PRAVEEN ANAND Vs. MCD

JUDGEMENT

(1.) Petitioner prays that the garbage dump situated on the road leading to Shiv Puri Extension, 'at the side of Senior Secondary School Government School, Chander Nagar, be directed to relocate at another site. The reason for which the petitioner wants relocation is that the municipal authorities' are not removing the garbage and as a consequence unhygienic' conditions are being created in the vicinity of the garbage dump.

(2.) Indeed, photographs filed with the petition show the fifth and squalor created due to garbage being littered at the site of the garbage dump.

(3.) As per the Municipal Corporation of Delhi, garbage dump has existed at the site for' over 10 years. It is used for' dumping household garbage by residents of the area. On the issue of removal of the garbage, as per Municipal Corporation of Delhi, three to four trips are made by garbage removal trucks for removal of garbage each day.