narsingi Village, Gandipet Mandal, Ranga Reddy District.

(3.) In W.P.No.15349 of 2021, heard Sri N.Lalitha Reddy, learned counsel for the petitioner, learned Government Pleader for Municipal Administration appearing for respondent Nos.1 and 2, Sri N.Praveen Kumar, learned standing counsel appearing for the 3rd respondent and Sri A.Venkatesh, learned counsel appearing for the 4th respondent. 3-a. in W.P.No.18393 of 2021, heard Sri A.Venkatesh, learned counsel for the petitioner, learned Government Pleader for Municipal Administration appearing for respondent Nos.1 and 2, Sri N.Praveen Kumar, learned standing counsel appearing for the 3rd respondent, learned Government Pleader for Revenue appearing for respondent Nos.4 and 5 and Sri N.Lalitha Reddy, learned counsel appearing for the 4th respondent.