Rajasthan High Court - Jaipur
Suo Motu vs Jaipur Municipal Corporationandors on 6 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 21797/2017
Suo Motu
----Petitioner
Versus
Jaipur Municipal Corporationandors
----Respondent
For Petitioner(s) : Mr. Anant Kasliwal-Amicus Curiae. For Respondent(s) : Mr. Virendra Lodha, Sr. Advocate assisted by Mr. Jai Lodha.
Mr. Rajendra Prasad, AAG assisted by Mr. Aashish Sharma.
Mr. JM Saxena, AAG.
Mr. Amitabh Jatav on behalf of Mr. Anuroop Singhi.
Mr. GC Gupta on behalf of Mr. Shailesh Prakash Sharma.
Mr. Sahir Hussain.
Officers of Local Self Govt. are present in person.
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 06/07/2018 It is noticed that directions issued by this Court on 22.03.2018 have not been complied with in its true letter and spirit. The pits which have been dug for the purpose of laying down the network cables have not been covered up nor roads having been restored to their original position.
Let the Chief Engineer, JVVNL be present in the Court to explain as to why the costs for the restoration of the roads to their original position should not be claimed from his personal pocket.
Mr. Har Sahay Meena, Additional Commissioner, Jaipur Municipal Corporation is present in person and states that stray (2 of 3) [CW-21797/2017] cattle population is increasing on account of the villagers leaving stray cattle in the City area. The area available in the Hingoniya Goshala is not sufficient for the stray cattle as the sheds are too less in comparison to the stray cattle and there is a likelihood of epidemic in the Goshala.
Taking note of the above, the Jaipur Municipal Corporation with the help of JDA shall earmark two other different places for setting up Goshala's in the vicinity of City of Jaipur. One area at Ajmer Road and another at Sikar Road for setting up Goshala's shall be earmarked for the said purpose. This exercise may be done within one month and even Gochar land can be used for the said purpose. The land has to be within the JDA limits of city of Jaipur.
As regards stray dogs and other stray animals moving in city of Jaipur causing danger to the lives of people on account of the dogs bites, the Additional Commissioner submits that necessary steps have been taken by the Jaipur Municipal Corporation. He is directed to submit a report in this regard within 15 days henceforth.
Learned Additional Advocate General Mr. Rajendra Prasad also submits that an affidavit with regard to the stray animals in other municipalities has also been filed. The Officers of the local self Government are also present. The Registry is directed to take the name on record.
Since the process is continuing process, therefore, it is expected that a specific funds in this regard shall be released by the Government to the Municipal Corporation as well as other (3 of 3) [CW-21797/2017] Municipalities so that the work is not hampered. At the same time, it is also noticed that the present period being a rainy season, all necessary steps shall be taken by the concerned Municipalities so that there is no water clogging and the drainage system is kept intact and clean not only in the city of Jaipur but also in other Municipalities in the State of Rajasthan also. A report to this effect shall be submitted before the next date both by Local Self Officials and Municipalities concerned.
List the case again on 27.07.2018 for further orders.
(SANJEEV PRAKASH SHARMA),J N.Gandhi/151 Powered by TCPDF (www.tcpdf.org)