The Calcutta High Court Bench comprising Justice Shampa Sarkar expressed its reservation to the Submission given by Chakdaha Municipality stating that the municipality lacks adequate infrastructure for supplying domestic waters beyond 60 feet from the main water connection of the municipality.
Background
Through the present Petition, The petitioners applied for water connection upon payment of requisite fees to the Chakdaha Municipality. Such a water connection was not provided. Therefore, the aggrieved filed this Petition.
Submissions
Mr. Mandal, the advocate who appeared on behalf of the Chakdaha Municipality, submitted that the municipality does not have adequate infrastructure to supply water for domestic use to the private houses beyond 60 feet from the main water connection of the municipality.
Order of the Court
The Court in its order stated that Mr. Debasish Ghosh learned advocate is requested by the Court to enter an appearance in the matter and use his good offices to prevail upon the Department of Municipal Affairs, Government of West Bengal to resolve the dispute, as there is a shocking situation before the Court.
The Court noted that the submission of Mr. Mandal that the municipality does not have adequate infrastructure to supply water for domestic use to the private houses beyond 60 feet from the main water connection of the municipality had shocked the conscience of the Court to the extent that the Court feels that the intervention of the State Government in such a situation would be necessary as right to water is a sine qua non to right to live
It was further said that,
“At this stage of a developing economy or a developing country, people in the locality under a municipality is not expected to go without water supply and the Court hopes that the authorities shall rise to this situation and take the matter more seriously”
The court listed the matter on January 10, 2022, when the learned advocate for the respective parties shall file a report before this Court. The municipality would also explore the possibilities of finding a solution to the issue at hand.
Case Details
Case Title: Arun Kumar Roy & Another State of West Bengal
Bench: Justice Shampa Sarkar
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