VISHWA BHARATHI EDUCATIONAL SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the 2nd Respondent/Municipality in issuing the impugned notice dated 27.05.2021 as illegal.

(2.) Heard Sri A.Kranti Kumar Reddy, learned counsel for the Petitioner, Sri N.Praveen Kumar, learned Standing Counsel appearing for the 2nd Respondent, Sri Y.Rama Rao, learned Standing Counsel appearing for the 3rd Respondent/ the Hyderabad Metropolitan Development Authority, and Sri B.Mayur Reddy, learned counsel for the 4th Respondent and perused the record.

(3.) FACTS OF THE CASE