Punjab-Haryana High Court
Nav Jiwan Kusth Ashram And Others vs State Of Punjab And Others on 4 July, 2012
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
CWP No.2700 of 2012 [1]
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.2700 of 2012
Date of decision:04.07.2012
Nav Jiwan Kusth Ashram and others ...Petitioners
Vs.
State of Punjab and others ...Respondents
CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Mr. Gaurav Sharma, Advocate, for
Mr. B.S.Aulakh, Advocate, for the petitioners.
Mr. Ashish Yadav, Advocate,
for respondent No.3.
Mr. Tarun Vir Singh Lehal, Advocate,
for respondent No.4.
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JASBIR SINGH, ACJ. (ORAL)
This writ petition has been filed with the prayer that directions be issued to respondent Nos.2 to 4 to shift the Hadda Rori to a far off place, so that petitioners be saved from sufferance of foul smell emitting from the disposal of dead bodies of animals at that place.
After issuance of notice of motion, reply has been filed by the Executive Officer, Municipal Council, Malout. It is stated at the bar that respondent No.3 has no objection in shifting the Hadda Rori but at present, suitable land is not available. An assurance has been given to the Court that CWP No.2700 of 2012 [2] ::::::
all efforts will be made to acquire/purchase the land for the said purpose and Hadda Rori will be shifted to that place.
Keeping in view the fact that Hadda Rori is health hazard, respondent No.3 is directed to take steps for acquisition/purchase of suitable site within a period of one year from today.
Disposed of.
[ JASBIR SINGH ]
ACTING CHIEF JUSTICE
04.07.2012 [ RAKESH KUMAR JAIN ]
vinod* JUDGE