M.YADAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the petitioner in both the Writ Petitions is one and the same and the issues are intertwined the Writ Petitions are being disposed of by this common order. W.P. No.1136 of 2017:

(2.) This Writ Petition is filed to declare the action of 4th respondent in rejecting the application of the petitioner on 29/1/2006 to grant permission for construction of residential house in plot of land admeasuring 133.33 square yards and not considering the representation dtd. 26/9/2016, as being arbitrary, illegal and against the principles of natural justice. W.P. No.22483 of 2024:

(3.) By this Writ Petition, the petitioner had sought to declare the action of respondent in interfering into the petitioner's property without issuing any notice or giving lawful intimation and not following due procedure established by law, as being illegal and arbitrary.