VINOD CHAND VERMA Vs. STATE OF U P

JUDGEMENT

(1.) M. Katju, J. Sri S. D. Katuilya has appeared for the Nagar Nigam Allahabad and may file counter-affidavit within three weeks. List this petition in the week com mencing on 8th February, 1999.

(2.) THIS petition has been filed as an Public interest litigation praying that the Nagar Nigam, Allahabad be directed to keep the area of Mohalla Krishna Nagar Kydganj), Allahabad clean and repair the sewer lines etc. and stop the keeping and tying of animals on the street. It is indeed true that in several localities of Allahabad there is filth and garbage which has piled up causing inconvenience to the passer by and lot of diseases and health hazards. It is common knowledge that no where clean ing of the roads, garbage and sewer is done in Allahabad by the Nagar Nigam, al though there are about 1800 permanent employees and 800 casual labourers work ing in the Nagar Nigam for this purpose, but they do not work and if they are told to work they threaten to go on strike. For payment of salaries of these employees Municipal taxes are imposed on the citizens e. g. house tax and water tax. The citizens of Allahabad are paying these taxes without getting any corresponding benefits e. g. keeping the city of Allahabad clean and other basic amenities.