RAM KISHORE PRASAD, ADVOCATE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The Petitioner, practicising advocate of this Court, has filed the present application for the following reliefs:

(3.) This Court issued notices to the Respondents and in pursuance of which they appeared and thereafter this Court issued directions on different dates for removal of the encroachment, construction, and repairing of roads, for improvement in the drainage system, for controlling the traffic and for providing civic amenities from time to time and most of the directions were carried out by the authorities. It appears from the order dated 4.1.1990 that this Court found that because of the absence of coordination among the different government departments, both of the State and Central Governments, the maintenance or repair of roads and drains are not being done properly and accordingly on 12.2.1990 for proper development of work in the Ranchi town, constituted a committee consisting of Deputy Commissioner, Ranchi, Senior Superintendent of Police, Ranchi, Deputy Superintendent of Police, Traffic, Vice-President, Ranchi Regional Development Authority, Chief Executive Officer, Ranchi Municipal Corporation, Executive Engineer, Road Construction Department, Executive Engineer, P.H.E.D., and the Divisional Engineer, Telephone. The Deputy Commissioner was made the convener of the committee and the said committee was also authorised to co-opt five members. This Court further ordered that the committee shall be responsible for coordinating the works of all the different departments in connection with drainage, roads, removal of encroachment, regulation of traffic, parking of vehicles and for providing of other civic amenities. The Deputy Commissioner, Ranchi, convener of the committee, was empowered to take appropriate action against the concerned officers on the basis of the report called for by him with regard to thier functions regarding aforesaid works. On 13.3.1991 in order to ensure the quality of work which are being done by the different depratments, one expert Prof A.K. Agrawal, Birla Institute of Technology, Mesra, was made a member of the said committee. It appears that the said committee started functioning and took several steps for providing civic amenities in the town and is also carrying out the different orders and directions passed by this Court for the betterment of the civic amenities.