COURT ON ITS OWN MOTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This suo moto public interest litigation was initiated on the basis of the newspaper reports relating to the use of nylon/synthetic thread (manja).

(3.) This petition is pending since 2021 and till date numerous orders came to be passed to address the menace of nylon manja. However, despite many efforts and orders it is noticed that rampant use of nylon manja is still continued. In absence of any statute or regulation framed by the State Government in this regard the authorities are also facing difficulties to some extent to deal with this serious issue.