M/S. Charminar Foods vs. Telangana State Industrial Infrastructure Corporation Limited (Tsiic)
Facts
The petitioner, M/s. Charminar Foods, filed a writ petition challenging a letter dated May 20, 2020, issued by the 3rd Respondent (The Commissioner, Industrial Area Local Authority - IALA). This letter demanded payment of Rs. 3,38,29,450/- towards process fee for sub-division of an extent of 42816.80 Sq.meters of Plot No. 12 and 14, along with GST of Rs. 60,89,301/-. The petitioner contended that this demand was illegal, arbitrary, and violated Articles 14 and 19 of the Constitution of India. They sought to set aside the demand and direct the respondents not to insist on payment of sub-division charges, but instead to mutate their name in the records of the 1st Respondent (Telangana State Industrial Infrastructure Corporation Limited - TSIIC). The writ petition was listed for dismissal on August 11, 2025, due to the petitioner's non-representation.
Held
The High Court dismissed the Writ Petition for non-prosecution. The Court noted that there was no representation for the petitioner on the call, despite the matter being listed under the caption 'For Dismissal'. This was not the first instance of non-representation, as it was also absent on July 31, 2025. The Court concluded that the petitioner was not interested in prosecuting the matter, even after being given sufficient opportunity. Consequently, the writ petition was dismissed. No order was made as to costs. All pending miscellaneous petitions were also closed as a sequel to the dismissal of the writ petition.
Key Issues
1. Whether the action of the 3rd Respondent in issuing Letter No.Plot No.12 to 14/TSII C/PTC/IALA/2019 dated 20.05.2020, demanding Rs. 3,38,29,450/- towards process fee for sub-division along with GST of Rs. 60,89,301/-, is illegal, arbitrary, and in violation of Articles 14 and 19 of the Constitution of India? Petitioner's Contention: The petitioner argued that the demand for sub-division charges and the associated GST was illegal and arbitrary, violating their fundamental rights. They sought to have this demand set aside and to have their name mutated in the records without further charges. Respondents' Contention: The judgment does not record any specific arguments presented by the respondents. The matter proceeded to dismissal due to the petitioner's non-prosecution.
AI-generated summary — verify with the full judgment below
[3300 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Juri iction) MONDAY, THE ELEVENTH DAY OF AUGUST TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA WRIT PETITION NO: 25591 OF 2021 Between: It4/s. Charminar Foods, Plot No.12-14, Phase lV, lDA, Patancheru, Sangareddy District - 502319 Represented by its Authorized Signatory, [t/r. Ronak Gupta. ...,.PETITIONER AND 1. Telangana State lndustrial lnfrastructure Corporation Limited (T_SllC), Having its office at,6th Floor, Parisrama Bhavan, Fateh Maidan Road, Basheerbagh, Hyderabad - 500 004, Telangana, lndia Represented by its lrlanaging Director- 2. f he Zonal Commissioner, Telangana State lndustrial lnfrastructure Corporation Limited (TSl lC), Patancheru.
The Commissioner, lndustrial Area Local Authority (IALA), lndustrial Park, Sangareddy District - 502319. 4. The State of Telangana, Represented by Principal Secretary, lndustries Department, Secretariat, Hyderabad-500022- .....RESPONDENTS Petition Under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Courl may be pleased to issue an appropr
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