R.SEKARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) A resident of Narasingapuram, Attur Taluk, Salem District has filed this public interest litigation for a direction to the Commissioner, Narasingapuram Municipality, Attur Taluk to shift the garbage dumping yard in S.No.205, 5th Ward, Vinayagapuram, Narasingapuram Municipality, Attur Taluk, Salem District.

(2.) Petitioner states that there are 500 families living in the 5th ward, Narasingapuram Municipality, Attur Taluk. The Government have earmarked a park in S.No.205 and children play in the park. It is stated that except for this park, there is no other park / playground available. Petitioner further states that the area had been developed by the Tamil Nadu Housing Board and this land has been given to the Municipality to maintain it as a public park. It is alleged by him that instead of using the area as a park, the Commissioner, Narasingapuram Municipality now proposes to construct a garbage dumping yard in the said area. According to the petitioner, if garbage dumping yard comes up in the area, it would lead to spreading of contagious diseases like chickenguniya, swine flu, malaria, dengue fever and waterborne diseases and therefore the other authorities must be stopped from converting the park to a garbage dumping yard.

(3.) Heard the parties.