P.SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is being disposed of at the admission stage with the consent of learned counsel for the respective parties. This writ petition is filed seeking the following relief:

(2.) Heard Sri Resu Mahender Reddy, learned senior counsel appearing for the petitioner and Mr.B.Jagan Madhav Rao, learned standing counsel for respondent No.2.

(3.) It is the case of the petitioner that the 2nd respondent is the absolute owner and possessor of premises bearing No.3-1-1, Municipal Jubilee Hall known as 'New Prem Talkies premises' (PVN Cinemax) herein referred as SUBJECT PROPERTY. The subject property was leased out by the 2nd respondent to the petitioner on various conditions of the notification issued by the Nalgonda Municipality.