SHIVAJI BIRADAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P. No.25351 of 2021 is filed to declare action of respondent Nos.1 to 3 in granting permission for reconstruction of Sree Mahalakshmi Temple, Feelkhana, Hyderabad, to respondent No.6 - Srimali Brahman Nyati Sangh, Sree Mahalakshmi Temple, Feelkhana, Goshamahal, Hyderabad, vide proceedings Rc.No.H2.5395/2018 dtd. 4/9/2018.

(2.) W.P. No.7296 of 2022 is filed to declare action of respondent Nos.1 to 3 in granting permission for demolition and reconstruction of Sree Mahalskhmi Temple, Feelkhana, Hyderabad, vide proceedings Rc.No.H7/5395/2018 dtd. 19/1/2022.

(3.) The petitioners in W.P. No.25351 of 2021 claim to be tenants of Sree Mahalakshmi Temple, Feelkhana, Goshamahal, Hyderabad (hereinafter referred to as "Temple"). The petitioners also claim to be devotees and inmates of the Temple.