SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The five petitioners, namely, Sunil Kumar, Sandeep Kumar, Suresh Kumar, Devinder Singh and Baljit Singh, have filed the present writ petition seeking a writ in the nature of Mandamus for directing the official respondents to convert the Gair Mumkin Johar situated within the Abadi Deh area of Village Jai Singh Pura, Tehsil Assandh, District Karnal into a park instead of converting it into a drainage of waste water of Abadi Deh, as the same would result into causing of inconvenience to the entire village.

(2.) A perusal of writ petition shows that petitioners claim themselves to be residents of the village and plead that in front of their houses, a Johar is located which lies in Khasra No. 142 (29-1). It is pleaded that this Johar is not being used since long however now the Gram Panchayat is digging Johar which will only lead to causing of inconvenience to petitioners and other residents of village as its digging would lead to accumulation of dirty water and thus becoming a reason for spreading of various diseases, especially during rainy season. It is further argued that village already has three more Johars and therefore the present Johar's usage be discontinued and same be converted into park for the benefit of all residents of village.

(3.) On being put to notice, official respondent Nos. 1 to 4 as well as Gram Panchayat - respondent No. 5, have filed their respective written statements.