AD SPACE Vs. UNION OF INDIA

JUDGEMENT

(1.) The issue involved in these writ petitions is intrinsically interconnected and therefore, they are taken up and heard together and are being disposed of by this common order.

(2.) This batch of cases has been filed by the petitioners seeking to declare the action of respondent No.2 in issuing impugned notices directing the petitioners to remove the advertisement hoardings on their respective premises situated at Secunderabad, as bad in law, illegal, discriminatory and violative of Article 14 of the Constitution of India and consequently prayed this Court to direct the respondent No.2 to restrain from removing the advertisement hoardings from the respective premises and for other appropriate reliefs.

(3.) Writ Petition No.13829 of 2024 is taken up as a leading case to decide the lis in this batch of cases.