- (1.) This petition was placed before this Court as a Public Interest Litigation after a suo-moto notice was taken by a learned Single Judge about the pathetic and horrible sanitation conditions, defacement and destruction of public property by the residents of Chandigarh, Panchkula and Mohali. This Court after seeing various photographs, which appeared in the "Daily Chandigarh" newspaper on 04.06.2012, appointed Ms. Divya Sharma, learned counsel as amicus curiae to visit all the Apni Mandis which are held once a week in different sectors of the tricity and report as to whether there is cleanliness or not.
(2.) Ms. Divya Sharma, learned amicus curiae has reported that the Apni Mandis are held from early morning till late at night and were not cleaned even after 2.00 PM on the next day resulting in garbage being thrown all over the place.
(3.) Learned counsel for the Union Territory, Chandigarh, however, states that they will ensure that all the places where the Apni Mandis are held are cleaned up by the next day by 11.00 AM. He further states that in case any person is found littering, then fines are being imposed.;