MALTOSE AGRI PRODUCTS PRIVATE LIMITED Vs. THE COMMISSIONER, OFFICE OF THE COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE, BENGALURU AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by M/s. Maltose Agri Products Private Limited, on the alleged cause of action arising to it on account of alleged oral directions of 3rd respondent-Chief Health Officer, BBMP, Bangalore East, to the hotels situated in Yelahanka to Shoolay Circle, Bangalore East Zone, to whom under the authorisation given by the respondent-BBMP, the petitioner had entered into agreements with various hotels of that area to collect their organic waste under the Municipal Solid Wastes (Management and Handling) Rules, 2000.

(2.) The petitioner was given such authorisation vide Annexure-G, dated 10-3-2014 and relevant extract which is quoted below for ready reference:

(3.) The learned Counsel for the petitioner submitted that an agreement was accordingly entered into on 16-5-2014 by the petitioner with M/s. Bruhat Bengaluru Hotels Association ('BBHA' for short) and thereafter in accordance with the rates fixed by the BBHA, Association of Member Hotels, the separate agreements were entered into by the petitioner with individual hotels and some agreements have been illustratively produced as per Annexures-L, M, N, O and P before this Court.