SHYAM KISHORE SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) MAINTENANCE of civic amenities is primarily the function of the Civic Authorities and the State Government, they exist for that.

(2.) ORDINARILY , we do not wish to intervene in matters like this, but what has happened in the last few weeks, compel us to intervene in the matter. True it is that PIL is not pill for every ill but when the very existence of the residents is in peril, we cannot shut our door. The doors of this Court shall be open and remain open so that we ensure their survival. This is our constitutional obligation.

(3.) LARGE part of city has become a slum and many areas are water logged. Citizens in those areas are living in inhuman conditions, exceptions apart like Ministers, Judges, Senior Government Officials. Rain water has contributed in that. Average rain -fall may be more but on that ground the Civic Authorities and the State Government cannot fold its hands and blame the excess rain. 18/4/2014 Page 72