PREM AGENCIES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Sanjay Surneni, learned counsel for the Indian Oil Corporation Limited, represented by its Manager (Retail Sales) at Visakhapatnam, (in short IOC), Sri V.K. Viswanath, learned counsel for M/s. Prem Agencies, and Sri S. Lakshminarayana Reddy, learned standing counsel for the Greater Visakhapatnam Municipal Corporation (for short, "GVMC" and its authorities in both the writ petitions.

(2.) The Writ Petition No. 13524 of 2022 under Article 226 of the Constitution of India has been filed by the IOC for the following relief:

(3.) The petitioner-IOC in W.P. No. 13524 of 2022 is thus seeking a writ of Mandamus against the GVMC/2 respondent with respect to the auction notice dtd. 12/2/2013, to set aside the same with further direction to the respondents 1 to 3 to consider the IOC's letter reference VZO/GVMC Land/Prem Agn dtd. 27/4/2022 for renewal of the lease.