- (1.) Heard finally.
(2.) Petitioners have preferred this public interest litigation to issue an appropriate writ, order or direction directing the respondents to conduct a detail survey of the tanks situated in Pipar City known as "Raigro Ka Kund", over which, the skin of dead animals is being washed and finished by number of persons and to take appropriate steps for removal and shifting of such tanks from residential area.
(3.) Respondents Nos. 3, 5 & 6 have filed their reply to writ petition, wherein, it is stated that the present matter involves disputed questions of facts, which cannot be resolved in writ petition. It has further been stated that it is for the Municipal Board, Pipar City to provide appropriate land to people carrying work of washing and finishing the skin of dead animals.;