BHADHUA MUKTI MORCHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr B. K. Panigrahi, former District Magistrate of Faridabad, who is present before us, states that the tubewell referred to in para 4 (i) of his affidavit is in working order.

(2.) Mr Uma Shankar, Commissioner, Municipal Corporation, Faridabad who has now taken over as Administrator, HUDA, Hissar, states that although the estimates for providing electricity to the colony, were duly prepared and approved but no further steps were taken. This he states with reference to the statement made by Mr Panigrahi in his affidavit filed in february 1999 that "electricity is to be provided in the colony". Mr Panigrahi in his affidavit made it clear that these facilities in the colony were to be provided by the Municipal Corporation, Faridabad which itself was an independent statutory body.

(3.) Mr Krishan Kumar, who has taken over as Commissioner, Municipal corporation, Faridabad who is also present before us, states that he has taken over the charge of Municipal Commissioner just 20 days ago. He further states that since the estimates have already been approved he would take up the job in right earnest and all necessary steps including floating of tenders will be taken by him expeditiously. He, however, states that floating of tenders and making arrangement for the funds will take time. It is further stated that the funds will be provided by the State of Haryana. The State of haryana is also represented before us. We direct the State to provide all the necessary funds on the basis of the estimates already approved by the municipal Corporation to the Corporation which may get the job (electrification) done through the agency of the Haryana Vidyut Prasaran nigam which admittedly, is a State-owned corporation. This would obviate the necessity of floating the. tenders and delaying the matter. The job shall be completed within a period of three months. The affidavit indicating the progress made in the matter shall be filed after every month.