(1.) THIS order shall dispose of CWP No. 2032 of 2006 (hereinafter referred to as the first petition') preferred by the Pollution Control Committee, Amritsar, for directing the respondents, including the Municipal Corporation, Amritsar to shift the dumping place of Municipal solid waste and dead animals to an authorized and approved place in accordance with the provisions of the Municipal Solid Wastes (Management & Handling) Rules, 2000 (for short the Rules') and for scientific disposal of the Municipal solid wastes and dead animals. During the pendency of the aforesaid writ petition, on 5.5.2009, the Municipal Corporation has granted contract of processing and disposal of the Municipal solid waste to M/s. AKC Developers Ltd., but such contract stands cancelled vide communication dated 28.5.2010. It is the said communication (Annexure P.32), which is subject matter of challenge in CWP No. 12188 of 2010 (hereinafter referred to as the second petition') preferred by the successful bidder. The said writ petition is also being disposed of with the present writ petition.
(2.) A Division Bench of this Court passed an order on 7.5.2009 on the basis of the status report furnished by the Commissioner, Municipal Corporation, Amritsar. The order reads as: - -
(3.) IN reply filed on behalf of the Municipal Corporation in the first writ petition, it was asserted that the Corporation is making every effort for the management of the Municipal solid waste as per the Rules and also delineated the steps taken by it including the processing of the Municipal solid waste over land measuring 194 kanals situated outside gate Bhagtanwala.