LAWS(TLNG)-2023-12-35

SPENCERS RETAIL LTD. Vs. STATE OF ANDHRA PRADESH

Decided On December 04, 2023
Spencers Retail Ltd. Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) None for the parties.

(2.) In this writ petition, the petitioner has assailed the validity of Sec. 421 of the Greater Hyderabad Municipal Corporation Act, 1955 (hereinafter referred to as, 'the GHMC Act'), on the ground that the same is violative of Articles 14, 19(1)(g) and 300A of the Constitution of India. The petitioner also seeks quashment of the notice dtd. 4/3/2009 issued by the Additional Commissioner (Advertisements), Greater Hyderabad Municipal Corporation (GHMC), and the notice dtd. 11/8/2009 issued by the Commissioner and Special Officer, GHMC, demanding a sum of Rs.7,60,743.68 as advertisement fee.

(3.) Facts giving rise to filing of this writ petition briefly stated are that the petitioner is a company incorporated under the provisions of the Companies Act, 1956, for the purposes of opening retail outlets for various goods and essential commodities. The petitioner company purchased 27 retail outlets in the city of Hyderabad. The boards have been erected in front of the premises of the petitioner company. The said name boards are fixed with lights for visibility at night and had been fixed for the purpose of the location of the retail outlets by the customers.