K.PRAVEEN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to set aside the revocation order vide Lr.No.HMDAL107045/LRS/GTK/Plg/HMDA/2015-16, dated 22.05.2021 in respect of Plot Nos.10 Part, 11 and 12, in Sy.No.79/E, situated at Peerzadiguda Village, Medipally Mandal, Medchal-Malkajgiri District.

(2.) Heard Sri A.Ravinder Reddy, learned counsel for the Petitioner, Sri V.Narasimha Goud, learned Standing Counsel appearing for the 2nd Respondent/the Hyderabad Metropolitan Development Authority (for short, 'the HMDA '), Sri N.Praveen Kumar, learned Standing Counsel appearing for the 3rd Respondent/Peerzadiguda Municipal Corporation and Sri Pranay Sohini, learned counsel for the 4th Respondent and perused the record.

(3.) FACTS OF THE CASE