CHANDANA DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALLEGING casual approach by the authorities of Cuttack Municipality, presently a Corporation, in dealing with mosquito menace, this application has been filed by a young lady'espousing the grievance of the people of Cuttack city. It is alleged that this thousand year old city has become a virtual breeding ground of mosquitoes, a playground of stray cattle and virtually open drains keep up dirt pits and public excretion.

(2.) PRAYER in essence is to save the residence from health hazards.

(3.) THE stand of the Municipality is that heavy expenditure is made annually for mosquito eradication and effective drainage system. Several measures taken for eradication of mosquitoes have been highlighted in the counter affidavits. Reference has also been made to the report of a Committee consisting of staff members of Malaria Research Centre, Delhi and IDVC project in report of a survey carried out during 26th November to 6th December, 1988. Stand of the State is essentially in similar lines as that of the Municipality.