D. SHIVA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri B. Srinivas Reddy, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 3 and learned Assistant Government Pleader for Home appearing for respondent No.4 and Sri M. Bharadwaj Reddy, learned counsel for respondent No.5.

(3.) Learned counsel for the petitioners would submit that respondent No.3 in case No.H/1371/2021, dtd. 6/12/2021, has passed the order directing the petitioners to vacate the residential house bearing No.20-1500, Papireddy Colony, Chandanagar, Serilingampally Mandal, Ranga Reddy District within 45 days. Aggrieved by the action of respondent No.3, the present writ petition has been filed by the petitioners.