ZULFIQUAR HUSSAIN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed as a public interest litigation seeking issuance of directions to Ministry of Environment, Government of NCT of Delhi-Respondent to take steps under the provisions of Environment (Protection) Act, 1986 and other relevant Acts to prohibit the manufacture, use, sale and purchase of synthetic manja/nylon kite thread and all similar synthetic threads used in kite flying and to enforce the prohibition throughout Delhi. The contention is that the thread used for flying of kites which is made of nylon or synthetic material and other toxic materials, often referred to as "Chinese manja " though it has nothing to do with China, being razor sharp is very dangerous and is capable of causing severe injuries to birds and humans.

(2.) Few incidents reported in various newspapers, have been mentioned in the writ petition which are as follows :

(3.) In this background, the petitioner contends that the "Chinese manja" should be immediately banned as the kite flying is prominent in Delhi not only during festivals but throughout the year whereas it is at peak during the festive season of "Makar Sankranti", "Raksha Bandhan" and "Independence Day".