The Division Bench of the Gauhati High Court, comprising Chief Justice Vijay Bishnoi and Justice Suman Shyam has issued directives to the Assam Government to provide information within 10 days about the measures taken to address waterlogging in Guwahati.
The Petitioner files a PIL concerning waterlogging in Guwahati during the monsoon season and draw attention to the hardships faced by residents due to inadequate drainage systems or other factors contributing to waterlogging.
The Court considered the facts and circumstances of the case and observed that it is noticed that the problem of water logging in monsoon season in the Guwahati city is not addressed by the authorities concerned in proper manner since long time.
Therefore, the Court ordered the State Government to file their response within the stipulated time, detailing out that what steps have been taken by them to deal with the problem of water logging in the Guwahati city
The Court granted 10 days time to file the response and listed the matter after 10 days for next hearing.
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