IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE
LAWS(SC)-2018-7-175
SUPREME COURT OF INDIA
Decided on
July 10,2018
In Re : Outrage As Parents End Life After Childs Dengue
Appellant
VERSUS
In Re : Outrage As Parents End Life After Childs Dengue
Respondents
JUDGEMENT
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(1.) There is a mountain loads of garbage in Delhi, particularly in Bhalswa, Okhla and Ghazipur.
(2.) We would like to know who is responsible for clearing the garbage - those answerable to the Lt. Governor or those answerable to the Chief Minister.
(3.) The affidavit in this regard should be filed by the concerned officer of both the functionaries by tomorrow.;
(2.) We would like to know who is responsible for clearing the garbage - those answerable to the Lt. Governor or those answerable to the Chief Minister.
(3.) The affidavit in this regard should be filed by the concerned officer of both the functionaries by tomorrow.;
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