G.MAHENDER Vs. TSRTC

JUDGEMENT

(1.) Heard the learned counsel Mr. C. Ramachandra Raju, appearing on behalf of the Petitioners and Mr.Harendar Prasad, learned Special Government Pleader representing Mr.Thoom Srinivas, learned standing counsel appearing on behalf of respondents.

(2.) This writ petition is filed to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 3rd respondent, terminating the licences of the petitioners in respect of their respective Stall Nos.95, 97 and 93 respectively in MGBS, Hyderabad, vide his proceedings No.P4/122(75)/2021-RR, P4/122(32)/2022-RR and P4/122(73)/2021-RR, dtd. 15/6/2023, is without jurisdiction, highly unwarranted, highly unjust, arbitrary, illegal, violative of principles of natural justice, contrary to the terms and conditions of the licence deeds of the petitioners, colourable exercise of power and violative of Articles 14 and 21 of the Constitution of India. PERUSED THE RECORD :

(3.) The counter affidavit filed by the Respondents, in particular, Paras 3, 4, 5, 8, 13, 18, and 19 read as under: