- (1.) Leave granted.
(2.) The High Court of Rajasthan initiated a suo motu proceeding which was in the nature of a public interest litigation.
(3.) In the said proceeding it directed the State of Rajasthan and various authorities including Jaipur Municipal Corporation, Jaipur Development Authority, Rajasthan Housing Board to explain as to why: " (a) filth and squalor is not being removed, (b) trucks are being allowed to be parked on road sides, (c) cattle and animals are allowed to roam freely on city roads, (d) city roads are dug at several places and this state of affairs is continuing for a long period of time, and (e) hoardings are being permitted which are hazard to the traffic." ;