ALLADI LAXMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondent Nos.2 and 3 in issuing the impugned notice vide E-Off.No.206748/CIR-II/2021, dtd. 31.03.2021, for removal of the structures at H.No.2-7-512, admeasuring 292.0sq.yards, situated at Central Excise Colony, Hanumakonda, Warangal Urban District (for short, 'the subject house ') without considering the explanation dtd. 03.03.2021 submitted by the petitioner, in a proper perspective, as illegal, and to set aside the same.

(2.) Heard Sri Papaiah Peddakula, learned counsel for the petitioner and Ms.Pingali Lakshmi, learned standing counsel appearing on behalf of respondent Nos.2 to 4 and Sri K.Mohan, learned counsel appearing for the 5th respondent. Perused the record.

(3.) FACTS OF THE CASE