NIKHIL SHAH Vs. PUNE CANTONMENT BOARD

JUDGEMENT

(1.) These two petitions challenge use of the land at Hadapsar Industrial Estate, Pune by Pune Cantonment Board and Pune Municipal Corporation for processing of solid waste generated in their areas. The Petitioners allege that the land is being used for dumping of solid waste, which emanates toxic and foul smell and polluted air affecting residents in nearby buildings. Petitioners therefore pray for a direction for shifting of the activities at the land to some other location outside the Pune City limits.

(2.) Public Interest Litigation No.75 of 2022 is filed by Hadapsar Industries Association and St. Patricks' Town Co-operative Society Ltd. seeking discontinuation of garbage activities at the concerned land and for shifting the same to a permanent alternative land. A declaration is sought that the land is not suitable for garbage activities as per Solid Waste Management Rules, 2016 (SWM Rules, 2016) and also in terms of the State Government order dtd. 11/9/2018.

(3.) Writ Petition No. 4794/2025 is filed by five senior citizens residing in Sopan Baug area of Pune City complaining about daily toxic, foul odor and extremely polluted air emanating for about six hours in a day from two garbage depots operated by Pune Cantonment Board and Pune Municipal Corporation at the concerned land. They have sought prayer for shifting of the entire garbage activities from the said land to a location outside the city limits.