ABDUL HANNAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this Public Interest Litigation petition under Article 226 of the Constitution of India, the petitioner, an alleged social worker, seeks direction against the respondents to complete the construction of pucca drain of Garh Kachahari Lane, which has not been completed since 2004 with a further direction to the respondents to take appropriate steps to repair the R.C.C. Road damaged due to waterlogging on account of non -completion of pucca drain with a further direction to the respondents to fix the liability upon the persons responsible for the delay and misappropriation in the construction of the said pucca drain and to take appropriate action against them in accordance with law.

(2.) LEARNED counsels for the parties have been heard. A counter affidavit has been filed.

(3.) THE averments made in paragraph 8 read as follows.