LAWS(DLH)-2003-4-81

K C CHOPRA Vs. M C D

Decided On April 22, 2003
K.C.CHOPRA Appellant
V/S
M.C.D. Respondents

JUDGEMENT

(1.) This writ petition has been filed on account of the water logging problem in the area in question and directions have been sought to install permanent pumping station.

(2.) The status report has been filed stating that there is a proposal for construction of a drain from Vijay Chowk to Haryana Handloom and from Haryana Handloom to E Block Krishna Nager Pump House. The said scheme is stated to have been sanctioned and is under process. Learned counsel for the respondent states that the needful shall be done within a maximum period of seven months from today.

(3.) In so far as the problem which may arise during the next monsoon season, it has been stated in para 5 of the report that manpower and diesel pump sets are deployed in Krishna Nager to handle water logging.