- (1.) Through the instant public interest litigation, the petitioner Society has sought a direction to the State-respondents to provide educational, medical, recreational and other facilities to the residents of Section-6 of Mansarovar Colony, Jaipur.
(2.) The petitioner Society has alleged that the State-respondents were required to provide adequate facilities including educational institutions, playgrounds, parks, dispensary and civic amenities including roads but they have failed to do so, as a result of which the residents of Mansarovar have been subjected to inconvenience.
(3.) We have heard learned counsel appearing for the parties and perused the record.;