GANTA RAM REDDY Vs. PROJECT DIRECTOR, SPECIAL COLLECTOR

JUDGEMENT

(1.) W.P. No. 41899 of 2016 is filed seeking a direction against the respondents to consider their representation dated 29.09.2016 seeking allotment of alternative suitable land available in Sy. No. 244/88 instead of Sy. No.244/67 (P) of Pedda Amberpet Village, Hayatnagar Mandal, Ranga Reddy District. Whereas, W.P. No. 34895 of 2017 is filed seeking cancellation of land allotment deed Nos.2655/2017 dated 18.07.2017, 2656/2017 and 3411/2017 dated 19.08.2017 covering land in Sy. No. 244/88 of Pedda Amberpet Village, Hayatnagar Mandal, Ranga Reddy District, made on the names of respondent Nos. 5 to 7 by respondent Nos. 2 to 4.

(2.) Heard Mr. A. Sanjeeva Reddy, learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development, Mr. Y. Rama Rao, learned Standing Counsel HMDA and Mr. Parsa Ananth Nageswar Rao, learned counsel for unofficial respondents.

(3.) FACTS OF THE CASE: