Madhya Pradesh High Court
Mukesh Rathore vs The State Of Madhya Pradesh on 21 November, 2014
Writ Petition No.10882/2007, 11529/2007, 2418/2011,
2538/2011 18868/2011, 803/2012, 7982/2012 and 20380/2013
21.11.2014
Parties through their counsel.
Since the State Government has already issued
directions to all the Municipal Councils and Municipal
Corporations within the State to install Sewerage
Treatment Plant (STP) and Waste Water Management
(WWM) on the lines of instructions issued by the Central
Authority and as the said direction has been issued only
recently on 01.11.2014, we defer the hearing of this matter
till 2nd week of January, 2015.
To be listed under caption "Direction" for reporting
compliance about the action taken by the Municipal
Councils/Municipal Corporations.
To facilitate the collation of information, we direct
the Director of Urban Development and Environment
Department to inform the Commissioner/Chief Municipal
Officer of the respective Municipal Corporations and
Municipal Councils within the State of Madhya Pradesh to
submit periodical monthly report to the Director, Urban
Development and Environment Department, so that the
compliances made by the respective local Governments
can be examined by this Court on case to case basis.
List on 16.01.2015.
I.A.No.16758/2013 - an application for taking
documents on record in Writ Petition No.20380/2013.
Heard.
For the reasons stated in the application, the
application is allowed, in the interest of justice.
Respondent-Corporation to file reply of I.A.
No.14269/2014, within one week from today.
Any steps taken by the Corporation with regard to the land referred to in I.A.No.14269/2014 will be at the risk and cost of the Corporation.
Heard on I.A.No.10638/2014 (application for vacating stay) and I.A.No.13649/2014 (application for stay).
It is agreed that no further orders are required on these applications in view of the orders already passed.
Both these IAs are disposed of accordingly. List on 05.12.2014.
(A.M. Khanwilkar) (K.K.Trivedi)
Chief Justice Judge
AM.