C.UPADESH KUMARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner and the respondents in these two writ petitions are one and the same and the issue involved in both these writ petitions arises out of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the Act') and in respect of the same property, hence, they are being disposed of by this common order.

(2.) WP.No.20563 of 2015 is filed to declare the action of the respondent No.3 - Tahsildar, Saidabad, Hyderabad, in proceeding with the construction in Plot No.2, admeasuring 620 sq. yards in Sy.No.212, Vinayak Nagar Colony, Champapet Road, Saidabad Mandal, Hyderabad (subject property) as being arbitrary and illegal and to declare action of the respondents No.1 to 4 in not considering the application of the petitioner for regularization of the plot in terms of G.O.Ms.No.727 Revenue (UC-1) Department dtd. 18/6/2008, though proposals have been submitted twenty three months back and even after payment of regularization amount of Rs.16,30,200.00 as being arbitrary and illegal.

(3.) WP.No.24851 of 2015 is filed to call for records relating to the impugned proceedings No.J2/9225/76 dtd. 5/9/2007 and panchanama dtd. 8/2/2008 of the respondent No.4 in respect of the subject property and quash the same as illegal, improper and violative of Sec. 10(5) of the Act and Article 300-A of the Constitution of India.