DINESH SINGH BHADORIYA Vs. STATE OF M P

JUDGEMENT

(1.) THIS writ petition in the nature of pro bono publico has been preferred by the petitioner with the grievance that in Transport Nagar Gwalior no road and sewer line have been constructed by the Gwalior Development Authority or Municipal Corporation, Gwalior even after taking sufficient amount of tax from the transporters. Specially in rainy season vehicles are not able to enter into Transport Nagar and the persons who have been doing business there, are being adversely affected, therefore, respondents be directed to provide the facilities having the characteristic of basic amenities.

(2.) IT is submitted by Shri Dixit on behalf of Gwalior Development Authority that an amount of Rs.15 lakh has already been paid by Gwalior Development Authority to Municipal Corporation Gwalior for the purpose of construction of Nala from Motijheel to Bahodapur, therefore, three months time may be granted to complete the remaining work.

(3.) ON previous date of hearing i.e. 18 -09 -2013, this Court has also directed Municipal Corporation, Gwalior to construct the Nala within a period of two months. Again vide order dated 11 -11 -2013 this Court has directed the Gwalior Development Authority to take necessary steps in order to complete the patch work and Municipal Corporation Gwalior was also directed to construct the Nala within a period of two weeks. This Court vide order dated 08 -01 -2014 has also directed the Gwalior Development Authority to make inspection to see whether street lights are working or not and if not then the same shall be replaced so proper street lighting may be provided in Transport Nagar and said exercise has been directed to be done within two weeks.