Telangana High Court
Shadnagar Vegetable Market Commission ... vs State Of Telangana And 3 Others on 30 September, 2020
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
Writ Petition No.16759 of 2020
ORDER:
This Writ Petition is filed seeking writ of mandamus declaring the action of the respondents in not permitting the members of the petitioner's association to open shops and do the business as illegal and arbitrary.
Smt.G.Neeraja Reddy, learned Standing counsel for respondents 3 and 4, on written instructions, submits that since the existing market is old and very small and congested, the Committee has taken a decision to shift the existing market to new place i.e., opposed to cotton market and all the licensees will be allowed to do the business in the new market.
Learned counsel for the petitioner submits that recording the submission of the learned Standing Counsel, this writ petition can be disposed of.
Recording the submission of the learned Standing Counsel for the respondents 3 & 4, this Writ Petition is disposed of.
No order as to costs. Miscellaneous petitions, if any, pending in this writ petition shall stand disposed of.
__________________________ A.RAJASHEKER REDDY, J Date:30.09.2020 kvs HON'BLE SRI JUSTICE A.RAJASHEKER REDDY Writ Petition No.16759 OF 2020 Date: 30.09.2020 kvs