BRILLIANT BIO PHARMA LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The above said writ petitions are arising out of the very same property and between the same parties and the reliefs claimed in both the writ petitions are inter-connected with each other and accordingly the said writ petitions heard together analogously and have been decided by this common order and the W.P.No.27374 of 2014 is taken as lead and comprehensive writ petition to answer all the issues which also covers the consequential issue in W.P.No.30563 of 2014.

(2.) The instant writ petition has been filed declaring the notice issued by the respondent vide proceedings bearing No.11172/ EMU/HMDA/09, dtd. 9/9/2014, in respect of petitioner's property, admeasuring Acs.3.12 guntas, situated in Sy.No.775 of Shamsabad village and Mandal, Ranga Reddy district, as illegal, arbitrary and violative of Articles 14, 21 and 300-A of the Constitution of India and consequently, to set aside the same.

(3.) The instant writ petition has been filed declaring the inaction on the part of the respondents in rectifying the mistake committed in the Conveyance deed bearing document No.1365/2011, dtd. 19/5/2011, executed by the respondents in favour of the petitioner, despite the representation being made dtd. 26/8/2014, as illegal, arbitrary and violative of Articles 14, 21 and 300-A of Constitution of India and consequently, direct the respondents to forthwith rectify the mistakes that have crept in the conveyance deed vide document No.1365/2011, dtd. 19/5/2011.