MOHD NANHE KHAN Vs. STATE OF M P

JUDGEMENT

(1.) We have perused the record.

(2.) In the instant writ petition filed as a Public Interest Litigation the petitioner has alleged that the inhabitants of New Anand Nagar Housing Board Colony situated at Adhartal within the city of Jabalpur are facing serious inconvenience due to lack of basic amenities such as constant supply of electricity, pure drinking water, drainage, sewerage and poor condition of roads etc.

(3.) The petitioner claims to be the President of New Anand Nagar Kalyan Samiti formed by the residents of the locality. It has further been stated that the New Anand Nagar Housing Board Colony, Adhartal was developed by the M.P. Housing Board, Jabalpur. It has been alleged that basic amenities such as proper supply of pure drinking water, electricity, drainage and roads etc. have not been provided in the aforesaid Colony, which causes a lot of inconvenience to the residents of the Colony. In these circumstances the petitioner has prayed for issuance of directions commanding the respondents to supply pure drinking water and electricity, and also to maintain drainage, sewerage and roads etc. of the Colony so that the people of the locality can lead a decent and healthy life.