PRAVEEN KUMAR AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Pursuant to the direction of this Court, dt.27/9/2024, the Chief City Planner of the 2nd respondent-Corporation is present in-person and has placed before this Court the file relating to the proceedings initiated by the authorities in relation to the subject properties.

(2.) Heard learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1, Sri Praveen Kumar Veerjala, learned Standing Counsel appearing for respondents No.2 to 5, and with the consent of the learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at admission stage.

(3.) The case of the petitioners, in brief, is that they are the owners of property bearing municipal No.21/1/713/A & 21/1/713/B with PTIN Nos.1052109819 and 1052109818, respectively, situated at Rikab Gunj, Hyderabad, and have been in possession and enjoyment of the same over a long period of time.