Telangana High Court
Gopi Transport vs The State Of Telangana on 27 June, 2023
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.16370 of 2023
ORDER:
Heard learned counsel for the petitioners and Learned Government Pleader for Municipal Administration and Urban Development appearing for respondent Nos.1 and 2, Sri M.Ram Mohan Reddy, learned standing counsel for Municipalities appearing for respondent No.3. With their consent, the writ petition is being taken up for disposal at the admission stage itself.
2. This writ petition has been filed seeking a writ of mandamus to declare the action of the 3rd Respondent in not issuing tender notification for collection of Chicken Mutton and Fish Waste from the respective shops within the Medak Municipality in pursuance of Section 52 125 and 130 of Telangana Municipalities, Act 2019 and Environment Protection Act 1986 r/w Solid Waste Management Rules 2016 as illegal and consequently direct the 3rd Respondent to issue Tender Notification for collection of Chicken Mutton and Fish Waste from the respective shops.
3. When the matter has been taken up for hearing, Sri M.Ram Mohan Reddy, learned standing counsel for Municipalities appearing for respondents submits that respondent authorities are taking steps to invite tender notification for collection of Chicken Waste from the concerned shops by following due process contemplated under law. 2
4. At this stage, learned counsel for the petitioner pray this Court to direct the respondent authorities to issue tender notification for collection of Chicken Waste within a time bound period.
5. Heard both sides.
6. Recording the submission made by learned standing counsel for Municipalities and without going into the merits of the case, this writ petition is disposed of, directing the respondent authorities to issue tender notification for collection of Chicken Waste by following due procedure contemplated under law, as expeditiously as possible, preferably within a period of three (3) weeks from the date of receipt of copy of this order.
7. Accordingly this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 27.06.2023 SHA