SADIQ ALI TOPIWALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In W.P.No.22876 of 2024, the petitioners have questioned the action of respondent No.2 in rejecting the building permission application in respect of open plot admeasuring 400 square yards in Block No.I covered by Sy.No.62 (old), Sy.No.66/1 (new) situated at Trimulgherry Village, Secunderabad Cantonment, vide online status dtd. 24/7/2024.

(2.) In W.P.No.22921 of 2024, the petitioner had questioned the action of respondent No.2 in rejecting his building permission application in respect of open plot admeasuring 200 square yards in Plot No.1/part forming part of Sy.No.66/1, in the layout of Vanita Co-operative Housing Society Limited situated at Trimulgherry Village, Secunderabad Cantonment, vide online status dtd. 1/7/2024 and insisting him to obtain NOC from State Government authorities.

(3.) A common issue arises for consideration in these two writ petitions. Therefore, these two writ petitions were heard together and are being decided by this common order.