DR. ARUMALLA SRIDHAR REDDY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Though the parties are different in both the writ petitions, the subject matter in both the writ petitions is one and the same and hence, these writ petitions are disposed of by way of common order.

(2.) Heard Sri P.Sridhar Reddy, learned counsel for the petitioners, learned standing counsel for GHMC and learned Government Pleader for the Land Acquisition. W.P.No.11858 of 2008

(3.) The case of the petitioners, in brief, is that the petitioners purchased the premises admeasuring 1050 sqft situated in the first floor of a commercial complex by name Sonali Pearl bearing House No.6/3/788/25/A along with undivided land of 20 sq. yards for valuable consideration under a registered sale deed, dtd. 7/11/2000 and that they invested huge amounts and converted the same into a super specialty hospital in the name and style of 'Sridhar Super Specialty Dental Hospital'. W.P.No. 12898 of 2008