ALOOR SRINIVAS Vs. DIRECTOR ENFORCEMENT

JUDGEMENT

(1.) The grievance of the petitioners is that though they filed explanations to the notices issued under Section 452(2) of the Greater Hyderabad Municipal Corporation Act, 1955, the respondents are taking coercive steps.

(2.) Heard the learned counsel for the petitioners.

(3.) Sri Sampath Prabhakar Reddy, learned Standing Counsel for the Municipal Corporation submits that there is no common cause of action and hence the single writ petition is not maintainable.