B.VENKAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Social Welfare for 1st respondent and Sri A.Madhava Rao, learned Standing counsel for respondents 2 and 3.

(2.) Petitioner obtained sub-lease from the 4th respondent, who was allotted shop bearing No.1, belonging to 2nd & 3rd respondents. Petitioner now alleges that respondents 2 and 3 are forcibly evicting him though an injunction order was granted by the competent Court against the 4th respondent and that petitioner is paying rents of the subject premises for the last more than eleven years.

(3.) Learned Standing counsel produced copy of the lease deed granted in favour of the 4th respondent on 08.08.1998. According to learned Standing counsel, as per clause (4) of the terms and conditions of the lease, sub-lease cannot be granted by the lessee and in such a case, the Corporation can cancel the lease assigned and evict the occupant. Having come to know that such sub-leases were granted by the lessees, on 27.11.2018 notices were issued to the lessees to ensure eviction of sub-lease holders otherwise lease would be cancelled. This writ petition is filed by the petitioner, at this stage, having clear knowledge that sub-lease is prohibited, he cannot be in occupation of subject shop and he has to vacate the shop.