SANDHYA HOTELS PVT. LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. M.S. Prasad, learned Senior Counsel representing Ms. A. Satyasiri, learned counsel for the petitioner, learned Assistant Government Pleader for MA and UD appearing on behalf of respondent No.1 and Mr. V. Narasimha Goud, learned Standing Counsel for HMDA appearing on behalf of respondent No.2.

(2.) W.P. No.36646 of 2024 is filed by Mr. S. Muralidhar, Managing Director of M/s. Sandhya Hotels Private Limited, seeking, "..to issue a Writ, Order or Direction, more particularly, one in the nature of Writ of Mandamus, to declare the action of the 2nd Respondent in selling an extent of 1210 Sq. Yds as a Stray Bit in Lot No.10, situated in Sy.No.124 and 125 (described as Sy.No.26) Kancha Gachibowli, Ranga Reddy District, in favour of the 3rd Respondent vide confirmation-cum- allotment letter dtd. 1/5/2023, including the road of 30 feet situated on the Northern side of Plot No.4 and Southern side of Plot No.7 belonging to the Petitioner, as arbitrary and illegal and to set aside the same and to direct the 2nd Respondent to leave the road of 30 feet situated on the Northern side of Plot No.4 and Southern side of Plot No.7 of the Petitioner, while disposing of the stray bit at any point of time in future.."

(3.) Whereas, W.P. No.36415 of 2024 is filed by M/s. Sandhya Hotels Private Limited, represented by its Managing Director, Mr. S. Muralidhar - the petitioner in the former writ petition, seeking, "..to issue a Writ, Order or Direction, more particularly, one in the nature of Writ of Mandamus, to declare the action of the 2nd Respondent in selling an extent of 1210 sq. Yds as a Stray Bit in Lot No.10, situated in Sy.No.124 and 125 (described as Sy.No.26) Kancha Gachibowli, Ranga Reddy District, in favour of the 3rd Respondent vide confirmation-cum- allotment letter dtd. 1/5/2023, including the road of 30 feet situated on the Southern side of Plot No.8, belonging to the Petitioner, as arbitrary and illegal and to set aside the same and to direct the 2nd Respondent to leave the road of 30 feet situated on the Southern Side of the Plot No.8, of the Petitioner, while disposing of the stray bit at any point of time in future.."