SAYYED SADULLA SALEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the issue involved in all these Writ Petitions is intrinsically interconnected, they are being taken up and heard together and disposed of by this common order. For the sake of convenience, these cases have been divided into two batches i.e, first batch and second batch.

(2.) The first batch of cases i.e., W.P.Nos.28215, 23808, 23821, 23823, 23824, 23826, 23835, 23855, 23863, 23875, 23898, 23900, 28246, 28270, 28273, 28314, and 29088 of 2023 are filed questioning the action of the Commissioner, Mancherial Municipality in rejecting the Building Permission applications submitted by the petitioners, who have purchased the plots in Sy.Nos.474/A and 476/B, situated at Garmilla Village, Mancherial, under layout in LP No.42/78.

(3.) The second batch of cases i.e, W.P.Nos.12382, 20090, 20230, 24487 of 2020; 17745, 24898 of 2021; 46173, 46210, 46269 of 2022; 1963, 2057 and 2070 of 2023 are filed challenging the releasing of layout in LP 42/78, dtd. 6/6/2014 for the lands situated in Sy.Nos.474/A and 476/B situated at Garmilla Village, Mancherial.