VIKASH CHANDRA GUDDU BABA, S/O LATE RAMSHRAY PRASA Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY, GOVT OF BI

JUDGEMENT

(1.) Having heard learned counsel for the parties we are of the considered view that now the directions issued by this Court in the Writ Petition way back in the year 2012, i.e., in CWJC No. 5433 of 2010 has been substantively complied with by the Municipal Corporation and no further monitoring of the issue is called for as the incinerator plant installed for disposal of carcass has also been made functional w.e.f. 01.02.2018.

(2.) That being so, we dispose of the matter.

(3.) Specific instances of violation can be brought to the notice of the Commissioner, Municipal Corporation, who shall deal with the same.