LAWS(TLNG)-2024-7-95

K.VENKATA SATHYA BHOOSHAN Vs. STATE OF TELANGANA

Decided On July 30, 2024
K.Venkata Sathya Bhooshan Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Heard Sri Ennamsetty Akhil, learned counsel appearing on behalf of the petitioner, learned Government Pleader for Municipal Administration Urban Development appearing on behalf of respondent No.1, Sri M.Ajay Kumar, learned standing counsel for KUDA appearing on behalf of respondent Nos. 2 & 5 and learned standing counsel for TSRTC appearing on behalf of respondent Nos. 3 and 4.

(2.) The petitioner approached the court seeking the prayer as under:

(3.) The case of the Petitioner, in brief, as per the averments made in the affidavit filed by the Petitioner in support of the present writ petition is as under :