PARKALA RAMESH Vs. DISTRICT COOPERATIVE OFFICER

JUDGEMENT

(1.) All these writ petitions and contempt cases have been heard together and are being disposed of by this common order.

(2.) Writ petition Nos.30777, 30799, 30841, 30851 and 36413 of 2022 have been filed by the respective writ petitioners praying this Hon'ble Court to declare the high-handed action of respondent No.2 in the writ petitions in insisting to vacate the subject shops/mulgies of DCMS Complex, Huzurabad without issuing any notice to them as arbitrary, illegal, violative of principles of natural justice and violative of Articles 14, 19(1)(g) and 21 of the Constitution of India and to consequently direct respondent Nos.1 and 2 in the writ petitions to continue them as tenants of the respective subject shops/mulgies extending the period of lease.

(3.) This Court, vide interim orders dtd. 28/7/2022 in W.P.Nos.30777, 30799, 30841 and 30851 of 2022 and dtd. 21/9/2022 in W.P.No.36413 of 2022, directed respondent Nos.1 and 2 in the writ petitions not to take any coercive steps against the writ petitioners. Seeking to vacate the said interim orders, vacate stay petitions have been filed by the respondents in the respective writ petitions and pending adjudication of the said vacate stay petitions, respondent Nos.1 and 2 have invited applications from the prospective lessees for granting lease in respect of the subject shops/mulgies and the prospective lessees filed implead petitions and got themselves impleaded as respondent No.3 in the respective writ petitions.