SWACHH TELANGANA YOUTH ASSOCIATION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ petition (PIL) is filed seeking the following relief:

(2.) W.P. No. 17053 OF 2016 The writ petition is filed seeking the following relief:

(3.) The subject property involved in both the cases is one and the same and therefore, both the cases are clubbed together and are being disposed of by this common order.