K.S.HANDLOOM Vs. SHAIK MOHAMMED ZUBBER

JUDGEMENT

(1.) The present Writ Appeals are directed against the Order dtd. 10/5/2024 in I.A.No.1 of 2024 in W.P.No.10316 of 2024 and consequential order of vacating the order of status quo in I.A.No.2 of 2024 in W.P.No.9209 of 2024.

(2.) The parties as arrayed in W.A.No.538 of 2024 are referred in the narration.

(3.) The brief facts of the cases are as follows:- The appellant herein is the writ petitioner in W.P.No.9204 of 2024 and respondent No.6 in W.P.No.10316 of 2024. The appellant is involved in the business of trade and cultural exhibitions. The respondent No.6 is a society registered under Societies Registration Act, 1860 and is administered on its constitution and bye-laws. The society had entered into a license agreement with one Nakka Prasada Babu on 20/11/2017 to run trade and cultural exhibitions in A.C. College Play Grounds i.e. the play ground of respondent No.5 and popularly known as "Gunta Grounds" on annual rent of Rs.5,00,000.00 for a period of five years i.e. from 2018 to 2022 during the period 15thMarch to 30thJune.