AI Structured Summary
Not yet generated for this judgment
Judgment
Questioning the action of respondent No.2-District Collector & Chairman of District Sports Authority, Karimnagar in not considering the representations of the petitioner-Badminton Academy dated 22.06.2026 and 30.07.2026 and in not extending the lease agreement dated 25.02.2026 in respect of the Table Tennis, Chess, Carrom and Badminton facilities situated at Dr. B.R. Ambedkar Indoor Stadium, Karimnagar, the present writ petition is filed with a consequential prayer to direct the respondent No.2 to permit the petitioner to continue in possession and enjoyment of the leased premises in accordance with the terms of said lease agreement.
Heard Mr. Annampelli Gangadhar, learned counsel for the petitioner and learned Assistant Government Pleader for Sports appearing for the respondents. With the consent of both the parties, the writ petition is being taken up for disposal. Perused the entire record.
The brief facts of the case as stated in the writ affidavit are that respondent No.2 issued a public notification dated 20.12.2024 inviting sealed tenders from eligible public/private agencies, institutions for maintenance and operation of the four badminton courts situated at Dr. B.R. Ambedkar Indoor Stadium, Karimangar on lease basis. Pursuant to the said notification, the petitioner submitted the tender. After considering the eligibility, financial bid and capability to manage the Stadium, respondent No.2 accepted the offer of the petitioner-Academy and awarded the lease in its favour. Thereafter, the petitioner deposited the security amount of Rs.3,50,000/- and agreed to pay monthly lease amount of Rs.1,00,000/-. Initially, the lease was granted subject to the review of the petitioner's performance after six months. Having found the performance of petitioner satisfactory, the respondents continued the lease and entered into a formal lease agreement dated 25.02.2026 granting permission to the petitioner-Academy to manage and operate the Badminton Courts in the said Stadium for a period of six months from 25.02.206 to 25.08.2026.
While the matter stood thus, during subsistence of the said lease, respondent No.3-Distrisct Youth and Sports Office, Karimnagar with the knowledge and approval of respondent No.2, permitted the same Stadium i.e., B.R. Ambedkar Indoor Stadium to be utilized for conducting a Build Expo Exhibition from 01.08.2026 and 02.08.2026. For that purpose, the subject leased premises were occupied even on 30.07.2026 and 31.07.20216. Further, the said leased premises are being utilized by the respondent authorities for other purposes by breach of contract and without permission from the petitioner. Due to that acts and deeds, the petitioner-Academy sustained irreparable loss and injury and decreased the strength of students, as such the petitioner-Academy made representations dated 22.06.2026 and 30.07.2026 before the respondent authorities to permit the petitioner to continue in possession and enjoyment of the leased premises by extending the lease agreement dated 25.02.2026.
Though various grounds are raised in the writ affidavit, learned counsel for the petitioner-Academy confines his submission to the extent of early disposal of the representations of the petitioner-Academy dated 22.06.2026 and 30.07.2026 and praying this Court to give a direction to the respondents 1 to 3 to permit the petitioner to continue in peaceful possession and enjoyment of the leased premises in accordance with the terms of the lease agreement dated 25.02.2026 by extending the said lease for some more period.
The learned Assistant Government Pleader for Sports would submit that the applications dated 22.06.2026 and 30.07.2026, stated to have been made by the petitioners, would be considered, if not already considered, and appropriate orders will be passed in accordance with law and prayed to pass appropriate orders.
In that view of the matter, recording the aforesaid submissions and with the consent of the learned counsel on either side, without going into the merits of the case, this writ petition is disposed of directing the respondent Nos. 1 to 3 to consider the applications dated 22.06.2026 and 30.07.2026, stated to have been made by the petitioner-Academy, if not already considered and pass appropriate orders thereon in accordance with law, within a period of Four (04) weeks, from the date of receipt of a copy of this order.
With the above direction, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications, if any pending in this writ petition, shall stand closed.