Telangana High Court
Aamisha Foods Pvt. Ltd vs State Of Telangana on 22 April, 2026
1
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
HON'BLE SMT. JUSTICE RENUKA YARA
W.P.No.8224 OF 2026
DATE: 22.04.2026
Between:
Aamisha Foods Pvt. Ltd. and 2 others
... Petitioners
AND
The State of Telangana,
Rep. by its Principal Secretary,
Department of Industries and Commerce
4F-39, Dr.B.R.Ambedkar Telagnana Secretariat,
Hyderabad-500022 and 3 others.
...Respondents
ORDER:
The writ petition is filed seeking the following relief:
"...to issue a writ or direction more particularly in the nature of Writ of Mandamus declaring the action of respondent No.2 in considering the representation of the Petitioner seeking allotment exemption of land admeasuring Ac.4.08 Guntas, Sy.Nos.124/A/1/1, 124/A/1/2 and 124/ A2 and Ac.2.07 Guntas in Sy.Nos.124/A/1 and 148/1/1/1/2 situated at Chilepally Village, Jharasangam Mandal, Sangareddy District, Telangana as illegal and unconstitutional and consequently direct the respondent No.2 to consider the Petitioner's representation dt. 03.02.2026 and pass appropriate orders in accordance with law and to grant such other reliefs as this Honble Court may deem fit in the interest of justice..."
2. Heard learned counsel for the petitioners, Ms.T.Kanya Kumari, learned counsel representing Mr.M.Srikanth Reddy, 2 learned Standing Counsel for TGIIC appearing for respondent No.2.
3. The petitioner No.1 is an ISO and FSSAI certified company intending to establish industry for meat processing. The petitioners entered into Memorandum of Understanding (M.O.U.) with Department of Industries and Commerce, Government of Telangana on 29.04.2023 for establishing the industry at Sarvareddypally Village, Vangoor Mandal in Nagarkurnool District, to an extent of Acs.5.00 with capital investment of Rs.30 Crores. In turn, the Government of Telangana proposed to extend incentives as per the provision of industrial policy and State's food processing policy, wherever applicable. While things stood thus, respondent No.2/TGIIC proposed to acquire the land in which the petitioners intend to establish the meat processing industry. In view of this proposal, the petitioner submitted representation dated 03.02.2026 seeking either exemption from acquisition, alternatively, in case of acquisition, allot the same land for establishing the meat processing industry.
4. Learned Standing Counsel for respondent No.2 submits that MOU is between the petitioners and respondent 3 No.1/Department of Industries and Commerce, Government of Telangana, whereas, the land was proposed to be acquired by respondent No.2. The petitioners should also approach respondent No.1 seeking the same relief.
5. In view of the forgoing, the writ petition is disposed of with a direction to respondent Nos.1 and 2 to consider the representation dated 03.02.2026 submitted by the petitioners and to communicate the decision thereon, within a period of four (04) weeks from the date of receipt of a copy of this order. No order as to costs.
Miscellaneous Petitions, if any, pending in this petition, shall stand closed.
__________________________ JUSTICE RENUKA YARA Date: 22.04.2026 Note: Furnish C.C.today.
(B/o.)EDS 4 HON'BLE SMT. JUSTICE RENUKA YARA W.P.No.8224 OF 2026 DATE: 22.04.2026 Note: Furnish C.C.today.
(B/o.)EDS