Md. Karim Uddin Siddiqui vs State Of Bihar And Ors

Heard learned counsel for the parties.

Petitioner has prayed for the following relief:-

That this writ application is being filed in the representative capacity by way of Public Interest Litigation espousing the cause of people of the locality

of Phulwarisharif (Kurkuri). This writ application is being filed for commanding the respondents particularly the respondent District Magistrate as also

the Chief Executive Officer, Nagar Parishad Phulwarisharif to shift the garbage dump yard from Phulwarisharif Kurkuri to any other place

immediately in order to take preventive measure for not spreading any other disease, This writ application is also being filed for restraining the

respondents from construction of boundary wall of the garbage dump yard.

After the matter was heard for sometime, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the

respondent no. 7 Executive Officer, Nagar Parishad, Phulwarisharif, to consider and decide the representation with respect to grievances raised in

such representation.

Learned counsel for the respondent states that if such representation is filed before the respondent no. 7 Executive Officer, Nagar Parishad,

Phulwarisharif, same shall be considered and decided within a period of two months from the date of receipt of such representation in accordance

with law.

Equally liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.

Liberty reserved to petitioner to approach the court, if the need so arises subsequently on the same and subsequent cause of action.

The writ petition is accordingly, disposed of.