K. GOPI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P. No.8612 of 2021 is filed to declare the action of respondent No.2 - GHMC in rejecting the petitioners' application dtd. 4/2/2021 to accord permission for construction of building in Plot Nos.1/11/250 in Sy.Nos.53/5 and 89/1, situated at Shyamlal Building, Begumpet, Secunderabad vide letter No.3/C30/02438/2021, dtd. 5/3/2021 as illegal, and for a consequential direction to respondent No.2 to grant building permission order.

(2.) W.P. No.12858 of 2021 is filed by the petitioner - M/s. G.R. Thanga Maligai Private Limited and GRT Hotels and Resorts Private Limited, to declare the action of respondent No.2 - GHMC in issuing notice vide Lr.No.E-261677/01/C30/15066/2018/GHMC, dtd. 4/5/2021 as illegal.

(3.) W.P. No. 13748 of 2021 is filed by the very same petitioner to declare the action of respondent No.2 - GHMC in issuing the impugned order vide Lr.No.E-261677/01/C30/ 15066/ 2018/ GHMC/ 458, dtd. 5/5/2021 as illegal.