KAKARLA NARASIMHA RAO 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 of Shop No. 2 (Sale of Coconuts) 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 Shop No. 2 (Sales of Coconuts) 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 has submitted representations dated 25.06.2021 and 27.07.2021 to the 2nd 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. Both the said representations were received by the second respondent and he has not taken any decision. In the meanwhile, the third respondent has issued the impugned tender notice dated 18.07.2021.