MORGAN ENTERPRISES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel appearing on behalf of the Petitioner Mr. Srinivas Kapatia and Learned Special Government Pleader Mr. Harendra Prasad appearing on behalf of the Respondent No.1 and Mr Thoom Srinivas, learned counsel for respondent 2 to 5.

(2.) This Writ Petition is filed to issue a Writ of Mandamus, declaring the proceedings issued by the 4th respondent in connection with "notice for termination of license" issued vide No. P4/122(8)/2023-RR, dtd. 15/6/2023, in respect of the Stall No.94-A, at MGBS, without following due process of law, which is bad, illegal, arbitrary, discriminatory, besides offending Article 19(1)(g) of the Constitution of India by setting aside the said subject proceedings.

(3.) The case of the Petitioner in brief, is as follows: