RS KHAWUNGSING Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N.Jotendro, learned senior counsel for the petitioners as well as Mr. P.Tamphamani, learned Government Advocate appearing for the State respondents.

(2.) The prayer in this PIL is as follows:-

(3.) The local inhabitants/villagers of Chadong Village who are affected by construction of Thoubal Multipurpose Project stated that they had to shift to higher level and the issue of construction of Dam is an issue which is pending before the Hon'ble Supreme Court. That apart, it is the earnest plea of the villagers that they have relocated themselves to a higher level to avoid being submerged by the Thoubal Multipurpose Project, they have filed this PIL to direct the state authorities to provide them safe drinking water. They are also pleading before the authorities for re-settlement package to sustain themselves consequent to relocation. In this regard, the petitioners rely upon the Government of Manipur Irrigation and Flood Control Department, Thoubal Multipurpose Project, Rehabilitation Plan for the Oustees, 1998, more particularly, para No.(e) which is extracted as follows:-