G.VIJAYARAJA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This writ petition, styled as public interest litigation, has been filed seeking issuance of a writ of mandamus to direct the respondents to take action for removal of stagnant water, de-silting and cleaning of storm water drains, closure, safeguarding of open pits and rectification of sewage overflow and open sewage points contributing to mosquito breeding based on the petitioner's representation dtd. 18/2/2026, throughout the State of Tamil Nadu.

(2.) An apercu of the facts culled out from the affidavit filed in support of the writ petition is that for the past several weeks there has been an alarming increase in mosquito density in various residential areas of Chennai, including Kotturpuram, causing continuous mosquito bites, loss of sleep, fatigue, stress and deterioration of health, posing a heightened risk of vector-borne diseases such as Malaria, Dengue, Chikungunya and Zika.

(3.) At the outset, we are constrained to observe that though the relief sought is in larger public interest, the petitioner has not placed on record any modicum of material, barring few photographs and a newspaper article. That apart, it is not stated where such photographs have been taken from. An omnibus prayer is made in the writ petition seeking a direction to be implemented through the State of Tamil Nadu, without specifically pinpointing a single location. These documents annexed to the writ petition are not supported with any asseveration contained in the writ petition.