AMRIT KUMAR TAKKAR Vs. MCD

JUDGEMENT

(1.) BY way of the present petition, the petitioner seeks directions against the respondent to remove one polluted urinal house which as per the appellant was constructed by some bad elements in the Municipal Park, Subhash Road, Tikona park, Gandhi Nagar, Delhi 110031.

(2.) GRIEVANCE of the petitioner is that the petitioner is staying at house no. 9/501, situated at Subhash Road, Tikona Park, Gandhi Nagar, Delhi-110031 and the said urinal house is just within a distant of about 12 feet opposite to his house.

(3.) THE petitioner complained that polluted urine is not being properly maintained as there is no deployment of sweepers as well as staff to maintain the said toilet in a hygienic way. It has also been complained that such bad elements have threatened to construct one more polluted urinal adjacent to the already constructed one.