CITIZENS GORUM MAHARASHTRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. The learned counsel for the respective respondents waive service of rule. Heard by consent of parties finally.

(2.) The issue involved in this petition concerns the safety and convenience of the citizens of Nagpur.

(3.) In short, the issue pertains to existence of open manholes, electrical poles and transformers which are located either on the carriage-way of the widened roads or on some pavements. These have been referred to as 'public utilities' in the affidavits. This situation has arisen from an excellent program which was successfully implemented by the respondent-authorities as a part of an integrated Road Development Project, hereinafter referred to as "irdp".