HYDRABAD SANITARY ENGINEERS AND LICENSED PLUMBERS ASSOCIATION Vs. HYDRABAD METROPOLITION WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) WHEN the matter listed for hearing on 23. 1. 2008, it was directed to print the name of Smt. M. Venkateswari, learned Standing Counsel for respondents. Though her name was printed in the next date of hearing, none appeared for the respondents. Therefore, we have heard the learned Counsel appearing for the petitioners on 21. 1. 2009, 28. 1. 2009 and 2. 2. 2009.

(2.) THE Hyderabad Sanitary Engineers and Licenced Plumbers Association, represented by its President and one of the licenced plumbers by name Sri Y. H. Veereshbabu filed this writ petition seeking to issue a writ of mandamus, declaring the rules 4 to 10 of the Hyderabad Metropolitan water Supply and Sewerage Board regulations of 1992 as ultra virus, unconstitutional, null and void and direct the respondents to permit the licenced plumbers alone to do internal constitution of the work of laying down the water connections or sewerage connections to be connected to the main water supply sewerage connections who were earlier licenced prior to Act 15/1989.

(3.) IT is the case of the petitioners that earlier Water Supply and Sewerage connections to twin cities were controlled and regulated under the Hyderabad City water Supply Act, 1954. The Hyderabad city Water Supply Rules 1976 were made under the said Act 30/1954. Subsequently, the Hyderabad Metropolitan Water Supply and Sewerage Board Act 1989 (hereinafter referred to as "the Act") was enacted, under which Hyderabad Metropolitan Water supply and Sewerage Board was constituted. In exercise of powers conferred under sections 50 and 75 of Act 15/1989, the board made regulations called "hyderabad metropolitan Water Supply and Sewerage regulations, 1992.