NAFI AHAMAD Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The present petition, in the nature of public interest litigation, has been filed by the petitioner pro bono publico, seeking a direction to the respondents to take immediate steps for removing the garbage from Village-Puchdi in the close proximity of Kosi River.

(2.) According to the averments made in the petition, the respondent no.4-Nagar Palika Parishad, Ramnagar is dumping the garbage on the bank of river Kosi which has deteriorated the environment and ecology of the area. Petitioner has made several representations to the authorities concerned not to dump the garbage near river Kosi and village Puchdi. It has also been mentioned that the medical waste generated by the hospitals is also dumped at the banks of river Kosi.

(3.) We have gone through the photographs placed on record. These are very disturbing photographs. We can see the cows and other animals present on the dumping yard. The dumping yard is just on the banks of river Kosi. Dumping of garbage is also visible in river Kosi.