Dr. Sambuddha Chakrabarti, J. - (1.) This writ petition is directed against an advertisement, dated February 9, 2017 and an order dated April 18, 2017, both issued by the Port Blair Municipal Council.
(2.) By the advertisement, Municipal Council invited applications from veterinary surgeons who were willing to carry out ante and post mortem examinations of the animals to be slaughtered at slaughter house of the Municipal Council as per the terms and conditions specified therein. One of the terms and conditions was that the veterinary surgeon might collect Rs. 100/- per animal for such examination and that he would have to follow all the guidelines and instructions of the Hon'ble Supreme Court and the relevant Acts. By order dated April 18, 2017, the Revenue Officer of the Municipal Council on the recommendation of the Sub-Committee for Finance Taxation and Accounts passed an order revising the slaughtering and littering fees.
(3.) It is worth mentioning that after the writ petition was filed the respondents have issued a fresh order reducing the revised rate by a considerable extent.;