SHYAM KISHORE SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) SHRI Raj Kumar Singh, Divisional Commissioner, Patna, today had made statements on oath as to the steps taken by the various Departments in pursuance of the orders passed by this Court on various dates. However, on behalf of the petitioner. It is submitted that though steps have been taken but not so effectively with the result there is slow progress going on for removal of accumulated water from the locality. Besides, it is submitted that other measures to prevent water diseases have not been taken and even the direction of this Court in respect of sprinkling of bleaching powder and Gamaxin powder has not been carried out. No step has been taken for cleaning and removing the garbage from the locality. The Administrator of the Corporation appeared in person and made statement that since last two months salary to the Corporation employees has not been paid. This statement fortified the submissions made by the petitioner that sites have not been cleaned and garbages have not been removed. However, considering the exigency of the circumstances we direct that a Committee be formed headed by the Divisional Commissioner, Patna, namely, Shri Raj Kumar Singh and he shall be assisted by Shri Ganga Prasad Roy, Additional Advocate General no. 3 and Shri I.K. Sharan, Senior Advocate of the Court as its members. We further direct that the Committee has to carry out the following directions of this Court expeditiously to discharge obligatory civil amenities and shall report to this Court about the progress made by it by the next date of hearing :

(2.) A copy of this order shall be made available to the learned Additional Advocate General no. 3 and to the petitioner free of cost.