VANGA RAGHAVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Panchayat Raj for the 1st and 2nd respondents and Sri G. Narender Reddy, learned Standing Counsel for the 3rd and 4th respondents.

(2.) This writ petition is filed seeking to declare the action of the 4th respondent in issuing the final notice/resolution vide Rc.GP/NP/2019 dated 16.04.2019 for demolition of the compound wall of the petitioner, as illegal and arbitrary.

(3.) The true translation of the impugned notice dated 16.04.2019 reads as under: