MOHD. ISHAQ QURESHI Vs. COMMISSIONER AND ORS.

JUDGEMENT

(1.) The appellant is aggrieved by the order dated 20.06.2019, passed by a learned Single Judge in W.P.No.34328 of 2018, whereby the learned Single Judge has dismissed the writ petition filed by him, wherein he had sought the relief that his representation dated 30.08.2018 should be decided by the Greater Hyderabad Municipal Corporation ("GHMC" for short), and had challenged the non-calling of tenders/proposals for operation and management of Modern Abattoir at Ramansthapura, Hyderabad, since 2015, as an illegal omission being committed by the GHMC.

(2.) Briefly, the facts of the case are that the appellant-petitioner claims that, in the year 2012, the GHMC had started a modern slaughter house at Ramansthapura, Hyderabad. By a tender notice dated 23.07.2012, it had called for tenders/proposals for running of the said slaughter house. The work order was issued, and it was valid till 2015. However, after 2015, no such tender notice has been issued by the GHMC. Since the appellant-petitioner was interested in running of the slaughter house, but during night time, on 30-08-2018, he had submitted a representation before GHMC. Since the representation did not elicit any response from the GHMC, the appellant-petitioner filed the writ petition before the learned Single Judge. However, as mentioned hereinabove, the learned Single Judge has dismissed the writ petition. Hence, the present appeal before this Court.

(3.) Mr. B. Sudhakar Reddy, the learned counsel for the appellant- petitioner, submits that the appellant-petitioner would be satisfied, if his representation were duly considered and decided by the GHMC, after giving him an opportunity of hearing. According to the learned counsel, even if no positive direction could be given by the learned Single Judge to call for the tender notice, atleast the learned Single Judge should have directed the GHMC to consider his representation dated 30.08.2018. Therefore, the learned counsel seeks the modification of the order dated 20.06.2019.