AMINA BIBI Vs. THE LIEUTENANT GOVERNOR AND OTHERS

JUDGEMENT

(1.) The Port Blair Municipal Council initiated a move in the middle of last year to cover the open drain by the side of the petitioner's residence by placing concrete slabs there on.

(2.) The petitioner by submitting a representation dated 13th June, 2011 objected to placement of slabs over the open/uncovered drain stating that instead of benefiting the people of the locality, in fact, the same would be detrimental to their interest. The reason therefor was mentioned therein.

(3.) Admittedly, such representation was not considered by the Council but it also stopped covering the open drain. However, it is alleged by the petitioner that a few days ago, 28th February, 2012 to be precise, the Council engaged personnel to carry on the work of placement of slabs to cover the drain, which has prompted the petitioner to approach this Court by filing the present writ petition.