Orissa High Court
WP(C)/21833/2016 on 20 July, 2018
W.P.(C) No. 21833 of 2016
08. 20.07.2018 The petitioner, who is a practicing lawyer
of this Court, has filed this writ application seeking
for direction to opposite party no.2 to repair the
sole electric crematorium at Khannagar, Cuttack,
which had become defunct since 4th week of
November, 2016, and further to call upon the
opposite parties no.1 and 2 as to what steps have
been taken by them to install new CNG-run
cremation at Khannagar and Kaliabuda under
Cuttack Municipal Corporation jurisdiction.
2. This Court, by order dated 04.01.2017,
issued notice. On 18.01.2017, this Court directed
Cuttack Municipal Corporation to file an affidavit
indicating the places notified/registered under
Section 600 of the Orissa Municipal Corporation Act
for the purposes of cremation/burial within a period
of four weeks from that date. Again the matter was
listed on 29.03.2017 and on that date this Court
called upon the Cuttack Municipal Corporation to
file an affidavit of the steps taken with regard to
the registration of the crematorium,
cremation/burial grounds. On 21.11.2017, none
appeared for the petitioner and the matter was
directed to be listed along with OJC No. 6721 of
1999.
3. Since the petitioner is espousing the
cause of the public for running of the defunct
electric crematorium at Khannagar, Cuttack and
establishment of CNG-run crematorium at
Khannagar and Kaliabuda, Cuttack, and Sri S.K.
Nayak, learned counsel appearing for the Cuttack
Municipal Corporation states that electric
crematorium at Khannagar has been converted to
CNG-run crematorium, the relief sought to that
extent has already been granted. So far as other
reliefs are concerned, the petitioner may file a fresh
writ petition, if so advised, if the same have not
been fulfilled by the authorities in the meantime.
With the above observation and direction,
the writ application stands disposed of.
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(VINEET SARAN) CHIEF JUSTICE ............................. (Dr. B.R. SARANGI) JUDGE