MORGAN ENTERPRISES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. Srinivas Kapatia, learned counsel for the appellant. Mr. G.Vidya Sagar, learned Senior Counsel representing Mr. Thoom Srinivas, learned counsel for respondents No.2 to 5.

(2.) This intra court appeal is filed against the order dtd. 30/10/2023 passed by the learned Single Judge by which the writ petition preferred by the appellant, namely W.P.No.21760 of 2023, challenging the validity of the notice of termination of licence dtd. 15/6/2023 has been upheld.

(3.) Facts giving rise to filing of this appeal briefly stated are that the Telangana State Road Transport Corporation (hereinafter referred to as, 'the Corporation') issued a notification on 16/12/2022 by which tenders were invited for two/four wheeler parking. The appellant participated in the aforesaid tender notification and was declared successful. Thereafter, a deed of licence was executed in favour of the appellant on 17/2/2023 for a period of four years in respect of a stall bearing No.94A (open area admeasuring 12362 square feet). The appellant, under the licence, was required to pay a monthly sum of Rs.2,50,000.00 and it had deposited a sum of Rs.21,92,500.00 as security deposit and one month advance licence fee.