GWALIOR FORESTERS SOCIETY ENVIRONMENTAL Vs. P NARHARI

JUDGEMENT

(1.) This contempt petition has been filed showing non -compliance of the order dated 13.7.2007 in Writ Petition (PIL) No. 3352/06.

(2.) On perusal of the said order, it reveals that the writ petition filed by the applicant was disposed of after taking into account the reply filed by the Municipal Corporation in the shape of undertaking. The said order reads as under; -

(3.) On the contrary, learned counsel appearing on behalf of the non -applicants No.1 and 2 submitted that all steps pertaining to the directions and the Environmental Protection Act have been taken and the duty of the Corporation under the Municipal Corporations Act is duly and properly performed so as to maintain health and prevent pollution. The Municipal Corporation is also taking proper and due care of all the fruit -bearing and non -fruit -bearing trees and no such measures have been adopted against the directions, as alleged.