AKHIL Vs. SECRETARY A P POLLUTION CONTROL BOARD

JUDGEMENT

(1.) This writ petition has been taken up suo motu by this Court pursuant to a telegram issued by the petitioner wherein it is stated:

(2.) Kindly consider grievances of pollution created daily burning plastic scraps at Nampally station. Health spoiling. Requires specific orders at your valued end.

(3.) A counter-affidavit has been affirmed by one Late Babu Rao, said to be Coaching Depot Officer, Railways, Hyderabad and Incharge of the scrap wherein it is stated that a contract has been given in November, 1999 to lift garbage and payments are also said to have been made to the authorities of the Municipal Corporation of Hyderabad who have placed two dust bins for dumping of the garbage and the same are being lifted and removed by the Corporation authorities daily. No counter-affidavit has been filed by the Pollution Control Board.