NARAYAN PRASAD KANODIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) ON 6.1.2000, after elaborate hearing of the matter, this Court by way of interim measure had given certain directions which are as follows:

(3.) THIS order was passed in open Court and to hearing of all the parties. But, we are constrained to observe that the directions have not been complied with in its true spirit and by filing different counter -affidavits, allegations and counter allegations are being levelled against each other. We fail to appreciate this attitude of the agencies, who are responsible under the law to provide drinking water as well as other basic amenities to the citizens of Dhanbad. On 6.1.2000, this Court observed that the supply of drinking water being an essential requirement of the society, there cannot be any compromise in this regard. We are not only surprised but also pained to note that even the MADA, the autonomous body, who has the statutory obligation to supply water, etc. is also not performing his duty to the satisfaction of general public of Dhanbad and its neighbouring area like Katras. Jharia, etc.