GADDAM RAJAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Venkat Raj Goud, learned counsel for the Petitioners, learned Government Pleader for MA and UD appearing on behalf of respondent Nos.1 and 2, learned Government Pleader for Revenue appearing on behalf of respondent No.3 and Mr. N. Praveen Kumar, learned Standing Counsel for respondent No.4

(2.) The present writ petition is filed by the Petitioners to declare the action of the Respondent Nos. 3 and 4 in trying to dispossess the Petitioners as illegal, arbitrary, against principles of natural justice and contrary to the procedure laid down under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014, G.O. Ms. No.11 (MA and UD) dtd. 5/1/2016 of Telangana Street Vending Scheme, 2016 and G.O. Ms. No. 89 (MA and UD)dtd. 10/6/2020 of Telangana Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2020, and for a consequential direction to Respondent Nos. 3 and 4 not to dispossess the Petitioners from their business premises and conduct an enquiry by considering their representation dtd. 8/9/2021.

(3.) Facts of the Case: