Telangana High Court
The Telangana Adilabad Town Hamali ... vs The State Of Telangana on 6 November, 2024
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.30641 of 2024
ORDER:
This Writ Petition is filed seeking a direction to respondents No.3 and 4 to continue to provide the Hamali work to the petitioners herein and their members without any hindrance and to pass such other order or orders.
2. Heard Sri Praveen Chillara, learned counsel for the petitioners, learned Government Pleader for Agriculture appearing for respondents No.1 and 3, learned Government Pleader for Revenue appearing for respondent No.2 and Sri C. Hari Preeth, learned Standing Counsel for Agriculture Market Committee appearing for respondents No.4 to 9.
3. It is submitted that the petitioners' societies have been working as Hamalis in the Agricultural Market Yards and when the respondents are not giving work to the members of the petitioners' society, they claim to have made representations dated 03.02.2024 and 07.10.2024 to respondent No.2 herein, but no action has been taken so far.
TMD,J WP_30641_2024 2
4. Learned Standing Counsel for respondents No.4 to 9 submitted written instructions, according to which only Market Committee license holders are entitled to work as Hamalis in the said organization and the petitioners are not the Market Committee license holders of respondents No.1 to 9.
5. In view of the same, this Court deems it fit and proper to direct respondent No.2 to look into the representations dated 03.02.2024 and 07.10.2024 submitted by the petitioners and take action in accordance with law.
6. With the above directions, the Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand closed.
_____________________________ JUSTICE T. MADHAVI DEVI Date: 06.11.2024 PRN