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Judgment
D.N. Patel, CJ
This Public Interest Litigation (PIL) has been preferred with the following prayers:
"a. Direct the Respondents to take an appropriate step on plot on Jonapur, Mangat Ram Marg, Which has been a dumping spot for sewage water and garbage, making it an extremely fertile breeding ground for mosquitoes that spread disease like dengue and Chikungunya.
b. Direct the respondents to make an appropriate arrangement for repairing of the broken wall/Boundary and of Plot .Which often filled after short rain.
c. Pass such further or other orders, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case in the interest of justice."
Counsel appearing for the petitioner submits that mainly this writ petition has been preferred for seeking directions to the respondents to take appropriate steps on the land bearing no. 18/2-9, Jonapur Village, Mangat Ram Marg, New Delhi, which is a breeding ground for mosquitoes.
Counsel appearing for the respondent nos. 1 and 2 submit that the drainage for South Delhi Municipal Corporation is on one side of the plot in question and drainage line of PWD of Govt. of NCT of Delhi is on the other side of the plot. Thus, the same is required proper connections between the two drains, which are on opposite sides of the plot in question.
It is also submitted by the counsel for respondent no. 2 that there is a detailed correspondence going on between the respondent nos. 1 and 2 for canalization of the waste water of the Jonapur Village, Mangat Ram Marg, New Delhi to PWD drain.
In view of these submissions and also looking to the fact that on one side of the plot in question, there is a drainage line of South Delhi Municipal Corporation, which is required to be joined with the drain line of PWD, which is on the other side of the plot, we, therefore, direct the respondent nos. 1 and 2 to initiate appropriate steps, so that the plot in question may be free from mosquitoes etc. Respondent nos. 1 and 2 will take appropriate actions in accordance with law and on the basis of report of experts or officers of respondent nos. 1 and 2 as stated by their counsel and as per requirement and engineering projects. These actions will be initiated by the respondent nos. 1 and 2 jointly, as early as possible and practicable.
With these observations, this writ petition is hereby disposed of.