A.M.GAYATHRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both these Writ Petitions is one and the same, these Writ Petitions are being heard together and disposed of by this Common Order.

(2.) Heard both sides.

(3.) While the petitioner in W.P.No.25610 of 2019 filed a complaint before the Greater Hyderabad Municipal Corporation (GHMC), Malkajgiri, Hyderabad, on 25-10-2019 aggrieved by the alleged action of the 5th respondent in raising construction in gross violation of the GHMC Rules and Regulations and also encroaching their property, the 5th respondent, along with her husband, filed W.P.No.27158 of 2019 to declare the notices dt.21-11-2019 and 05-12-2019 issued by the 4th and 3rd respondents, respectively, as illegal and violataive of Article 14 and 300-A of the Constitution of India.