UNION OF INDIA Vs. STATE OF 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 Deputy Solicitor General of India appearing for the petitioners in all these Writ Petitions; learned Government Pleader for Municipal Administration and Urban Development; learned Standing Counsel appearing for Hyderabad Metropolitan Development Authority; learned Standing Counsel for Greater Hyderabad Municipal Corporation; Sri Abhay Kumar Sagar, learned Standing Counsel for Municipality; Sri K.Raghuveer Reddy, learned counsel appearing on behalf of respondent No.5 in W.P.Nos.5357 and 20587 of 2023; Sri Koda Satyanarayana Rao learned counsel appearing for respondent No.4 and Sri M.Dhananjay Reddy, learned counsel appearing for on behalf of respondent No.5 in W.P.No.4222 of 2024; and Sri K.Ramchandra, learned counsel appearing on behalf of the unofficial respondent in W.P.Nos.6967 and 7070 of 2024 and perused the record.

(3.) For ease of reference, the facts as stated in W.P.No.4222 of 2024 are taken as basis for disposal of all these Writ Petitions.