LAKSHMI NILAYA CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues involved in these writ petitions are similar they are being disposed of by this common order with the consent of both the learned counsel.

(2.) The facts and circumstances of the cases are noted from W.P.No.22379 of 2023 as a lead matter.

(3.) These writ petitions are filed by the petitioners with the following prayers: