Telangana High Court
M/S. Piramal Enterprises Limited vs The State Of Telangana on 14 August, 2018
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.27964 OF 2018
ORDER
Aggrieved by the action of respondents 2 to 5 - police authorities in not considering the representation of the petitioner dated 18.07.2018 for providing necessary police protection at the environmental public hearing, scheduled on 18.08.2018 at 11.00 a.m., at the existing plant area in Sy.Nos.71, 77, 78, 79A, 80A, 81A and 82A, situate at Digwal Village, Kohir Mandal, Sangareddy District, for the purpose of new project for expansion of the existing bulk drug unit, the present writ petition is filed.
Learned counsel for the petitioner submits that this court in similar facts and circumstances in W.P.No.4542 of 2017 dated 13.02.2017 disposed of the writ petition directing the authorities to provide police protection / bandobasth, and that similar order may be passed.
Learned Assistant Government Pleader for Home does not dispute the above submission of the learned counsel for the petitioner. He produced written instructions of the Sub Inspector of Police, Kohir Police Station, stating that petitioner submitted representation to respondents 2 to 4 on 18.07.2018 for providing police bandobust for conducting environmental public hearing on 18.08.2018 at 11.00 a.m. at the subject land and that the same would be provided as per law.
In view of the written instructions and the order of this court dated 13.02.2017 in W.P.No.4542 of 2017 and for the reasons alike, writ petition is disposed of directing the 2nd respondent - Superintendent of Police, to provide police protection to the petitioner as sought for vide representation dated 18.07.2018, for conducting of environmental public hearing on 18.08.2018 at the subject land.
It is made clear that providing of police protection, shall not result in individuals, other than locally affected persons, being prevented from being present during the course of environmental public hearing.
Interlocutory applications pending, if any, shall stand closed. No costs.
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A.RAJASHEKER REDDY,J DATE:14--08--2018 Note:
C.C. by today.
B/O AVS