TAAZA INTERNATIONAL LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed with the following prayer:

(2.) The facts of the case, in brief, are as under:

(3.) In the counter affidavit filed by respondent No.2, it is stated that for promotion of International Food Courts and Retail Spaces to be utilized by reputed brands of products for augmenting income and for further upkeep as well as development of Shilparamam. The then Government of Andhra Pradesh allotted land for setting up Craft Village, Amphitheatre, Village Museum etc. About 300 Handicraft artisans and Handloom Weavers coming from all over the country have set up their stalls for their crafts. Cultural programmes, craft bazaars, melas, art exhibitions are organized regularly in Shilparamam. Apart from craft village and night bazaar, annexe was constructed in the premises to set up food courts and retails shops.