K. PANDURANGA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both these writ petitions is interrelated with each other, they are taken up together and disposed of by this common order.

(2.) W.P. No.6520 of 2018 is filed by K. Panduranga Reddy represented by his GPA M/s.Empire Meadows (Pvt.) Ltd., seeking to declare the high handed action of respondents in encroaching the property of the petitioner situated in survey No.166 admeasuring Acs.7-20 guntas situated at Ameenpur Village and Gram Panchayat, Patancheru Mandal, Medak District, as illegal and arbitrary.

(3.) W.P. No.11925 of 2019 is filed by M/s.Empire Meadows Pvt. Limited and Sri K. Panduranga Reddy, seeking to declare the action of respondent No.2 in passing resolution dtd. 5/7/2017 allotting land admeasuring 200 Sq. Yards in survey No.166 situated at Ameenpur Village and Gram Panchayat, Sangareddy District, for construction of overhead water tank and consequent allotment letters dtd. 5/7/2017, 10/11/2017 issued by respondent Nos.2 and 3, as illegal and arbitrary.