K. Lakshman,J. - (1.)This Writ Petition is filed under Article - 226 of the Constitution of India by the petitioner to declare the action of respondent Nos.3 to 5 in asking the petitioner to give consent and hand over his properties viz., House Nos.4-39, admeasuring 251 square yards and House No.12-134, admeasuring 175 square yards, both situated at Yadagiripally Village, Yadagirigutta Mandal, Yadadri - Bhongir District (formerly Nalgonda District) as illegal and for a consequential direction to respondent Nos.3 to 5 not to dispossess him from the said properties without following due process of law.
(2.)Heard Mr. Jalli Kanakaiah, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1, Mr. N. Praveen Kumar, learned Standing Counsel for Municipalities appearing on behalf of respondent No.2, learned Government Pleader for Land Acquisition appearing on behalf of respondent Nos.4 and 5, learned Government Pleader for Roads and Buildings appearing on behalf of respondent No.3, and Mr. Jagan Mohan Reddy, learned Standing Counsel for Yadadri Temple Authority appearing on behalf of respondent No.6, and also learned Government Pleader for Endowments appearing on behalf of respondent No.7.
(3.)This Court has granted interim direction as prayed for viz., direction to respondent Nos.3 to 5 not to demolish or dispossess the petitioner from the aforesaid house properties. Thereafter, respondent No.3 and respondent Nos.4 and 5 have filed counters and vacate stay petitions separately.