KEMIDI SHIVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved and the point that arises for determination in all these writ petitions are identical, all these writ petitions are taken up together and are being disposed of by this common order.

(2.) W.P.Nos.20398, 20435, 21004, 22496, 22549, 27801, 28146, 29019, 29200 and 32665 of 2021 are filed by the petitioners, challenging the revocation letters vide letter No.37747/ GHMC/2877/2021, dtd. 13/5/2021; No.41444/GHMC/ 3244/2021, dtd. 28/6/2021; No.59116/GHMC/6222/2021, dtd. 4/8/2021; No.58960/GHMC/6202/2021, dtd. 17/8/2021; No.65762/ GHMC/7500/2021, dtd. 21/8/2021; No.71482/GHMC/ 8570/2021, dtd. 2/9/2021; No.52576/GHMC/4915/2021, dtd. 16/7/2021; No.10098/GHMC/0182/2021, dtd. 11/2/2021; No. 10275/GHMC/ 0195/2021, dtd. 11/2/2021; and No.89893/GHMC/ 12783/2021, dtd. 6/11/2021, whereby, the building permissions granted by respondent authorities for construction of buildings over the respective lands belonging to the petitioners, were revoked.

(3.) Heard the learned counsel for petitioners in all these writ petitions, the learned Special Government Pleader appearing for the respondents in all the writ petitions and perused the record. With the consent of both the parties, these writ petitions are being disposed of at the admission stage.