AIR 2022 SUPREME COURT 5409 ::AIROnline 2022 SC 700 ::2022 (15) Scale 287

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, M. M. Sundresh , JJ

Delhi Municipal Corporation Act (66 of 1957) , S.391, S.42(f)— Crematorium - Non closure of - Challenge as to - Concerned crematorium was being used for village people since long much prior Act of 1957 came into force - Residential colonies in nearby vicinity came into existence in 1990, subsequent to said crematorium - Merely because residents of said locality started residing subsequently, it cannot be a ground to shift crematorium and/or not to use said crematorium - Standing Committee took a conscious decision not to close crematorium looking to public interest and in interest of said village people - Order passed by High Court refusing to modify its earlier order directing to shift said crematorium to some other place, set aside. (Para 5.1 5.2 5.3)