Calcutta High Court (Appellete Side)
Reba Bose vs Howrah Municipal Corporation & Ors on 12 June, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
12.06.2013 as & sd Sl. No.3 W.P 13330(W) of 2007 Reba Bose Vs. Howrah Municipal Corporation & Ors. None appears.
The writ petition has been registered on a letter praying for supply of clean water. However, it appears that later on the learned Counsel appeared on behalf of the applicant but they are not present today. Even they did not appear before this court for the last several days. Whatever may be the cause, but the following order was passed by this court on 07.09.2007 directing the K.M.W.S.A and the Howrah Municipal Corporation to find out a suitable solution by having mutual deliberations and discussions, which reads thus:
"Counsel appearing for the K.M.W.S.A. submits that the main water supply line from the reservoir to Howrah undoubtedly passes to the south of Nityananda Nagar (West), but no supply of water can be released without the necessary infrastructure being provided. Learned counsel has pointed out that even though the water can be supplied to the aforesaid area by laying connecting pipe line to the main supply line, but a huge quantity of funds would be required for the same. He has also pointed out that unnecessary extension of the water supply network from the reservoir may result in depletion of water supply to the already existing recipients.
Counsel appearing for the Howrah Municipal Corporation, however, submits that the Corporation will extend the maximum amount of co- operation in case the water supply can be made available from the reservoir. We, therefore, direct the concerned authorities of K.M.W.S.A and the Howrah Municipal Corporation to find a suitable solution by having mutual deliberations and discussions. Necessary suggestions/report be submitted before this Court within one month from today.
Put up after one month."
The matter is such which has to be resolved, if not resolved already, by the authorities of K.M.W.S.A and the Howrah Municipal Corporation.
The writ petition stands disposed of in view of the aforesaid order dated 07.09.2007. (Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)