KOLAN RUKKA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Writ Petition No.10920 of 2020 is filed to issue a writ of Mandamus declaring Form-I notice bearing No.B/361/2019, dtd. 10/7/2020, issued by respondent No.4, at the instance of respondent Nos.1 to 3, as illegal and arbitrary.

(2.) Writ Petition No.11110 of 2020 is filed to issue a writ of Mandamus declaring Form-II notice bearing No.B/361/2019, dtd. 10/7/2020, issued by respondent No.4, at the instance of respondent Nos.1 to 3, as illegal and arbitrary.

(3.) Writ Petition No.11897 of 2020 is filed to issue a writ of Mandamus declaring the order, vide proceedings No.B/77/2020, dtd. 9/7/2020, passed by respondent No.3, confirming the order, vide proceedings No.B/3854/2015, dtd. 7/1/2016, passed by the then Deputy Collector & Tahsildar, Quthbullapur Mandal (presently Bachupally Mandal), Medchal District, as illegal, null and void and consequently, to the set aside the same.