(1.) PRESENT petition has been filed seeking direction to the respondents to construct a concrete and metallic road at Mandir Bagh, Baghat Barzulla, Srinagar. It seems that OWP (PIL) No. 654/2004 was filed in this court in which direction was sought for construction of deep drain from mark M -1 of the enclosed site plan. The said writ petition came to be disposed of vide order dated 04 -06 -2005 with the following observations: "...... In the objections the respondents have stated that the tender notice was issued but work could not be allotted for want of suitable offers. Fresh tender notice has been issued and work included in the current budget and it is expected that deep drain will be constructed in near future during the current financial year. We are satisfied that the grievances put across by this writ petition stands substantially redressed and the writ petition has served its purpose. It is accordingly disposed of."
(2.) IT seems that incompliance to the order of the court passed on 04 -06 -2005 the respondents constructed deep drain at Mandir Bagh Barzulla, Srinagar and completed the same in June -2005. While constructing the deep drain the road got totally damaged as a result of which lot of ditches were formed and drain water got accumulated, which has made the life of the residents miserable. Failure on the part of respondents to do the needful was ample reason for petitioners to file the present petition.
(3.) THE respondents filed their affidavit in which they have stated that on account of digging of the drain the road got damaged and also ditches got created. It is further stated that stretch of road in question from Masjid Sharief Khacharpora (Khalidabad) and Masjid Sharief Mandir Bagh had also been made trafficable and ensured pedestrian movement also. It is further stated that black topping of the road would be taken up immediately.