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Telangana High Court
Ch. Venkateshwarlu vs The State Of Telangana on 8 April, 2026
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.10815 OF 2026
Date: 08.04.2026
Between:
Ch. Venkateshwarlu and six others
.. Petitioners
AND
The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad,
and two others.
.. Respondents
ORDER:
(ORAL)
Heard Mr. S. Surender Reddy, learned counsel for the
petitioners; Mr. L. Ravinder, learned Assistant Government Pleader for
Revenue, appearing for respondent Nos.1 and 2; and Mr. Putta
Krishna Reddy, learned Standing Counsel for Municipalities, appearing
for respondent No.3.
2. The petitioners are tenants occupying Shop Nos.82, 38, 64,
70, 44, 34 and 43 in the municipal property known as NTR Shopping
Complex, Miryalaguda Town, Nalgonda District. They participated in
the auction conducted by respondent No. 3 Municipality in the year
2004, stood as the highest bidders, and were allotted the shops
mentioned above. Since then, they have been paying rent regularly.
Initially, the petitioners were allotted the subject shops for a period of
five years. Subsequently, upon expiry of the initial term, the authorities
have been renewing the lease periodically on completion of every three
years with corresponding periodic enhancement of monthly rent.
3. Learned counsel for the petitioners submitted that as per
G.O.Ms.No.56 dated 05.02.2022, lease can be renewed for every three
years, and that respondent No.3 has been periodically renewing the
lease in respect of the subject shops upon completion of every three
years. The petitioners have been paying the rents regularly, and the
said rents have been accepted by Respondent No.3 without any
protest. After the expiry of the lease in 2022, the lease was extended
for a further period of three years, until 2025. However, no fresh lease
deed was issued to the petitioners. Subsequently, in 2025, the lease
was again extended for a period of three years.
4. Learned Standing Counsel for respondent No.3 furnished
written instructions and submitted that the lease of the petitioners
expired on 31.03.2022, and that no further extension was granted.
5. Learned counsel for the petitioners submitted that the
petitioners have been regularly paying monthly rent, and even for the
month of March 2026, the rent was received by respondent No.3,
which proves that lease of the petitioners is still subsisting and has
been extended from 2025 onwards. Learned counsel has fairly
submitted that no written lease deed has been communicated to the
petitioners evidencing the extension of the lease for the periods 2022
to 2025 and 2025 to 2028. The petitioners submitted a representation
dated 30.03.2026 to respondent No.3 requesting to extend their lease
period. However, without considering the representation of the
petitioners, the respondents are attempting to issue a tender
notification proposing to conduct an auction in respect of the subject
shops, without following due process of law. Apprehending such high-
handed action of the respondents, the petitioners have approached this
Court.
6. It is borne out from the record that no extension of the lease
was granted for the period 2022 to 2025 or thereafter. However, it
remains undisputed that monthly rents were continuously paid by the
petitioners, including for the month of March 2026. As there is no
formal extension of lease, this Court is not inclined to entertain this writ
petition. However, respondent No.3 is directed to consider the
representation of the petitioners dated 30.03.2026 for extension of their
lease period. Until such representation is disposed of, status quo,
obtaining as on today, shall be maintained in respect of the subject
shops. Respondent No.3 is further directed not to evict the petitioners
from the subject shops without following due process of law.
7. With the above observations and directions, the writ petition is
disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending
in this writ petition stand closed.
____________________
B. VIJAYSEN REDDY, J
Date: 08.04.2026
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