N.R. NARAYAN RAO Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The petitioners are tenants in the shop owned by the respondent-Department of Youth Services.

(2.) An identical claims were made in W.P.No.25628/2022 and connected case. This Court, on a memo filed by the State, disposed of the petitions by the following order:

(3.) Learned HCGP would submit that identical order could be passed in the case at hand as the petitioners are identically placed.