PHASE XV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed with the following prayer:

(2.) Heard Sri G.Mohan Rao, learned Senior Counsel for Sri M.Roopender, learned counsel for the petitioner and learned Advocate General appearing on behalf of respondents, and perused the record.

(3.) Petitioner contends that it is a Welfare Association formed by the House and Plot owners of Phase-XV of Kukatpally Housing Board (KPHB) Colony, Hyderabad; that the 4th respondent had issued notification dtd. 10/1/2025 proposing to conduct public auction for disposal of 24 Nos. of house sites terming them as 'stray pieces' in KPHB Colony on 'as is where is condition'; that the aforesaid notification was published in the news papers calling upon the interesting bidders to take part in the public auction scheduled on 24/1/2025.