RAVI SHANKER JHA, CHIEF JUSTICE
1. This petition has been filed by the petitioner by way of public interest litigation praying for a direction to the respondent-authorities to the effect that the authorities should ensure that no paver/cemented concrete is laid down on the berms of the roads in SAS Nagar, Mohali and that bricks/cemented concrete, which are chocking the trees standing on the roads, be removed and breathing space of two meters be provided to each tree.
2. Learned counsel appearing for the respondent-Municipal Corporation, SAS Nagar, Mohali has filed a return and stated that on 18.02.2020, the authorities concerned have taken the following decision:-
i) All the sign boards, names, advertisements, any kind of boards or signages, electric wires and high tension cables or otherwise be removed from the trees forthwith, to avoid any mishappening.
ii) Also ensure that the concrete surrounding the trees within one meter of the trees be removed forthwith and all the trees be looked after well and due precaution be taken in future so that no concrete or construction or repairing work is done at least within one meter radius of trunk of trees.
iii) Take all and every prohibitive measures to prevent the defacing of trees in any manner whatsoever, only its trimming in accordance with law be done.
iv) Boards fixed on the trees shall be removed.”
3. Learned counsel appearing for the petitioner submits that in view of the aforesaid decision taken by the authorities, the grievance of the petitioner in respect of SAS Nagar, Mohali stands satisfied. He, however, submits that the representation made by the petitioner to respondents No.3, 4 and 5 may further be directed to be considered and decided by the authorities expeditiously.
4. Learned counsel appearing on behalf of respondents No.3, 4 and 5 submit that the representation filed by the petitioner shall be considered and a decision thereon would be taken by them expeditiously in accordance with law and result thereof would be communicated to the petitioner.
5. In view of the statement made by learned counsel for respondents No.3,4 and 5, the petition stands disposed of.
