CH SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioners herein against the action of the respondents and in particular the respondent Nos. 2 to 4 in trying to evict the petitioners from their respective shops i.e., shop Nos. 1 to 14 situated adjacent to Z.P.H.S. School, Enkur, Khammam District without initiating any proceedings, as illegal arbitrary and violative of principles of natural justice.

(2.) This Court, on 11.03.2015 while issuing notice before admission to the respondents in the above writ petition was pleased to grant interim direction not to evict the petitioners from their respective shops subject to the condition that all the petitioners pay rents upto date including arrears if any by the end of March, 2015 by depositing the same with the Zilla Parishad High School viz., 2nd respondent herein.

(3.) Counter-Affidavit along with vacate petition has been filed on behalf of respondent No.3.