Telangana High Court
Mohd Akram Ather Quraishi vs The State Of Telangana And 5 Others on 6 June, 2022
Author: Lalitha Kanneganti
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION No. 770 OF 2021
O R D E R:
This Writ Petition is filed questioning the inaction of Respondents 2, 4 and 5 in considering the Application of the petitioner dated 11.11.2020.
2. Sri Syed Razzaq Ahmed, learned counsel for the petitioner submits that the petitioner gave a representation to the official respondents on 11.11.2020 stating that the unofficial respondent is running a factory under the name of 'Karkhana Bablu Bhai Ladies Foot Wear Works' in a residential colony and causing lot of noise pollution not only at day time but also during nights, disturbing everyone's sleep. It is stated that in the said factory, they are using adhesive chemicals in the manufacturing of chappals and the neighbours are also being forced to use masks within the four walls of their own houses. It is stated that the petitioner has approached the unofficial respondent as well as municipal and police officials and no one has taken any action. Learned counsel submits that the unofficial respondent is causing noise pollution and hazardous chemicals are also emanated from the said factory. He submits that the representation is given way back in the year 2020 and 2 so far, no action has been initiated by the respondent officers which shows clear dereliction of their duties and such action is highly arbitrary.
3. It is submitted that Sri Pasham Krishna Reddy, learned Standing Counsel is appearing for the respondent Corporation. However, there is no representation on behalf of the Corporation.
4. Learned Assistant Government Pleader for Home Sri S. Ramamohana Rao submits that basing on the complaint given by the petitioner, the respondent police have registered a petty case against the unofficial respondent.
5. The representation is dated 11.11.2020 wherein the petitioner has categorically stated how the factory is run in a residential premises and how the same is causing lot of inconvenience to the neighbours. The authorities are duty- bound to act upon the same but it appears that no action has been initiated.
6. The Writ Petition is therefore, disposed of directing the official respondents to take appropriate action on the representation dated 11.11.2020 submitted by the petitioner within a period of six weeks from the date of receipt of a copy of this order. There shall be no order as to costs. 3
7. The Miscellaneous Applications, if any shall stand automatically closed.
----------------------------------- LALITHA KANNEGANTI, J 06th June 2022 ksld 4