AYUB KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed challenging the closure notice issued by the Greater Hyderabad Municipal Corporation (GHMC) under Section 622 of the Greater Hyderabad Municipal Corporation Act, 1955.

(2.) The learned Advocate General, Mr. B. S. Prasad, informs this Court that GHMC has taken a decision to withdraw the impugned notice, and to issue fresh notice under proper provisions of law. Since the impugned notice is being withdrawn by the GHMC, this writ petition has become infructuous. Therefore, the writ petition is dismissed as infructuous.

(3.) The liberty is granted to GHMC to issue notice, if necessary, to the petitioner, but strictly in accordance with law. However, the fresh notice shall not be issued during the Covid-19 lockdown period. Moreover, the GHMC is directed to unseal the premises of the petitioner, if sealed. But the petitioner shall not be permitted to carry out its business, until and unless the GHMC is satisfied that the business carried out by the petitioner is not in violation of the laws. It is, for the GHMC to decide if the business is in violation of the laws, or not. Business shall be carried on only after the GHMC grants the permission for the same. In case, the GHMC discovers that the business is carried on despite its refusal to grant the permission, then the GHMC shall seal the premises immediately.