RAHUL RANJAN SON OF DHARMENDRA KUMAR AKELA Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY PUBLIC HEALTH ENGINEERING DEPARTMENT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has invoked the writ jurisdiction of this Court calling upon the respondents to construct Water Tower on the Gairmajarua Aam Land in Khata No. 356, Khesra No. 1887, Mauza- Chansanda, Thana No. 56, District- Nalanda. Such Water Tower is being constructed in pursuance of a decision taken by the State to ensure supply of safe drinking water to every villager.

(3.) It is pointed out that such site was selected on the basis of an inquiry conducted by the Halka Karamchari, Circle Inspector and local Mukhiya but suddenly, Circle Officer, Parwalpur issued Land Availability Certificate declaring therein that the land pertaining to Mauza- Chausanda, Thana No. 56, Khata No. 356, Khesra No. 1839 is available for construction of Water Tower. The petitioner challenges the construction of Water Tower at such location.