WHOLESALE FRUIT COMMISSION AGENTS ASSOCIATION GADDIANNARAM, REPRESENTED BY ITS PRESIDENT MOHD. TAJUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The points involved in both the Writ Petitions are intertwined and hence both the Writ Petitions are disposed of by this common order.

(2.) W.P.No.15196 of 2021 was filed seeking to declare the action of the respondents in contemplating to demolish the structures at fruit market yard, Gaddiannaram, Hyderabad for the purpose of construction of super-speciality hospital, depriving the members of the petitioner's association from carrying on their business in fruits as illegal and arbitrary and to further declare that the respondents are estopped from shifting the fruit market yard from Gaddiannaram, Hyderabad until they provide established market with all the basic amenities and infrastructure in any other notified market area.

(3.) W.P.No.18801 of 2021 was filed seeking to declare the impugned G.O.Rt.No.397 Agriculture and Cooperation (MKTGII) dated 03.8.2021 issued by the first respondent as illegal and arbitrary and contrary to Act 16/1966 and consequently to set aside the said G.O and direct the respondents not to shift the market from Gaddiannaram to any other place without notifying the market.