CITIZEN ADD INHABITANTS OF MUNICIPAL WARD NO. 17 MUNICIPAL CORPORATION GWALIOR Vs. THE MUNICIPAL CORPORATION, GWALIOR AND ORS.

JUDGEMENT

(1.) The right to life enshrined in Article 21 of the Constitution of India cannot be reduced to mere animal existence. It means something much more than just physical survival. The right to life includes the right to live with human dignity -observed their Lordships in Francis Coralie v. Union Territory of Delhi, AIR 1981 SC 746. The widening horizons of right to live with human dignity guarantee man to live as a human being and not as an animal. The obligation of the State and its agencies/instrumentalities to ensure the fulfilment of that fundamental right, the basic human right, though projected numberless times by the Apex Court, repeatedly reflected in several pronouncements of several High Courts of this Country, is yet to be seen in its right perspective and full vision. This is what is reflected by the present petition.

(2.) LIGHTING public streets, places and buildings;

(3.) DISPOSING of nightsoil and rubbish and, if so deemed desirable, preparation of compost manure from nightsoil and rubbish;