MOHAMMED KHADEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As both these writ petitions arise out of the same subject property and the parties are similar, they are being disposed of by this common order.

(2.) Both these writ petitions are filed questioning the proceedings No.B2/25443/2017 dtd. 1/4/2021 and the letter No.B2/25443/2017 dtd. 2/12/2021 issued by the respondent No.2-Local Officer-cum-District Collector as illegal and arbitrary.

(3.) Heard Sri H. Venu Gopal, learned Senior Counsel representing Sri N. Mukund Reddy, learned counsel for the petitioners and Smt S. Sravanthi, learned Assistant Government Pleader for Revenue for the respondent Nos.1 to 3 and perused the material on record.