A plea has been filed in the Delhi High Court concerning a tragic incident in east Delhi’s Gazipur area where a mother and child died after falling into an uncovered Delhi Development authority (DDA) drain.
A woman and her child on Wednesday drowned after falling into a waterlogged drain in the Gazipur near the Mayur Vihar area of east Delhi following heavy rainfall in the national capital. The deceased were identified as Tanuja (22) and her child Priyansh (3) residents of Prakash Nagar Khoda colony.
The plea seeks accountability from the contractor responsible for the drain and requests a comprehensive audit of ongoing drain Construction protects including flood mitigation measures.
The plea further seeks directions to the respondents to frame and adopt policies to address and mitigate the mayhem of flood-like situation in Delhi for rainfall and further to cover all open drains in Delhi with immediate effects with proper signage educating the common public to stay away from the drains.
The petitioner Jhunnu Lal Srivastava also seeks direction from Delhi police to lodge an FIR and initiate an investigation of the unfateful incident dated 31.07.2024e leading to the death of Tanuja and Priyansh.
The lack of a comprehensive flood management policy and the presence of uncovered drains violate the fundamental right to the health and safety of Delhi’s residents. The respondents despite frequent fatalities due to waterlogging and clogged drains have failed to take corrective steps which are leading to further loss of lives.
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