ARUN GOYAL Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard .

(2.) On being noticed, the respondents have filed reply.

(3.) Having considered the submissions made by the parties and the reply along with the letter (Annexure R/1) and the pho - tographs, we are inclined to dispose of this petition by directing the Collector, Indore and the Commissioner, Indore Municipal Corpora - tion, Indore to depute a responsible officer from the Municipal Cor - poration, Indore, who shall keep constant vigil on the availability of said stock in the cremation centre and who shall ensure that there should not be any dearth of the material required for burning of the dead bodies. The said officer shall visit the cremation centre on daily basis and shall check the available stock and in case of shortage of any requisite material, he shall immediately get the material available from the said association and in case of any inability on the part of the said association, it will be the duty of the Municipal Corporation, Indore and the State Government to provide adequate quantity of the requisite material, so that in future there may not be any incident, as was happened on 14.04.2011.