THAKUR BALARANI BAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The subject property and the parties involved in both the Writ Petitions are one and the same. Therefore, both the petitions are taken up for hearing and being disposed of by way of this common order by taking Writ Petition No.35259 of 2023 as leading case.

(2.) Heard learned counsel appearing for the petitioners and learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri P.Kishore Rao, learned Standing Counsel for Gram Panchayat appearing for the respondents and perused the entire material on record.

(3.) Learned counsel appearing for the petitioners submits that the petitioner in W.P.No.35259 of 2023 is Sarpanch for Pedadevulapally, Tripuraram Mandal, Nalgonda District and the petitioner in W.P.No.5795 of 2023 is a Ward Member to the Gram Panchayat of Peddadevulapally Village. Both the petitioners filed these writ petitions questioning the impugned orders passed by the respondent No.4 for granting construction permission to the respondent Nos.10 and 11. In view of the same, both the writ petitions are disposed of by way of passing common order.