BIPIN RAMDAS IPPAKAYAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to declare the action of respondents No.5 and 6 in interfering with his business activity in respect of the property bearing Municipal No.11/5/422/3, admeasuring 720 square feet, situated at Red Hills, Hyderabad, without following due process of law, as being illegal, arbitrary and unconstitutional.

(2.) Heard Mr. Y.Shreyas Reddy, learned counsel for the petitioner; Mr. Midde Arun Kumar, learned Standing Counsel for GHMC, appearing for respondents No.3 to 5; learned Assistant Government Pleader for Home, appearing for respondent No.6; and Mr. Kaval Kumar, learned counsel for respondent No.7; and perused the material on record.

(3.) The case of the petitioner is that Ms. Dr.Afzal Jabbar W/o. Dr. Md.Waliuddin, is the absolute owner of the property bearing Municipal No.11/5/422/3, admeasuring 720 square feet, situated at Red Hills, Hyderabad; she is presently residing in the U.S.A. and she has authorized her Special Power of Attorney (SPA) holder by name Mr. Osman Ali to manage and deal with the property. The SPA holder gave the property on lease to the petitioner under lease deed dtd. 15/10/2025 for running a restaurant in the property. Having taken the property on lease, the petitioner started renovation and interior fit-out works in the property. The petitioner obtained licence bearing TIN NO.0099-051-0053 from respondent No.3 and food safety licence bearing registration No.23625030006142 from the Food Safety and Standard Authority of India (FSSAI) as per the Food Safety and Standards Act, 2006.