BALBIR SHARMA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner has filed the writ of mandamus to direct the respondent authorities to acquire the land for disposal of sewerage water and further direct the maintenance of sewerage system by constructing inlets in laying sewerage pipelines. The petitioner claims to be a Lawyer practicing in the District Court at Bhiwani and is spirited by public interest to ensure that his village is properly maintained and the life limb, health, property and environment of the whole village is saved from the danger of total neglect. The petition had been originally filed against the State of Haryana and the state functionaries at the District level. The Gram Panchayat is arrayed as respondent No. 4 and subsequently, on an oral plea by the petitioner, the Deputy Commissioner Bhiwani had been made a party. At an early hearing, on 01.05.2014, this Court had considered the reply of the Deputy Commissioner, Bhiwani, that the finances in the account of the Gram Panchayat were insufficient and the existing drainage and sewerage systems were non -functional. The Court had also recorded the fact that the technical committee had been constituted to explore the possibility of revival of existing sewerage/drainage system and would also consider the feasibility of operation of sewerage/drainage system.