J. JAYABHARATH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P. No.10050 of 2021 is filed by the petitioners - lessees of the subject property to declare the action of the respondents, more particularly, respondent No.2 in passing final order dtd. 15/4/2021, wherein respondent No.2 directed to demolish the petitioners ' structures as illegal and to set aside the same.

(2.) W.P. No.10053 of 2021 is filed by the petitioners, owners of the subject property with similar relief.

(3.) W.P. No.10543 of 2021 is filed by the petitioners, owners of the subject property, to declare the action of the respondents, more particularly, respondent No.2 in informing the rejection of building permission applications, dtd. 21/02/2021 without following due process of law as illegal and to set aside the same.