(1.) Since the challenge in all these Writ Petitions is to the action of the respondent authorities in relation to same property, they are being disposed of by this common order.
(2.) Heard learned Counsel for petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1, Sri K. Siddhartha Rao, learned Standing Counsel appearing on behalf of respondent Nos.2 to 5 and Sri Aadesh Varma, learned Counsel appearing on behalf of unofficial respondents.
(3.) For the sake convenience, the facts stated in W.P. No.18240 of 2024 are being referred.