JEEVRAJ SHRIMALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition, in the nature of Public Interest Litigation, is filed by the petitioners seeking undermentioned reliefs:

(2.) Essentially, the concern of the petitioners is that immersion of idols in water body namely Guruo Ka Talab, Jodhpur is polluting its water and further adversely affecting water irrigation system. After issuance of notice, Mr. R.S. Saluja has put in appearance on behalf of the Municipal Corporation, Jodhpur and the State has also filed reply to the writ petition. On behalf of the Municipal Corporation, Jodhpur, in order to address afflictions of the petitioners, compliance affidavit along with requisite annexures is submitted through its Health Officer, Municipal Corporation, Jodhpur.

(3.) As per the compliance affidavit, Municipal Corporation, Jodhpur has undertaken requisite measures for cleaning Guruo Ka Talab and further taken other stringent measures to prevent immersion of idols in the water bodies including Guruo Ka Talab.