URMILA PINGLE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. D.Prakash Reddy, learned Senior Counsel representing Mr. Mohammed Omer Farooq, learned counsel for the petitioners; Mr. B.S.Prasad, learned Advocate General for the State of Telangana for the State respondents; and Mr. S.Niranjan Reddy, learned Senior Counsel representing Ms. Rubaina S. Khatoon, learned counsel for respondents No.10, 11 and 12.

(2.) This public interest litigation (PIL) has been filed assailing the legality and validity of G.O.Ms.No.59 dtd. 22/3/2018 of the Revenue (Assignment.II) Department, Government of Telangana as well as Memo dtd. 2/8/2018 issued by the Special Chief Secretary to Government of Telangana, Revenue (Assignment.II) Department.

(3.) By G.O.Ms.No.59 dtd. 22/3/2018, Government of Telangana decided to allot government land to an extent of Acs.15.00 situated in Survey No.41/14/2 of Khanamet Village, Serilingampally Mandal in Ranga Reddy District in favour of M/s.Sai Sindhu Foundation i.e., respondent No.10, which would also be referred as Sai Sindhu Foundation, for construction of hospital for cancer and other life threatening diseases on a non-profit basis on lease on the same terms and conditions as applicable in the case of Basavatarakam Cancer Hospital, Hyderabad. Accordingly, the said government land was ordered for allotment in favour of Sai Sindhu Foundation. The allotment has been made subject to certain conditions contained in G.O.Ms.No.59 dtd. 22/3/2018 which we will advert to in the course of the judgment.