BANWARI LAL DALANIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The various Principal Secretaries and the District Magistrate as well as the respondent no.9 are taking stand that a decision has already been taken in the public interest to renovate the lavatories concerned and open it for public use for which NOC has been sought from the Public Works Department. That apart, the pond which is adjacent to Manaskamna Mandir and is presently within the boundary wall of Constable Training School has also been opened for the use of general public and for that it appears that NOC has also been given by the Public Works Department.

(2.) This Court further hopes and trusts that the lavatories, which would be opened, would have proper water supply also and hand pump would also be installed for such purpose.

(3.) On such affidavits having been filed by various authorities in the present proceeding, learned counsel for the petitioner fairly submits that no grievance is left out to be redressed in this matter.