Shankar Reddy Dondeti vs The State Of Telangana
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Telangana High Court

Shankar Reddy Dondeti vs The State Of Telangana on 11 March, 2025

            THE HON'BLE SRI JUSTICE PULLA KARTHIK

                    WRIT PETITION No.7105 of 2025
ORDER:

Aggrieved by the cancelation of the allotment order dated

24.10.2025 vide impugned order vide Lr.No.TGTDC/AMC/G1/6/ 2024

dated 24.02.2025 passed by respondent No.2, the present Writ Petition

is filed.

2. Heard Sri K.V.L. Jayasimha, learned counsel appearing for the

petitioner, and Sri P. Venkateshwar Rao, learned Standing Counsel for

respondent No.2-Telangana Tourism Development Corporation Limited.

With their consent, the Writ Petition is taken up for disposal at

admission stage.

3. Learned counsel for the petitioner submits that respondent No.2

had accorded permission for operations and management of one

Banquet Hall and six Stalls at Neera Café, Necklace Road, Hyderabad,

on monthly rental basis vide proceedings in Lr.No.TGTDC/AMC/

G1/6/2024 dated 24.10.2024. However, without issuing any notice or

affording an opportunity to the petitioner to submit his explanation,

respondent No.2 has unilaterally passed the present impugned order

dated 24.02.2025, canceling the earlier allotment order dated

PK, J

24.10.2024. Therefore, learned counsel for the petitioner prays this

Court to pass necessary orders in the present writ petition.

4. Learned Standing Counsel for respondent No.2, while admitting

the fact that the impugned order was issued without any notice,

submits that respondent No.2 will issue a show-cause notice in

accordance with law.

5. Having regard to the submissions made by learned counsel for the

respective parties, it is undisputedly clear that the present impugned

order dated 24.02.2025 was passed without issuing any notice and

without affording any opportunity of hearing to the petitioner. This

Court as well as the Hon'ble Apex Court, in catena of judgments, held

that the principles of natural justice and the fundamental rights of the

parties of being heard before any orders are passed are inviolable. The

Hon'ble Apex Court, in State Bank of India v. M.S. Basi & Ors. 1, has

categorically held that the an order is liable to be set aside if no

opportunity of hearing is afforded to the parties who are adversely

affected.

1 (2004) 11 SCC 347

PK, J

6. In view of the above, this Court deems it appropriate to set aside

the impugned order dated 24.02.2025 and remand the matter back to

respondent No.2 for taking appropriate action.

7. Accordingly, the Writ Petition is allowed setting aside the

impugned order vide Lr.No.TGTDC/AMC/G1/6/2024 dated 24.02.2025

passed by respondent No.2, and the matter is remanded back to

respondent No.2 to pass appropriate orders strictly in accordance with

law.

Miscellaneous applications, if any, pending in this writ petition,

shall stand closed. No costs.

________________________________ JUSTICE PULLA KARTHIK Date: 11.03.2025.

Note: Issue C.C. by 17.03.2025.

B/o.

GSP