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Bombay High Court

Sundeep S/O Mr. Radhakrishna And ... vs Solid Waste Management Department, ... on 11 March, 2026

Author: Anil S. Kilor

Bench: Anil S. Kilor

                                                                                              1                                                  985-PIL-26-25.odt



                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                     NAGPUR BENCH, AT NAGPUR.

                                               PUBLIC INTEREST LITIGATION NO.26 OF 2025
                                           Sundeep S/o Radhakrishna and Sasikala Badana
                                                               vs.
                           Solid Waste Management Department, Thr. Dy. Commissioner, Nagpur Municipal
                                                       Corporation and ors.
                   - -- - -- -- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
                  Office Notes, Office Memoranda of Coram,                                              Court's or Judge's orders
                  appearances, Court's orders of directions
                  and Registrar's orders
                  -------------------------------------------------------------
                                             Shri Sundeep Badana, Advocate/petitioner in person.
                                             Shri Ashish S. Mehadia, Advocate for respondent Nos.1, 2 and 5.
                                             Smt S. S. Jachak, Additional Government Pleader for respondent No.3/State.
                                             Shri Sudhir M. Puranik, Advocate for respondent Nos.6 and 7.
                                             Shri Nitin P. Lambat, Advocate for respondent No.8.

                                               CORAM : ANIL S. KILOR AND RAJ D. WAKODE, JJ.

DATED : 11th March, 2026 Considering the report filed by the respondent-Municipal Corporation, the petitioner has shown willingness to visit the toilets mentioned in the report to verify the correctness of the report, along with deputed officers/staff members of the Municipal Corporation.

2. The respondent-Municipal Corporation shall depute the concerned officers who will accompany the petitioner on 27/03/2026.

3. Place this matter on 02/04/2026.

(Raj D. Wakode, J.) (Anil S. Kilor, J.) Asmita Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 12/03/2026 10:27:40