Telangana High Court
O.K. Textiles, Krishna Dt. vs Prl.S Ecretary., M.A. U.D. Dept., Hyd 2 ... on 30 August, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.13271 of 2013
ORDER:
This writ petition is filed seeking the following relief -
"....to issue an appropriate writ particularly one in the nature of Mandamus declaring the action of the respondents in imposing trade license fee and demanding the petitioner to take license as arbitrary, illegal, void and violative of Art.14, 19 (1)(g) of the Municipal Corporations Act, 1955, (which was made applicable to the respondents by Sec.14 of the A.P. Municipal Corporations Act, 1994) and further declare that the respondents have no such power and pass such other order or orders or any direction as this Hon'ble Court may deem fit and proper in the circumstances of the case, as otherwise the petitioner will be put to heavy and irreparable loss."
At the time of hearing, it is submitted by the learned counsel for the petitioner and the learned Government Pleader for Municipal Administration and Urban Development (A.P.) that the issue raised in this Writ Petition is squarely covered by the order of this Court in W.P.No.22056 of 2012 and batch, dated 21.07.2015.
Recording the submissions made by both the learned counsel, the Writ Petition is disposed of in terms of the orders passed in W.P.No.22056 of 2012 and batch, dated 21.07.2015. Office to tag a copy of the order passed in W.P.No.22056 of 2012 to this Writ Petition.
As a sequel, pending miscellaneous petitions, if any, shall also stand closed. No order as to costs.
_____________________________ CHALLA KODANDA RAM, J.
Date: 30.08.2018.
Ssv THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM WRIT PETITION No.13271 of 2013 Date:30.08.2018 ssv