RAJAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. None of the parties has raised any complaint regarding audio and visual quality.

(2.) Both the writ petitions filed in the nature of public interest litigation, have been directed to be heard together and having heard accordingly, are being disposed of with the common order.

(3.) Both the writ petitions have been filed inter alia, for issuance of writ in the nature of mandamus, directing the respondents to immediately cover the drains of the city of Ranchi and further to properly maintain the drainage system in the city of Ranchi as also for a direction upon the respondents to compensate the parent of 'Falak' to the tune of Rupees Twenty lakhs for the loss of their daughter and fix the accountability for the negligence and take a proper departmental action against the officers in default, liable for keeping the drains unsafe and open and not properly maintaining the drains of Ranchi which causing loss of life and other kind of nuisance to the public at large.