SOMA SUBASH Vs. STATE OF TELANGANA AND ANOTHER

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this case is being decided at this juncture itself.

(2.) This writ appeal arises out of the order, dated 05.08.2019, passed by a learned Single Judge, in Writ Petition No.16434 of 2019, whereby the learned Single Judge had dismissed the writ petition filed by the petitioner.

(3.) In the writ petition, the petitioner 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 petitioner to vacate the shop within three days from the date of the notice, and to pay the arrears of rent.