NETHIKUNTA ANJAIAH Vs. HIGH COURT OF AP

JUDGEMENT

(1.) HEARD learned Counsel appearing for the petitioners and the learned Standing Counsel appearing for the Honourable High Court of A. P.

(2.) PETITIONERS in WP No. 1083 of 2008 are the persons who have been granted licences to establish Xerox machines at the premises of the District Court, Karimnagar and the period of licence which has been granted and renewed from time to time has been expired by 31. 12. 2007, and therefore, they seek to issue a writ of mandamus directing the Principal District and Sessions judge, Karimnagar to renew/grant permission to conduct the business in the space which was given to them.

(3.) WP No. 1316 of 2008 has been filed by the persons who have been allotted space in the Secunderabad City civil Court compound to eke out their livelihood as typists, xerox, stamp vendors, notary, sale of law books etc. and the existing licences are valid upto 31. 12. 2007. Petitioners seek to issue a writ of certiorari calling for the records in circular issued by the High Court in Roc. No. 499/2006-DII (B), dated 18. 6. 2007, and to set aside the same.