MD. TAJUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a direction to the respondents' Corporation to revoke the show-cause notice issued for payment of dues during the lockdown the period and to waive off the amounts to be paid for the months of March, 2020 to July, 2020.

(2.) Mr. Umesh Chandra P.V.G., learned counsel for the petitioner, would submit that the petitioner has participated in the tenders issued by the respondents' Corporation and stood as successful bidder in respect of Stall No.03 (Pucca) at Jangaon Bus Station for running a Soda and Cool Drink business. Accordingly, a deed of license was entered into between him and the respondents' Corporation on 13.02.2017. The agreement period is for five (05) years commencing from 15.02.2017 to 14.02.2022, and the license fee is Rs.24,099/- per month.

(3.) He would further submit that due to lockdown restrictions imposed by both the Central and State Governments due to COVID-19 pandemic situation, the petitioner could not run his business and, therefore, he could not pay the license fee to the respondents' Corporation from March, 2020. The Divisional Manager of respondents' Corporation has issued a show-cause notice dated 15.07.2020 by invoking Clause 20 (a) of the agreement and directed the petitioner to pay the license fee for the period from January, 2020 to June, 2020 within a period of one week. It is also mentioned in the show-cause notice that in the event of failure on the part of petitioner to pay license fee amount, the license would be terminated.