MANYAM KRISHNA KISHORE REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the subject matter of the both writ petitions is one and same, they are taken up together and disposed of by this common order.

(2.) W.P.No.7119 of 2020 is filed seeking to declare the building permission No.2/C21/07694/2019, dated 16.05.2019, granted in favour of respondent No.3 in respect of plot Nos.97 & 98 (P) to an extent of 1000 sq. yards situated at Shilpa Hills Venture in survey Nos.60, 66, 67 (P) & 68(P) of Khanamet Village, Serilingampally Mandal, Ranga Reddy District, as illegal and malafide.

(3.) W.P.No.8100 of 2020 is filed seeking to declare the action of the respondent No.2 in issuing Notice No.987/TPS/ZO/SLPZ/GHMC/2020, dated 29.05.2020 under Section 560 of the GHMC Act, 1955, directing the petitioner to show cause as to why the building permission No.2/C21/07694/2019, dated 20.05.2019 shall not be cancelled, as illegal and arbitrary.