Pidishetti Rajamani vs The State Of Telangana
2022 Latest Caselaw 1457 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



            WRIT APPEAL No.1864 of 2017

JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of an order

dated 14.11.2017 passed by the learned Single Judge in

W.P.No.37279 of 2017.

     The facts of the case reveal that the appellants/writ

petitioners came up before this Court being aggrieved by

the auction notice dated 26.10.2017 issued by the

Chairman, Agricultural Market Committee, Siddipet. The

facts further reveal that earlier also some auction took

place in the matter and the appellants/writ petitioners

have offered Rs.2,500/- per month for each shop and in

the subsequent auction, the amount offered for shop No.9

was Rs.21,700/- per month and for shop No.11, the

amount was Rs.19,700/- per month. The learned Single

Judge has dismissed the writ petition, against which the

appellants/writ petitioners have filed the present writ

appeal.
                              2




     Learned counsel appearing for the Agriculture Market

Committee, Siddipet, has informed this Court that after

conducting subsequent auction, shops have been allotted

to the highest bidders.

     In the light of the aforesaid and as the shops have

already been allotted by way of transparent process of

auction, no case for interference is made out in the matter.

     The writ appeal is accordingly dismissed.

     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J


24.03.2022

vs