SAMAJIK UTHHAN SANGATHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS petition by an organisation calling itself as a Samajik Uthhan Sangathan makes general submissions on how the Buxar Municipality has not taken care of its statutory obligations, in effect, under the Bihar and Orissa Municipal Act, 1922 and that the court may issue a writ requiring it to carry out its obligations in generality as a Municipality.

(2.) THIS petition has been filed by one Ramakant Choubey and it is intimated to the court by the counsel, submitting on the petition, that the petitioner is an Advocate. The petition is sans details. The text has not been fortified by supporting material of specific instances where the Municipality may have failed. This may not be misunderstood that everything may be alright within the Buxar municipality. But, a public interest litigation cannot be brought so easity that the court should issue a writ indiscriminately against the District Magistrate, the Civil Surgeon, Sub Divisional Officer and the Executive Officer.

(3.) /1/2013 Page 5 Shyam Deo Paswan Versus State Of Bihar 4. Since the submission has been made with some emphasis on generalities, and not specific instances, the court being told that it is obliged to issue a writ to the respondents. The directions sought are (a) maintain Buxar Municipal Area in a proper way (b) remove garbage from the road (c) clean the drainage regularly as it is over flowing (d) spray DDT (not mentioned in the petition but perhaps it refers to dichloro diphenly trichlora ethane) and bleaching powder to keep hygienic conditions within the Municipality and (e) maintain health centres.