- (1.) WE have heard Mr. Vimal Choudhary, the appellant, appearing in person.
(2.) A personal problem of cleanliness of the locality in which the appellant resides, was enlarged by the Court in issuing 16 directions on 31.05.2012. All the directions were in the interest of cleanliness and to maintain hygiene in the City of Jaipur. A compliance report has been submitted, in which learned counsel appearing for the Nagar Nigam, Jaipur, has given the details of the steps taken, in compliance of the directions. The report is reproduced as below: - - "JMC filed the compliance report earlier also in reference to order dated 31.5.12 giving para wise compliance report in relation to the 16 directions issued by the Hon'ble Court. Thereafter, in continuation to the earlier compliance report further compliance report was submitted on 30.05.2013 along with requisite documents/orders. As under: - - MARKED AT FLAG -A
(3.) WE are of the view that sufficient steps have been taken by the Nagar Nigam, Jaipur, in compliances of the directions, and that no further monitoring is required to be made. The Nagar Nigam has assured that they will continue to take sincere steps in compliance of the directions issued by the Court.;