A.JEETH RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Vedula Venkatramana, learned Senior Counsel for the appellants; Mr.Parsa Ananth Nageswar Rao, learned Special Government Pleader attached to the Office of learned Advocate General for Municipal Administration representing respondent Nos.1 and 6; learned standing counsel for Greater Hyderabad Municipal Corporation representing respondent Nos.2, 4 and 5; Mr.Y.Rama Rao, learned standing counsel for Hyderabad Metropolitan Development Authority representing respondent No.3; Mr.G.Vidya Sagar, learned Senior Counsel representing respondent No.7; and Mr. Polkampally Pavan Kumar Rao, learned counsel for respondent Nos.8 and 9.

(2.) This appeal is directed against the order dtd. 28/7/2022 passed by the learned Single Judge dismissing the writ petition being W.P.No.976 of 2020 filed by the appellants as the writ petitioners.

(3.) Appellants had filed the related writ petition for a direction to the State to re-convey the lands to an extent of Acs.34 - 17 gts in Sy.Nos.1011/1 and 1011/2 situated at Kukatpally Revenue Village in Kukatpally Mandal, Medchal - Malkajgiri District (subject land) in favour of the petitioners.