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    Raj Kumar v. Union Of India

    1. A report was sought from the SDM (Saraswati Vihar), Old Middle School Building, Lawrence Road, Rampura, Delhi with reference to the allegation of failure to take action against the unauthorized jhuggi dwellers, various anti-social elements, unauthorized/illegal encroachers who are running various kinds of shops like Dhaba, Tea, Confectionary stalls, Mobile accessories, Dairy farms, etc. throwing their garbage and polluting the area of the park with wine/bottles, use and throw of tea cups, etc. in the dirty water drain and other waste, use and throw cups, buffalo dung, coal (which is used in various tea stalls, dhaba, etc.) electronic wastage and articles, etc. due to which the entire boundary of the said water drain as well as area of the said park are full of various kinds of garbage, in front of the office of the SDM, Rampura, Delhi.

    2. Accordingly, a report has been filed by the DPCC to the effect that remedial action has been taken.

    3. In view of the above, no further order is necessary.

    4. The application is disposed of.

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    Raj Kumar v. Union Of India
    (Jul 31, 2020)