NEMMANI RAMANA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue.

(2.) W.P.No.32821 of 2017 is filed by the petitioner seeking to declare the action of respondents more particularly the respondent No.3 in not deciding the petitioner's case in file No.J/618/2008 as being arbitrary, illegal and violative of Articles 14, 19(1) (g), 21 and 300A of the Constitution of India and consequently direct the respondent No.3 to forthwith dispose of the above case in respect of land in Survey No.146 admeasuring Ac.0-14 guntas, Sy.No.148 admeasuring Ac.0-17 guntas and in Sy.No.162 admeasuring Ac.0-30 guntas, situated in Jeedimetla (Village), Quthbullapur (Mandal), Medchal District.

(3.) W.P.No.29061 of 2018 is filed by the petitioner seeking to declare the action of respondents more particularly the respondent Nos.1 and 2 in issuing G.O.Ms.No.158, dated 09.08.2018 proposing to allot land in Sy.No.163, Admeasuring Ac.0-20 guntas, Jeedimetla (Village) Quthbullapur (Mandal), Medchal District, as an access to his land in Survey No.162 Jeedimetla (Village) Quthbullapur (Mandal), Medchal District, treating the same as the land of the Un-official respondent as being arbitrary, illegal and violative of Articles 14, 19(1) (g), 21 and 300A of the Constitution of India and consequently direct the respondents to keep the impugned G.O.Ms.No.158 dated 09.08.2018 in abeyance.