ZAKIR UNNISA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development for respondent No.1, learned Standing Counsel for HMDA for respondent No.2 and Sri Shyam Agarwal, learned counsel, for respondent Nos.3 and 4.

(2.) The present writ petition is filed seeking the following relief:

(3.) This Court, on 30.11.2018, while issuing notice before admission passed the following interim order: