PARVIN BEGUM Vs. STATE TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these Writ Petitions is one and the same, they are being disposed of by this common order.

(2.) Heard learned Counsel for the Petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1, Sri M.A.K. Mukheed, learned Standing Counsel appearing for respondent Nos.2 and 3, learned Government Pleader for Revenue appearing for respondent No.4 and perused the record.

(3.) It is the common case of the petitioners that they are in possession of land admeasuring 120 sq. yards each wherein they have constructed a tin shed room 20 years ago; and that the said construction made by them is also being assessed to property tax by the respondent authorities. It is the further case of the petitioners that on making the construction they had obtained electricity and water supply connections from the concerned authorities for the said property, thereby evidencing the fact that the petitioners are in possession of the said property.