P. MAHESH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is file to declare the action of the third respondent in issuing sealed tender-cum-open auction in Rc.No.SKDD/82/2021 dated 18.07.2021 in respect of licence rights for collection of human hair at temple premises for the period from 01.07.2021 to 30.06.2022, as illegal.

(2.) Heard Sri Ch. Satish Kumar, learned counsel for the petitioner, learned Government Pleader for Endowments, and Sri K. Jaganmohan Reddy, learned Standing counsel appearing for the 3rd respondent. With their consent, this writ petition is disposed of at the admission stage itself.

(3.) A perusal of the record would reveal that the petitioner herein was the successful bidder in the auction conducted pursuant to the Notification dated 26.02.2020 in respect of licence rights for collection of human hair at the premises of third respondent temple and the lease period was from 01.07.2020 to 30.06.2022. Petitioner could not conduct his business due to the present situation i.e., Covid-19 pandemic. Therefore, he along with similarly situated persons has submitted representations to the 3rd respondent with a request to permit him to pay the lease amount in installments, continue the lease period for one more year and in the meanwhile not to issue any tender notification. Though the third respondent received said representations, he has not taken any decision. In the meanwhile, the third respondent has issued the impugned tender notice dated 18.07.2021.