K.C. Chopra vs M.C.D. And Ors.
2003 Latest Caselaw 425 Del

Citation : 2003 Latest Caselaw 425 Del
Judgement Date : 22 April, 2003

Delhi High Court

K.C. Chopra vs M.C.D. And Ors. on 22 April, 2003

Equivalent citations: 122 (2005) DLT 663

Author: S K Kaul

Bench: S K Kaul

ORDER

Sanjay Kishan Kaul, J.

CW 1575/2003

1. This writ petition has been filed on account of the water logging problem in the area in question and directions have been sought to instal permanent pumping station.

2. The status report has been filed stating that there is a proposal for construction of a drain from Vijay Chowk to Haryana Handloom and from Haryana Handloom to F, Block Krishna Nagar Pump House. The said scheme is stated to have been sanctioned and is under process. Learned Counsel for the respondent states that the needful shall be done within a maximum period of seven months from today.

3. Insofar as the problem which may arise during the next monsoon season, it has been staled in para 5 of the report that manpower and diesel pump sets are deployed in Krishna Nagar to handle water logging.

4. It is directed that the needful should be done well before the onset of monsoon so that the problem of water logging does not occur. This arrangement shall specifically be made in view of the problems stated to be existing on the road coming from Vijay Chowk Krishna Nagar towards Road No. 57.

Writ petition stands disposed of.

CM 2588/2003:

No further orders are called for in this application in view of the petition being disposed of.

The application stands disposed of.