RAMAKANTA MOHAPATRA Vs. EXECUTIVE OFFICER MUNICIPALITY JEYPORE

JUDGEMENT

(1.) Complainant is appellant whose case is that the Executive Officer, Jeypore Municipality is not taking steps for replacing the bulbs in the street lights of the area of which the complainant is a resident and for construction of road and drainage. Besides, water supply is not provided in the area.

(2.) The case stated by opposite-party is that service of electric poles providing light points, drainage, roads and water supply are being given regularly. Drainage system is worked out in a phased manner. It is stated that lights are replaced by Orissa State Electricity Board with the supply of necessary materials. So the Executive Engineer of the Board is responsible for supply of electric light. It is stated that provision has been made to make the road pucca by end of October. Besides there is a plan and programme to provide street road to Paik sahi. A school has been constructed by Municipality to give education facilities to children of the area. To eradicate water logging, culverts are constructed on the main road. It is stated that payment of tax or fee to a local authority will not legally constitute payment of consideration for specific service.

(3.) Complainant has filed the receipts in respect of payment of holding tax, latrine tax and drainage tax. A letter to Executive Officer has also been filed by the complainant about the difficulties as indicated in the complaint. A letter had also been issued to the Director, Municipal Administration, in this regard. Some letters with plan have been filed by the Executive Engineer with reference to letter of the District Forum relating to inspection.