B.RAVI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the subject matter of the writ petitions is common and the issues involved therein are also common, the writ petitions are disposed of by this common order.

(2.) WP.Nos.8292 and 25859 of 2021 are filed seeking to set aside the proposal of the respondent No.5 (District Collector, Hyderabad) in Lr.No.REV/E5/0012/2020 dtd. 25/2/2021 forwarded to the respondent No.1 for according permission to alienate the premises of the petitioners i.e. H.Nos.6/1/1072, 6/1/1073, 6/1/1072/1 and 6/1/1073/1, Khairatabad, Hyderabad, to an extent of 1287 sq. meters in T.S.No.7, Block-L, Ward No.83 of Khairatabad Village, Hyderabad, in favour of the Telangana State Electricity Regulatory Committee (TSERC) and trying to take forcible possession of land of the petitioners forming part of "Amaravathi Theatre" as being illegal, arbitrary and violative of principles of natural justice and Article 300-A of the Constitution of India claiming it to be surplus land under the Urban Land (Ceiling and Regulation) Act, 1976.

(3.) W.P.No.33645 of 2021 is filed by the petitioners in WP.No.8292 of 2021 seeking to set aside the proceedings in Ref.No.579/Prl.SCM/2021 dtd. 30/11/2021 of the respondent No.2 directing the respondent No.7 to hand over advance possession to the respondent No.5 the additional land to an extent of 500 to 600 sq. meters in T.S.No.7 Block-L, Ward 83 of Khairatabad Village, Hyderabad and proposal for formal allotment by the Government along with proceedings of the respondent No.7 in Lr.No.REV/E5/0012/20202 dtd. 19/3/2021 and Lr.No.REV/E5 /0012/2020 dtd. 31/5/2021 written to the respondent No.4 allotting land in favour of the respondent No.12 (TSERC) as being illegal, arbitrary and unconstitutional.