KHAJA KUTUBUDDIN Vs. STATE OF TELANGANA AND ORS

JUDGEMENT

(1.) Since the subject matter in these four writ petitions is one and the same, these four writ petitions are disposed of by way of a common order.

(2.) The common grievance of the petitioners in these writ petitions is that the action of the respondents in not renewing their respective licenses for running the sawmills is illegal, arbitrary, violative of Article 14, 19(g) and 21 of the Constitution of India and also violative of principles of natural justice and consequently direct the respondents to re-issue/renew the license of the petitioners units.

(3.) Heard learned counsel for the respective petitioners in the four writ petitions and also the learned Government Pleader for Forests, representing the respondents 1 to 4 of W.P.No.22371 of 2017 and 1 to 5 of the other three writ petitions and Sri B.Jitender, learned standing counsel for 5th respondent in W.P.No.22371 of 2017 and 6th respondent in other three writ petitions.