MADHUSUDAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri G.Narender Reddy, learned counsel for the petitioner, learned Asst. Govt. Pleader for Panchayat Raj, appearing for respondent No.1, Sri R.Chandrasekhar Reddy, learned Standing Counsel appearing for respondent Nos.2 and 4 and Sri V.Narasimha Goud, learned Standing Counsel appearing for respondent No.3.

(2.) This writ petition is filed to declare the action of respondent Nos.2 and 4 in trying to demolish the construction of residential building of the petitioner, as illegal.

(3.) CONTENTIONS OF THE PETITIONER:-