LOK BAHADUR LAMICHANEY Vs. THE STATE OF SIKKIM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has preferred this Public Interest Litigation for issuing necessary directions to respondents with regard to maintenance of iron gratings along National Highway 31 -A and State Highways. Other prayers were also made for necessary directions to respondents for carrying out their duty regarding proper disposal of wastage and garbage.

(3.) WHEN the matter was listed on 11.09.2014, learned counsel for the parties agreed that they will go together for inspection of the area in dispute and will submit their report about total iron gratings, which are damaged and required to the repaired or replaced.