Sanjay Karol, Arindam Lodh - (1.)On the basis of a communication dated 17th August, 2017, which is extracted here-in-below, the Court of its own had initiated the present petition.
"Dated: Agartala, the 16.08.2017

To

The Honourable chief Justice,

Honourable High Court of Tripura,

Capital Complex, Agartala,

Tripura West-799010.

Sub: Prayer for taking this case under Public Interest Litigation.

Sir,

The River Howrah a is becoming shallow day by day and has no embankment. As a result people residing nearby are facing devastating flood situation on every major rain fall of the reasons. The government of Tripura is not taking any steps for deepening and embankment of the River Howrah.

Secondly, due to improper and unscientific drainage system of the capital Agartala, people and traffic of Agartala face severe water logging problem in the city even in short duration rains.

Thirdly, Agartala Municipal Corporation is collecting crores of rupees of taxes from public irrationally but not giving service of garbage collection from home free/included. Every family has to pay Rs.20/40 Extra per month to garbage collecting Agency. And they collect garbage from those localities only where they feel financially viable. As a result, people prefer to throw their garbage in drains and river than to pay Rs.20/40 extra. And due to this, River Howrah is getting polluted every day. And these habits also contributes flood situation in Agartala frequently. So, garbage collection service from homes under Municipal Area should be free or included in the Municipal Taxes.

But state government is not taking any appropriate action against these nor giving any proper attention to these serious problems.

So, my appeal to the honourable high court is to interfere into these serious public issues and to do the needful to relief the people of Agartala from these problems created by the carelessness of the Government of Tripura.

Thanking you,

Your sincerely,

Mr. Sipan Dhar,

Professor Para, College Tilla,

Agartala College, Agartala,

Tripura West-799004 (M)-9774689679"

(2.)Noticeably, learned counsel for the parties state that with the passage of time the petition has become infructuous, inasmuch as some action has been taken by the authorities in dealing with the problem of water logging within the city of Agartala. Also the matter is pending consideration with the State Govt. as a part of action that drains are requested to be constructed; open drains are being covered and exit wholes cleaned up.
(3.)Sri Lodh, learned counsel states that he has acted as an amicus curiae in some issues which he shall invite to the attention of the Commissioner, Municipal Corporation, Agartala and as also Mr. K.K.Pal, learned counsel states that the same shall be considered and action will be taken by the authorities concerned in due course of law.
Assistance rendered by Sri Lodh, learned counsel, is highly appreciated.

Accordingly, the petition stands disposed of. Pending application(s) if any, also stands disposed of.

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