COURT ON ITS OWN MOTION Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2015-11-48
HIGH COURT OF JHARKHAND
Decided on November 04,2015

COURT ON ITS OWN MOTION Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

- (1.) Mr. Indrajit Sinha, learned Amicus Curiae, submits that the water bodies of the State are required to be taken care of during the Deepawali festival between Kali Puja to Chhath Puja falling from 10th November, 2015 to 18th November, 2015. It is submitted that during these festivals, Puja has been performed at the bank of water bodies and after Kali Puja and Laxmi Puja, Puja materails as well as idol of Goddess Kali, Goddess Laxmi and Lord Ganesha are also submerged in the water bodies and in Chhath Puja, while giving 'Arghya', water and Puja materials are being offered to Lord Sun and after completion of Chhath, idols of Lord Sun are also submerged in the water bodies and therefore, there is possibility of having pollution in the water bodies as idols of Goddess Kali, Goddess Laxmi, Lord Ganesha and Lord Sun are made of plaster of paris (PoP) and painted with chemical colours. Therefore, regular cleaning exercise is required to be undertaken by all the local bodies in the State.
(2.) Mr. R.R. Mishra, learned G.P.-II, submits that the water bodies situated in different parts of the State will have to be taken care of by the local bodies, such as, Municipal Corporations, Municipalities and Notified Area Committees. However, Urban Development Authority will issue necessary instructions to the local bodies to take care of water bodies during the ensuing Deepawali and Chhat festivities.
(3.) In view of aforesaid submissions, the local bodies, such as, Municipal Corporations, Municipalities and Notified Area Committees shall ensure cleaning of water bodies on day-to-day basis between 10th November, 2015 to 18th November, 2015.;


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