RAVINDER GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, these two cases are being decided at this juncture itself.

(2.) Both the writ appeal Nos.671 of 2019, and 672 of 2019 arise out of the same impugned order, namely common order dated 02.08.2019 passed by a learned Single Judge, in Writ Petition Nos.16371 of 2019 and 16388 of 2019 respectively, whereby the learned Single Judge had dismissed both the writ petitions filed by the petitioners.

(3.) In the writ petitions, the petitioners had challenged the legality of the notice dated 29.06.2018, issued by the Andol Jogipet Municipality, the respondent No.2. By the said notice, the Municipality had directed the petitioners to vacate the shops within three days from the date of the notice, and to pay the arrears of rent.