CHINTAPALLI SUBRAHMANYAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these writ petitions is intrinsically interconnected, they are taken up and heard together and are being disposed of by this common order.

(2.) These Writ Petitions are filed by the petitioners to declare the action of the respondents in interfering with their peaceful possession and making efforts to demolish their residential houses/occupations, as illegal, arbitrary and unconstitutional and violative of Articles 14, 21 and 300-A of the Constitution of India and consequently prayed this Court to direct the respondents not to interfere with the possession and enjoyment of their houses, without following due process of law and for other appropriate reliefs.

(3.) Writ Petition No.27110 of 2024 is taken up as a leading case to decide the lis in this batch of cases.