ATMA RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is a writ petition filed in public interest jurisdiction. The prayers in the writ petition are as follows:

(2.) VERY briefly put, the case of the petitioner is as follows: Petitioner claims to be a social worker and a former Pradhan. According to the petitioner, there are four places, which are earmarked in the master -plan for the purpose of constructing the landfill. It is while so, the impugned allotment of land has been made in favour of the fourth respondent. It is his further case that, after the advent of the Municipal Solid Wastes (Management and Handling) Rules in the year 2000, the Rules have not been honoured. He would point out that in the matter of selection of site, there are criteria. They include:

(3.) IT is submitted that there is no buffer zone and there are colleges and other Institutions, which are located in the close vicinity and there is also reference to a religious place of great importance. He would submit that while four places are earmarked in the master plan for the construction of a landfill, it is illegal on the part of the Government to have allotted another land. He would further point out that the disputed places, where the land fill is going to be located, do not find mention in the master plan.