UNI ADS PRIVATE LIMITED Vs. COMMISSIONER MCH HYD

JUDGEMENT

(1.) The questions of law involved in these two writ petitions are interlinked. Hence, they are heard together and being disposed of by this common order.

(2.) Writ Petition No.21781 of 1998 was filed seeking a Writ of Mandamusdeclaring the action of the respondents in not so far approving the agreement proforma submitted by the petitioner to commence the contract of three years and in not furnishing the letter of authorisation to enable the petitioner to fix advertisements as illegal and for consequential reliefs.

(3.) Writ Petition No.31868 of, 1998 was filed seeking a Writ of Mandamuschallenging the proceedings issued by the respondent-Municipal Corporation dated 21-7-1998 demanding a sum of Rs.1,86,93,500/- as illegal and without jurisdiction and for a consequential direction directing the respondents to extend the lease period for advertising on 4,500 electric poles of Municipal Corporation of Hyderabad (M.C.H.) beyond 30-6-1998 by adjusting the payments already made by the petitioners.