VIJAY LAXMANRAO DAK Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This Petition is filed with the following prayers :

(2.) It is stated by the Petitioners in the Petition that they are residents of addresses mentioned in the title cause. They are representing thousands of villagers of Petitioner Gram Panchayats against the illegalities committed by Aurangabad Municipal Corporation (for short "AMC") in dumping solid waste without processing and treating, at the land bearing Gut Nos. 78 and 79 situate at village Mandki. The Petitioners are acting as pro bono publico. It is also stated that the Petitioner Nos. 1 to 5 are the office bearers of the Gram Panchayat of villages of Mandki, Gopalpur, Pakhri and Mahalpimpri and Petitioner Nos. 6 to 10 are reputed persons and social workers residing at the villages adjoining the land bearing Gut Nos. 78 and 79 which is used as dumping ground for solid waste generated in AMC limits. None of the Petitioners have any criminal antecedents.

(3.) It is submitted that the Petitioners have made several representations to the Respondent authorities for redressal of their grievances in last 35 to 40 years, however, the Respondent authorities and in particular Respondent No.7 have utterly failed to redress their grievances and therefore this Petition is filed.