Cause title — parties, addresses and appearances
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
(Special Original Jurisdiction)
[/ONDAY ,THE FIFTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
Between:
AND
1
2
lr//s. Laqshya Hyderabad Airport Media Pvt. Ltd, 3-8, LTOB Complex, ,GHIA-L-'
Raiiv Gaddhi - lnternational Airport, Shamshabad Hyderabad-500 108
Re'presented by its CFO [\,4 r. Praveen [t4
...PET|T|ONER
State of Telangana, Municipal Administration Department, Represented by its
Commissioneiand Director, Secretariat Buildings, Hyderabad
Notified Area for Hyderabad lnternational Airport Area, D Block, 1st Floor' Cargo
Satellite Building, RGI Airport, Shamshabad, Hyderabad- 500108 Represented
by the officer on special Duty
...RESPoNDENTS
Petition under Article 226 of lhe constitution of lndia praying that in the
circumstances stated in the affidavit filed therewith, the High court may be pleased to
issue an appropriate writ, order or direction more particularly one in the nature of writ
of 'Mandamus' declaring the action of Respondent No.1 in demanding and collecting
Advertisement Tax aftei deletion of Section 144 of Telangana State lt/unicipalities Act
for the years2017- 18, 2018-19 and 2019-20as illegal, arbitrary and unconstitutio na I
and further declare action of Respondent No.1 in issuing circular Lr. Roc. No.
14355112020tK2 dated 04.07.2020 and the Demand Notice dated 01.02.2021 issued
by Respondent No.2 as illegal, arbitrary, u nco nstitutional and in violation of the
piovisions of 'l01st Constitutional Amendment Act, 2016 and the Telangana State
GST Act, 2017 and set aside the same and Consequently direct the Respondents to
ref und the amounts collected from the Petitioner for the period 0110712017 lo
3110312020 amounting to Rs. 2, 03,70,3871-.
lA NO: 1 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High court may be pleased to grant.stay
on operation of Demand Notice dated 0110212021 issued by Respondent No.2
pending disposal of the writ petition.
lA NO: 2 OF 2021
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High court may be pleased to pass an
order suspending the operation of the circular Lr. Roc. No.1435511202O1K2
dated 04.07.2020 issued by Respondent No.1 .
Counsel for the Petitioner: SRI RUBAINA S KHATOON
counsel for the Respondent No.1: GP FOR MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT
Counsel for the Respondent No.2:-'---
The Court made the following: ORDER PRESENT THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY WRIT PETITION NO: 3217 OF 2021
THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY W.P. $o.3217 of 2A2l ORDER: When the matter is taken up for hearing, iear:ned counsel for the petitioner seeks permission of the Court to withdraw the Writ Petition u'ith liberty to file a fresh r,vrit petition. Permission, as sought for, is accorded. Accordingly, the Writ Petiticn is ciisrnissel as vr:r-hdrat'n granting the liberty, as sougi:i. ior. TLre miscellaneous petrtions pending, if aini.,, sliali stanc closed. There sha11 be no order as to costs. i-T.KRISHNA KUMAR ASSISTANT GIS //// SECTION FFICER To 1. One CC to SriRubaina-S Khatoon' Advocate tOt'filun Devetopment i. i;; 66tio cp tot tr'4unicipal Administration,and ur - Hioh Court for the State of Telangana luu ll
HIGH COURT DATED:1510212021 ORDER WP.No.3217 ol 2021 DISMISSING THE WP AS WITHDRAWN WITHOUT COSTS i 24 FEB 2021 a * * TA s : q o O fi !/
