B.LAXMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in these Writ Petitions is one and the same, they are being disposed of by this common order.

(2.) Heard learned counsel for the petitioners, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent Nos.1 and 2, learned Government Pleader for Revenue appearing for respondent No.3, and Sri B.Jagan Madhav Rao, learned Standing Counsel, appearing for respondent No.4, in all the Writ Petitions, and perused the record.

(3.) The case of the petitioners in these Writ Petitions, in brief, is that the 4th respondent authority has issued tender notification dt.12/2/2018 proposing to conduct open auction of various shops mentioned therein for a period of three years commencing from the year 2018 onwards; that the petitioners are the present lessees of some of the shops mentioned in the tender notification, which are brought to public auction; and that by virtue of Clause 6 of tender notification, the petitioners were not permitted to take part in the aforesaid tender, so that, they can retain the said shops for a further period of three years.