NETAJI PRATISTHA Vs. GOVERMENT OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner, Netaji Pratisthan, is a social welfare organisation registered under the provisions of the Bombay Public trusts Act. The petitioner, amongst its activities, takes up issues such as social health, sanitary problems, etc. with Municipal authorities, State Governments, etc.

(2.) THE petitioner has instituted the present petition as a public interest litigation for safeguarding the environmental problems and health of residents of Wanwadi and Kondhwa areas for preventing the use of the residential area by respondent Nos. 4 to 6 for using their premises for storing, curing or treating/tanning, etc. of animal hides and wastes.

(3.) ACCORDING to the petitioner, tanneries are located at S. No. 86-A at Wanwadi. The residents in the adjoining areas of these tanneries complained of bad odour to the municipal authorities by sending representations. The Pune Municipal Corporation, respondent No. 3, on receipt of complaints from the residents of the said areas deputed the Health Inspector for carrying out survey of the areas and after being satisfied by the inspection report came to the conclusion that conference of these tanneries has resulted into health hazard for the residents.