R. SARASWATHI Vs. NAIDUPETA NAGARA PANCHAYAT

JUDGEMENT

(1.) These three writ petitions are filed by three individuals, who have participated in the tenders conducted by the respondents and were successful tenderers with regard to the lease of shops. Three months after the tenders were filed, the premises was offered for actual occupation. Contending that there was a delay in handing over the premises. The petitioners have issued a notice to the respondent-Municipality informing that they are not interested in the tendency and seeking refund of the amounts paid. The respondent also issued a notice demanding certain amount as losses. These writ petitions are filed challenging the notices.

(2.) In WP.No.5006 of 2018, the petitioner is one K.Subhadramma. She has bid for shop No.4 in Sri Venkateswara Shopping Complex. In WP.No.4907 of 2018 the petitioner has bid for shop No.5 and in WP.No.4906 of 2018 the petitioner has bid for shop No.3 in Sri Venkateswara Shopping Complex. The counter affidavit was filed in WP.No.5006 of 2018 and the arguments were heard in that matter. Counter affidavit and submissions are treated as common for all the three writ petitions, with the consent of the learned counsels.

(3.) This Court has heard Sri Vinod K. Reddy, learned counsel for the petitioners and Sri N.Ranga Reddy appearing for the respondent.