N.SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two writ petitions are filed to declare the action of the 3rd respondent in insisting the petitioners to obtain No Objection Certificate (NOC) from the 2nd respondent by way of issuing shortfall intimation letters both dtd. 16.01.2020 as illegal and to set aside the same and for a consequential direction to the 3rd respondent to grant permission for construction of residential building by considering the applications submitted by the petitioners both dtd. 08.01.2020 without insisting for NOC from the 2nd respondent.

(2.) Heard Sri P.Venkanna, learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent Nos.1 and 2, Sri N.Praveen Kumar, learned standing counsel appearing for the 3rd respondent and learned Govt. Pleader for Revenue appearing for respondent No.4 in both the writ petitions in common and disposed of with the following common order.

(3.) For the sake of convenience, the respective petitioners are referred to as 'the petitioners '.