MACHERLA NAGARAJ GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. P. Giri Krishna, learned counsel for the petitioners in W.P. No.8424 of 2024 and respondent Nos.4 and 5 in W.P. No.9451 of 2024, Mr. S. Srinivas Reddy, learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 3 in W.P. No.8424 of 2024 and respondent Nos.1 and 2 in W.P. No.9451 of 2024, Mr. M. Rama Mohan Reddy, learned Standing Counsel appearing on behalf of respondent No.4 Municipality in W.P. No.8424 of 2024 and respondent No.3 in W.P. No.9451 of 2024 and Mr. M. Damodar Reddy, learned counsel for respondent Nos.5 and 6 in W.P. No.8424 of 2024 and the petitioners in W.P. No.9451 of 2024.

(2.) W.P. No.8424 of 2024 is filed by the petitioners seeking a direction to respondent Nos.1 to 4, particularly, respondent No.3 not to enforce the impugned notice dtd. 21/3/2024 by holding it illegal and to set aside the same.

(3.) Whereas, W.P. No.9451 of 2024 is filed by the petitioners therein to declare the action of respondent No.2 in issuing the impugned order dtd. 4/11/2023 declaring Ac.0-22 guntas of land towards west side of NH167K in Survey No.110, situated at Choutabetla Village, Kollapur Mandal, Nagarkurnool District as disputed land; directing respondent No.3 to revoke the approved DTCP layout of the petitioners in respect of the said land; for a consequential action of respondent No.3 in issuing rejection letter dtd. 4/12/2023 rejecting DTCP layout of the petitioners in respect of the said land, the further action of respondent Nos.2 and 3 in granting approval for tentative layout plan of respondent Nos.4 and 5 vide application dtd. 15/3/2024 by including disputed Ac.0-22 guntas of west side land as illegal; against the orders dtd. 4/3/2024 passed by this Court in W.P. No.5456 of 2024; and for a consequential direction to respondent Nos.2 and 3 to restore the DTCP layout of the petitioners as granted earlier vide application dtd. 4/6/2023 by rejecting the layout of respondent Nos.4 and 5, dtd. 15/3/2024.