Telangana High Court
Telangana State Authorized Federation ... vs The State Of Telangana on 13 October, 2020
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
Writ Petition No.3321 OF 2019
ORDER:
This writ petition is filed for the following relief:-
"For the reasons stated in the accompanying affidavit, it is hereby prayed that this Honble Court may be pleased to issue a writ, order or direction more particularly one in the nature of writ of mandamus, to declare the action of 1st respondent in not proceeding ahead pursuant to the recommendations given by the 2nd respondent vide proceedings Lr.No.1726/KII/K5/2016, dated 23-08-2018 to waive the loans of Emu farmers as it was done by the Government of AP vide GO Ms. No.14, Animal Husbandry Department, dated 16-04-2018, as illegal, arbitrary and unconstitutional and consequently direct the 1st respondent to issue a Government Order waiving the loans of the Emu farmers same as it was done by Government of AP in GO Ms.No.14, Animal Husbandry Department, dated 16-04-2018, by waiving the loans of the Emu farmers and to pass such order or orders as this Honble Court may deems fit, just and proper in the circumstances of the case."
Heard the learned counsel for the petitioner-Telangana State Authorized Federation of Emu Farmers who submits that basing on the representation dated 17-02-2016 made by the petitioner, the 2nd respondent has addressed a letter dated 23- 08-2018 to the 1st respondent for extension of relief package to the Emu Birds farming business on par with the proposals accepted by the Government of A.P. in respect of the same category of farmers and though the proposal was forwarded as long back as in the year 2018, no orders passed on the proposals. Hence, this writ petition.
Heard the learned Asst. Government Pleader for Animal Husbandry who submits that the representation of the petitioner-Federation along with the proposal of the 2nd respondent would be considered in terms of the resolution of the State Level Bankers Committee Meeting dated 28-05-2018.
In the circumstances, the writ petition is disposed of directing the 1st respondent to consider the recommendations of the 2nd respondent on the subject matter and pass appropriate orders on the representation of the petitioner in accordance with law as also in terms of the resolution of the State Level Bankers Committee Meeting dated 28-05-2018 in so far it relates to the subject matter, within a period of eight weeks. As a sequel thereto, miscellaneous applications, if any, pending in this writ petition, shall stand disposed of. No order as to costs.
__________________________ A.RAJASHEKER REDDY, J Dated: 13-10-2020 NRG HON'BLE SRI JUSTICE A.RAJASHEKER REDDY Writ Petition No.3321 OF 2019 Date: 13-18-2020 NRG