LAXMI RALLABANDI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the lis and subject property involved in both the writ petitions is one and the same, these writ have been taken up for hearing together and are being disposed of by way of common order.

(2.) These Writ Petitions are filed seeking a direction in the nature of Writ of Certiorari to quash and set aside the Intimation of refusal No.53/P6/2025/Refusal Order No.1/2025 and No.54/P7/2025/Refusal Order No.2/2025, dtd. 4/2/2025 respectively under the guise of Urban Land Ceiling clearance as illegal, arbitrary, unjust and contrary to law and sought a direction to the respondent No.4 to receive, register and release the documents in respect of Northern and Southern Portions of residential Plot No.133, vide Municipal No.3/13/142/2/133/A (PTIN No.101512437) in Sy.N.95, admeasuring to an extent of 133.5 Sq.yards each, out of total land of 267.82 Sq.Yards, situated at Chanikyapuri Colony, Mallapur Village, Kapra Circle, Uppal Mandal, Medchal-Malkajgiri District, Hyderabad.

(3.) Heard Sri Damodar Mundra, learned Counsel for the petitioners and Smt.S.Sravanthi, learned Assistant Government Pleader for Stamps and Registration and Mr.Habeebuddin, learned Assistant Government Pleader for Assignment appearing for the respondents.