NUTHAKKI SRI LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Rahul Reddy, counsel holding for Sri D.Anil Kumar, counsel on record for petitioner in WP No.37156 of 2015 and 3rd respondent in W.P.No.12547 of 2016, Sri. Prabhunath Vasi Reddy, learned counsel for petitioner in W.P.No.12547 of 2016 and 3rd respondent in W.P.No.37156 of 2015, learned Government Pleader for Municipal Administration (AP) for respondents 1 and Sri.T.Balaswamy, learned standing counsel for respondent 2 in both writ petitions. With the consent of learned counsel for respective parties, writ petitions are taken up for final disposal.

(2.) In W.P.No.37156 of 2015, petitioner claims to be the owner of the property bearing Door No.29-14-49, Prakasam Road, Vijayawada. The grievance of the petitioner necessitating institution of this writ petition is that in spite of notice issued to the 2nd respondent, no action is taken to cancel the trade licence and to revoke all permissions granted to M/s. Abhiruchi Hotel and Drushya Opticals.

(3.) This Court by order dated 16.11.2015, while referring to clause 3(2)(b) of the Hyderabad Municipal Corporation Control and Supervision of Premises used for certain purposes Bye-laws 1973, (for short, Bye-Laws 1973) required the tenant to file lease deed and since lease period has expired, restrained the 2nd respondent from renewing the trade licence, if not already renewed.