ARJUN Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) THE four petitions, particularised as (1) W.P. No. 1145/95 (Deshraj Singh and another v. Indore Municipal Corporation), (2) W.P. No. 1146/95 (Arjun Singh v. Indore Municipal Corporation), (3) W.P. No. 1147/95 (Kamlesh Sharma v. Indore Municipal Corporation, Indore) and (4) W.P. No. 1148/95 (Mahesh Oza v. Indore Municipal Corporation, Indore) are filed by five different persons as public interest litigation, as W.P. No. 1145/95 is filed by two petitioners.

(2.) THE grievance of the petitioners in each petition is that the respondent (Indore Municipal Corporation, Indore) is non -chalant in the matter of discharge of its legal obligations with regard to (i) Roads, (ii) Drains (iii) Water Supply (iv) Animals, (v) Measures for public health and safety and (vi) Hygienic conditions. On this linchpin, a writ is claimed against the respondent for appropriate steps concerning the aforesaid matters.

(3.) TRUE it is that the respondent is required to take appropriate steps to ensure hygienic conditions so that the public health is not put in jeopardy.