BHABEN HANDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This public interest litigation has been filed by 3(three) petitioners praying for conducting investigation to Dispur Police Station Case No. 1498/2015 either by the Central Bureau of Investigation or by a Special Investigation Team.

(2.) The Guwahati Metropolitan Development Authority selected one Louis Berger International, a Multinational Company based in the United States of America, to manage water supply facilities in the city of Guwahati. At present 3(three) water supply projects are going on in the Guwahati Metropolitan Development Authority, one of which is Jawaharlal Nehru National Urban Renewal Mission (JNNURM) funded project for the South-west region, the other is Japan International Cooperation Agency (JAICA) funded project for north and south central division and the third one is an Asian Development Bank (ADB) funded project for south- east region of Guwahati. All these 3(three) projects are for providing round-the-clock supply of water and the Louis Berger International is one of the consultant companies in those projects, which owns the consultancy project of the "?Restoration and Conservation of Bharalu and Kalong"?.

(3.) The said company designed and managed the construction of new water work facilities. It also evaluated and updated the existing facilities, including intake sites, water treatment plants, raw water transmission mains and pumps, clear water transmission mains and pumps, reservoirs, water distribution networks and water testing laboratories.