DISHA ADVERTISING Vs. HYDERABAD METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition is filed to direct respondent Nos.1 and 2 to act in accordance with law and their statutory and contractual duties pursuant to the conclusion of the tender notification process and the conclusion of contract pursuant to the acceptance of bid by the 1st respondent on 01.09.2018; to declare the action of respondent Nos. 1 and 2 in seeking to demolish the 80 advertisement LED boards erected from Pillar No. 120 to Pillar No. 200 of the PVNR Expressway, Hyderabad; to restrain the respondents from interfering with the said business of the petitioners ' right to conduct their legitimate and duly authorized business activity in accordance with the concluded contract; to issue a direction to the respondent Nos. 1 and 2 to forbear from interfering with the activity of the petitioners to continue with their lawful business exhibiting the advertisement boards from Pillar No. 120 to Pillar No. 200.

(2.) Heard Sri Anjana Taggarse Motupalli and Associates, learned counsel for the petitioners, Sri V.Narasimha Goud, learned standing counsel appearing for respondent Nos.1 and 2 and learned Government Pleader for Municipal Administration Department appearing for the 3rd respondent. Perused the record.

(3.) FACTS OF THE CASE