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The Uttarakhand High Court has directed the Haridwar Municipal Corporation to provide 100 state-of-the-art changing rooms and construct 300 toilets at the Har Ki Paudi area and other major ghats of river Ganga.
A bench of Justice Rajiv Sharma and Justice Sharad Kumar Sharma said so in a string of direction passed by in a PIL titled Narendra Vs State of Uttarakhand and others, stressing an absolute cleanliness at the ghats along river Ganga, which has been given the status of a living entity by the high court.
The irrigation department, Haridwar was also directed by the bench to provide sufficient land for construction of the toilets and land should be transferred within a period of 15 days. The bench also made clear that its directions should be implemented without getting affected by the model code of conduct with civic polls scheduled for November.
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