BRUHAT BANGALORE MAHANAGARA PALIKA, REP. BY ITS EXECUTIVE ENGINEER Vs. TALANGANA STATE MICRO AND SMALL ENTERPRISES FACILITATION REP. BY ITS SECRETARY AND ANOTHER

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed requesting to call for records in reference/case No.21C/IFC/2016/18077 on the file of the Telangana State Micro and Small Enterprises Facilitation Council at Hyderabad and issue a Writ in the nature of Certiorari setting aside the order/Award, dated 07.05.2016, in the above said reference case.

(2.) I have heard the submissions of Sri Keerthi Kiran Kota, learned counsel appearing for the petitioner, of the learned Government Pleader for Industries and Commerce appearing for the 1st respondent; and of Sri N. Ashwani Kumar, learned counsel appearing for the 2nd respondent. I have perused the material record.

(3.) The case of the petitioner Municipal Corporation and the submissions made on its behalf, in brief, are as follows: