A. RAJENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed aggrieved by the action of the 6th Respondent in issuing Letter dtd. 14/5/2025 seeking to implement e-Tender Notification dtd. 11/4/2025 in respect of DOT Shops/Stalls No 16, 17 and 18 situated in Jagtiyal Bus Station, Karimnagar District, despite subsistence of a valid and unexpired Deed of License granted in favour of Petitioners for a fixed period of twenty years and despite pendency and culmination of earlier rounds of litigation between the same parties concerning the very same subject matter. Petitioners seek a writ of mandamus declaring the said action as illegal, arbitrary, unjust, violative of the principles of natural justice and contrary to the terms of the Deed of License, and for consequential reliefs.

(2.) Petitioners state that Petitioner No.1 is an individual engaged in lawful commercial activity and is the successful licensee under the Deposit, Operate and Transfer (DOT) Scheme in respect of Shops/Stalls No.16, 17 and 18 situated at Jagtiyal Bus Station, Karimnagar District, and Petitioner No.2 is similarly placed and jointly holds the said license along with Petitioner No.1.

(3.) No counter affidavit has been filed by the Respondents. There is no denial on record of the factual assertions made by the Petitioners.