LALAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the petitioner and the respondents. A counter affidavit is stated to have filed on behalf of the Respondent Nos. 1 and 2 today. We have requested the Counsel for the State to make available his copy for our perusal as the original was not on record. The office shall place it on record. The copy of the Counsel may be returned after retaining a photocopy of the same on record.

(2.) The present Public Interest Litigation reflects indeed a very sorry state of affairs in the capital city. Playgrounds already appear to have become non-existent much less do they ever appear to have formed part of urban planning in any area.

(3.) Manoj Kamalia Stadium was constructed in Mangal Talaab area by the Tourism Department in the year 2007. Rather than to encourage sports, inculcate interest in the outdoor, so important for personality development beyond classroom studies, the respondents appear to have acted rather callously and negligently giving permission to activities such as Disney Land and Circus in the stadium premises.