M/S. VAISHNAVI CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the Builder and Owner to declare the Confirmation Order (Notice), issued under Section 228(3) and 217 of the A.P. Municipalities Act, 1965 (for short, 'the Act ') by the Respondents in Proceeding No.C.O.No.32/TPBO/TPS/A2/2012, dated 21.02.2015 as illegal and to set aside the same.

(2.) Heard Sri D.Bhaskar Reddy, learned Counsel for the Petitioner and Sri N.Praveen Kumar, learned Standing Counsel appearing for the Respondent Nos.2 and 3 in W.P.No.11587 of 2015; Sri M.Atish, learned Counsel for the Petitioner, Sri N.Praveen Kumar, learned Standing Counsel appearing for 2nd Respondent and Sri V.Raghunath, learned Counsel appearing for unofficial Respondent Nos.3 to 6 in W.P.No.1048 of 2021 and perused the record.

(3.) FACTS OF THE CASE