PULI MALLESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these Writ Petitions is one and the same, all these Writ Petitions are disposed of by this common order.

(2.) The Writ Petitioners are successful tenderers for the year 2019-2021 ending by 31.3.2021 for conducting the business in the shops allotted for selling coconuts, bangles, canteen etc., in the respondent temple area for a lease amount payable as per tender auction conditions.

(3.) For the sake of convenience and since the sum and substance of all the Writ Petitions is one and the same, I refer to the facts as pleaded in W.P.No.7110 of 2021, which are as follows: