RAAVI SATISH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Kishore Baldwa, learned counsel for the petitioner and learned Assistant Government Pleader for Home and also learned Assistant Government Pleader for Revenue.

(2.) This writ petition is filed questioning the proceedings No.C/8059/2024, dtd. 24/10/2024 issued by respondent No.2.

(3.) The petitioner herein is claiming that he is the absolute owner of house bearing No.4-92, situated opposite LIC Office, Janmabhumi Nagar, Mancherial, hereinafter referred to as 'subject house'. It was let out to one Mr. Ramoju Karunakar, by way of executing a lease deed dtd. 1/6/2024 for the purpose of running a lodge and guest house. The lease is for a period of two (02) years. In the said lease deed, there is a specific mention that Lessee cannot use the subject house for unlawful activity.