TIRUPATI WASTE MANAGEMENT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With the consent of the learned advocates for the parties, heard finally at the stage of admission.

(3.) The petitioner seeks to assail the alleged "extension of work " for collection, disposal, transport and management of Bio Medical Waste granted by the Ahmednagar Municipal Corporation, in favour of respondent No. 4, for 5 years. The petitioner also seeks direction to the Municipal Corporation to take decision on Tender No. 1826/2018 for the period of 15 years. The prayer Clauses (A) and (B) are reproduced below :