ANKAN TILAK PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Dr. Shailesh Kumar Yadav (IAS), Municipal Commissioner, Agartala Municipal Corporation is present to assist the Court. He brings to our notice the fact that a tender has already been floated by the Agartala Municipal Corporation (AMC, for short) on 21/2/2022 and this tender pertains to construction of abattoir/slaughter house. He submits that once the tender is finalized the time given for construction and completion of construction thereof is expected to be within a period of 18 months. He submits that this tender has been made by the AMC in anticipation of financial sanction. He further submits that total number of 139 persons have been given trade licenses for dealing with meat.

(3.) After hearing learned counsel for the respective parties and Shri Yadav in person, we issue the following directions: