RAKHEE SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) IN this public interest litigation, the petitioner raises public cause of failure of the respondents to eradicate Congress Grass, Carrot Weed, White Top, Star Weed or the Killer Weed from the urban rural areas falling within and without the Gwalior City.

(2.) ON this basis prayer has been sought for direction to the respondents to uproot and eradicate the said plant deemed to be potentially dangerous to the health of humans. It is so stated by detailing the origin, characteristic, the adverse fall outs of the said plant upon human life.

(3.) ON the instance of this court return and reports have been filed by the respondent detailing the steps taken for eradicating the said plant from within the municipal limits of the city of Gwalior.