BASTI VIKAS SAMITI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These writ petitions have been filed on behalf of 86 Bastis (Villages) to provide them the civic amenities including water, decent environment, electricity to the people living in the Basti on the land forming part of the Schedule-V of the lease deed dated 01.08.1985 executed in between the State Government and the Tata Steel Limited Company in relation to the town of Jamshedpur.

(2.) We have heard learned senior counsel for the petitioner and learned senior counsel for respondent nos. 5 and 6 and also the learned counsel for the State.

(3.) As per the renewed Indenture of Lease dated 20.08.2005, the 5th and 6th respondents are under obligation to provide the essential civic amenities including supply of electricity and water in JUSCO and also in the surrounding villages within the lease holding area forming part of Schedule-V of the lease deed dated 01.08.1985.