ASHOK KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This batch of writ petitions, is filed as public interest litigations complaining that there is indiscriminate encroachment for establishment of cattle sheds on public land and road, in Patna and on account of the same, there is serious threat to the hygiene and cleanliness, free flow of traffic, in certain areas of Patna Municipal Corporation. Certain supporting material is also enclosed.

(2.) This Court issued notice to the Patna Municipal Corporation and other respondents. Ever since 04.07.2013, orders have been passed from time to time till recently indicating various measures. It is stated that substantial number of cattle sheds has been removed from the public places and some are still existing.

(3.) The grievance of the owners of the cattle sheds is that though they are willing to maintain cattle sheds on their private land, the authorities of the Municipal Corporation did not permit the same and they are left with no alternative than to undertake the activity in the public places.