ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court praying for issuance of a writ of mandamus directing respondents to construct the waste water drain in front of the house of the petitioner and other villagers, which have been left out.

(2.) IT is the contention of the counsel for the petitioner that the petitioner is a resident of village Mandhya Kalan, Tehsil and District Rewari. The drain in front of the house of the petitioner has not been constructed along with some of the neighbours whereas the same has been duly constructed on the opposite side of the road and right and left side of the house of the petitioner and some of the neighbours. Because of the same, there is dirty water logging in front of the house of the petitioner leading to an unhealthy situation.

(3.) COUNSEL for the petitioner states that the petitioner, at this stage, would be satisfied if a direction is issued to the Deputy Commissioner, Rewari-respondent No. 1 and the District Development and Panchayat Officer, Tehsil and District Rewari- respondent No. 2 to consider and decide the representation of the petitioner at an early date in the light of the fact that the monsoon season is about to start.