RAGHU RAMA KRISHNAM RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the speaking order dtd. 10/2/2021 passed by the 4th respondent specifying that the final proceedings in two LRS Application Nos.3000082585/2015-16 and 3000082615 dtd. 2/11/2015 with acknowledgment dtd. 30/12/2016 submitted by the petitioner in relation to house plots bearing Plot No.206 admeasuring 825 sq.yards and Plot No. 206/A admeasuring 812 sq.yards, total admeasuring 1637 sq.yards, situated in Survey No. 51, Gachibowli Village, Hyderabad, cannot be considered during the pendency of the cases mentioned therein, as illegal; further to direct the respondents to pass orders forthwith on the said LRS Applications.

(2.) Sri C.V.Mohan Reddy, learned Senior Counsel, representing Sri S.Vivek Chandra Sekhar, learned counsel for the petitioner, learned Govt.Pleader for Municipal and Administration appearing for respondent No.1, Sri Sampath Prabhakar Reddy, learned standing counsel appearing for respondent Nos.2 to 4, learned Government Pleader for Revenue, appearing for 5th respondent, Sri N.Saida Rao, learned counsel appearing for respondent Nos.6 and 7 and Sri D.Jagan Mohan Reddy, learned counsel for respondent No.8.

(3.) FACTS OF THE CASE