LAWS(JHAR)-2012-7-322

SANJIV KUMAR MISHRA Vs. STATE OF JHARKHAND

Decided On July 06, 2012
SANJIV KUMAR MISHRA Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Counter affidavit has been filed by the Company A2Z Solid Waste Management and voluminous documents have been annexed along with the counter affidavit. According to learned counsel for the A2Z Company, the A2Z Company has purchased several equipments, reference of which has been given in para-K of the affidavit, by investing Rs. 16,50,00,000/- and has put Rs.2,50,00,000/- for running these equipments for the purpose of cleaning of the city Ranchi. It is submitted that this Company is having work contract of similar nature at Indore, Varanasi, Kanpur, Meerut, Ghaziabad, Muzzafarnagar, Aligarh, Biharsharif, Amravati and several other cities. It is also submitted that said Company has been awarded Prime Minister Award for excellence achieved in the field of managing the Municipal Solid Waste.

(2.) We need not go into details of the affidavit and may not require to give the details of the documents placed on record along with affidavit but we can take judicial notice of the fact that even if what has been stated by the said Company is correct and Company has purchased requisite equipments and took services of sufficient number of manpower, the people of the city of Ranchi are looking to the result and in our opinion, they have right to look into the result only when they are not getting the clean city. We are also taking judicial notice of the fact that at this juncture, even after projected efforts, the city of Ranchi is not the clean city but it could be only a dirty city.

(3.) Therefore, we direct the A2Z Company to state how and within what time the people of city of Ranchi can get the clean city. If the Company is not getting any cooperation from the Municipal Corporation or any local body or even from the residents, they may state so to enable this Court to examine what may be the next step for improvement of the cleanliness of the city. If this Court will find, the Court may also take help of the expert of national level in this very field by appointing a high level committee for improving the cleanliness of the city.