BHANU BIKASH DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) On 27.08.2020 following order was passed.

(2.) Petitioners are residents of Ward No.22, Lal Bahadur Chowmuhani, Agartala. Their grievance is that the respondent No.5- builder is constructing a high-rise building in their locality by flouting all Municipal norms, rules and regulations. The petitioners contended that the builder has put big slabs over the drainage line due to which the drainage is damaged, seriously hampering the sewage system. Many other similar misdeeds of the builder are cited by the petitioners in this petition as well as in a representation made by some of them to the Commissioner of Agartala Municipal Corporation, copy of which is produced as Annexure-2. The petitioners have also annexed photographs of the site in order to show that the construction material and debris are lying on the road.

(3.) At this stage, it is not possible for me to judge the correctness of the allegations made by the petitioners. However, if their allegations are correct, the builder as well as the Corporation must be asked to take curative measures so that the residents of the locality are not inconvenienced and the civic facilities of the locality are not disrupted. Ordinarily, a complaint of this nature should have been addressed by the AMC, particularly, when a written representation was made to these authorities. Unfortunately, the AMC has not responded to the representation of the petitioners.