Pratijnya, Social Organisation vs The Union Of India
2021 Latest Caselaw 5148 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16052 of 2021
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1. Pratijnya, Social Organisation Registered Office- Laxman Sahay Lane, Gurudwara Road, District- Gaya, Bihar- 823002.

2. Brij Nandan Pathak, Male, Aged - 47 years (approx.) S/O Vidyanandan Pathak Resident Of Laxman Sahay Lane, Gurudwara Road, P.O.- Gaya, P.S.- Gaya Town, District- Gaya, Bihar.

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Ministry of Urban Development and Housing Department, Union of India.

2. The Secretary, Ministry of Urban Development and Housing Department, Union of India, Nirman Bhawan, C-Wing, Maulana Azad Road, New Delhi- 110011.

3. The Secretary, Department of Tourism, Union of India, Sansad Marg, New Delhi- 110001.

4. The State of Bihar through the Chief Secretary, Government of Bihar, Secretariat, Bailey Road, Patna.

5. The Principal Secretary, Department of Tourism, Government of Bihar, Parivahan Bhawan, Veerchand Patel Road, Patna.

6. The Principal Secretary, Urban Development and Housing Department, Government of Bihar, Vikas Bhawan, Bailey Road, Patna.

7. The Secretary, Urban Development and Housing Department, Government of Bihar, Vikas Bhawan, Bailey Road, Patna.

8. The Secretary, Pollution Control Board, Bihar, Mall Road, Patliputra Industrial Area, Digha Ghat, Patna.

9. The Commissioner, Gaya Division, Gaya.

10. The District Magistrate, Gaya.

11. The Municipal Commissioner, Gaya Municipal Corporation, Gaya.

... ... Respondent/s ======================================================

Appearance :

     For the Petitioner/s   :    Mr. Manish Kumar, Advocate

     For the U.O.I          :    Dr. K.N. Singh, ASG
                            :    Mr. Kumar Priya Ranjan, CGC

====================================================== Patna High Court CWJC No.16052 of 2021 dt.02-11-2021

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-11-2021

The petitioners have prayed for following reliefs:

"(i) For directing the concerned respondent authorities for maintaining proper cleanliness, healthy environment and hygiene in the city of Gaya which is of historical, spiritual and international importance in terms of a tourism hotspot and to boost the tourism industry as well as the economy of the state in the present times;

(ii) For directing the concerned respondent authorities to look into the inaction, corruption, dereliction in its duties by the concerned governing bodies/functionaries of the Gaya Municipal Corporation, Gaya and its elected representatives; the corresponding authorities in the Urban Development Department; Gaya administration, the authorities of Pollution Control Board, Bihar, Patna; etc.

(iii) For directing the concerned authorities to look into the issues of air pollution, water and noise pollution in the Gaya Town which is having an adverse effect on the health of residents of those areas; and

(iv) For any other relief/relief(s) and/or order/order(s) which is deemed fit and proper in this case."

Learned counsel for the petitioners seeks permission

to withdraw the present petition reserving liberty to file a fresh

petition on the same and subsequent cause of action.

Permission granted.

As and when any such petition is filed, the same shall

be listed on priority.

Patna High Court CWJC No.16052 of 2021 dt.02-11-2021

The petition stands disposed of.

(Sanjay Karol, CJ)

( P. B. Bajanthri, J)

GAURAV S./-

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