Vijay Mishra S/O Shri Shreechand ... vs State Of Rajasthan
2021 Latest Caselaw 5700 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Writ Petition (PIL) No. 11853/2021

1.     Vijay Mishra S/o Shri Shreechand Mishra, Aged About 48
       Years, R/o Gayakund Mohalla, Kaman, District Bharatpur
       (Raj.)
2.     Rohit S/o Ramesh, Aged About 32 Years, R/o Purani Sabji
       Mandi, Jurehra, Tehsil Kaman, Distt. Bharatpur (Raj.)
3.     Rajendra Kumar S/o Trilok Chand, Aged About 48 Years,
       R/o Saini Mohalla, Jurehra, Tehsil Kaman, Distt. Bharatpur
       Raj.
4.     Gajraj Singh S/o Lakhiram, Aged About 51 Years, R/o
       Near Pnb Bank, Jurehra, Tehsil Kaman, District Bharatpur
       (Raj.)
5.     Mohd. Jumme Khan S/o Rahamat, Aged About 49 Years,
       R/o Jama Masjid, Jurehra, Tehsil Kaman, Distt. Bharatpur
       (Raj.)
                                                                      ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through Chief Secretary, Secretariat,
       Jaipur.
2.     State     Of     Rajasthan          Through         Principal      Secretary,
       Department Of Pwd, Secretariat, Jaipur.
3.     Divisional Commissioner, Bharatpur Zone Bharatpur.
4.     District Collector, Bharatpur (Raj.)
5.     Superintendent          Of    Engineer,       Pwd          Bharatpur   District
       Bharatpur (Raj.)
6.     Asst. Executive Engineer, Pwd, Kaman, District Bharatpur
       (Raj.)
7.     Tehsildar Kaman, Distt. Bharatpur.
8.     Gram Panchayat Jurhera District Bharatpur, Through Its
       Village Development Officer, Gram Panchayat Jurhera,
       District Bharatpur.
                                                                    ----Respondents

For Petitioner(s) : Mr. D.D. Khandelwal Advocate. For Respondent(s) : Mr. Rajesh Mehrishi, Additional Advocate General.

(2 of 3) [CW-11853/2021]

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/10/2021

We request Mr. Rajesh Mehrishi, learned Additional Advocate

General to appear in this case.

The petitioner, a public spirited person seeks to highlight

difficulty faced by the villagers of the village Jurehra of District

Bharatpur on account of malfunctioning of the drainage system

and consequent water logging during rain.

We have gone through the contents of the petition.

It appears that occasional water logging due to heavy rains

has brought the petitioner to this Court. According to him, though,

drainage has been constructed, it is not working properly relating

to water logging.

Be that as it may, the grievance appears to be genuine and,

therefore, it is required to be looked into by the public authority.

At the first place, we find that representation has been made to

the Collector of the concerned district.

The work is required to be looked into by the concerned

authority, who has the responsibility to maintain drainage in the

locality.

The Collector, Bharatpur shall do well to ensure that the

proper drainage system is maintained so as to avoid future

recurrence of water logging in the area. For that purpose, all

necessary steps which are required to be taken, shall also be

taken. The Collector shall obtain the report of the concerned

agency within a period of three months from the date of receipt of

(3 of 3) [CW-11853/2021]

the copy of this order and, if necessary, he will also issue direction

to take care of the problem ventilated in this petition.

With the aforesaid observations, at this stage, this petition is

disposed off with liberty to revive, if the situation so arises.

(FARJAND ALI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-8

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