Ranjan Gogoi, C.J. - (1.) THE main grievance raised in the writ petition is with regard to proper disposal of sewerage in Sector 7 of urban estate in Ambala City. According to the Petitioner -society, the Respondents after allotting plots in the urban area, have not provided for an effective sewerage disposal system thereby affecting the environment and living conditions of the residents of the Petitioner -society.
(2.) THE Haryana Pollution Control Board (Respondent No. 1) and the Haryana Urban Development Authority (HUDA) -Respondent No. 2 have filed their written statements wherefrom it appears that appropriate steps for sewerage disposal in the urban estate have been initiated which work was to be completed way back in the year 2003. In view of the statements made in the aforesaid written statements filed before the Court it can be reasonably understood that the HUDA has executed its plans for providing an effective sewerage disposal system. Such a system must have been put in place by this time. That apart, the lack of any representation on behalf of the Petitioner could reasonably be understood on the basis that the grievances highlighted in the writ petition have been resolved in the meantime.
(3.) CONSEQUENTLY and in the light of the above, we do not consider it necessary to keep this writ petition pending, any longer. The same shall, therefore, stand closed.;