Himachal Pradesh High Court
Devinder Singh Kalta vs . State Of H.P. & Ors On 17Th on 8 May, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
CWPIL No.79 of 2018 .
08.05.2018 Present: Mr.Anshul Attri, Advocate as Amicus Curiae.
Mr.Ashok Sharma, Advocate General with Mr.J.K. Verma, Mr.Ranjan Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocate General, for the respondents-State.
We have interacted with Mr.Anil Kumar Bahri, Engineer-in-Chief (IPH), who is present in Court and informed that within the State of Himachal Pradesh there are 53604 habitations. This is other than Shimla township. In 34000 habitations, there is provision for supplying 70 litres per capita per day of water whereas with respect to 19500 habitations even though water connection is there but the supply of water on the basis of litres per capita per day is on the lower side.
Perhaps, such habitations are getting water ranging from 25 to 55 litres per capita per day.
It appears that with respect to 104 habitations, perhaps there is no provision for supply of potable drinking water.
We are further informed that total annual budget of Irrigation and Public Health Department is `200/-
crores, which is not sufficient to match up the need of augmenting the existing schemes or implementing the new ones.
To match up 19500 habitations up to 70 litres per capita per day, there is a proposal to make investment ::: Downloaded on - 09/05/2018 23:10:08 :::HCHP of `3270/- crores, out of which DPR of the works .
amounting to `650/- crores already stands prepared which are pending consideration with the concerned consultant, so appointed by the funding agency.
As such, we direct the Engineer-in-Chief (IPH) to prepare and furnish, by way of an affidavit, status of all the projects/Schemes, District-wise, which are in place in the State of Himachal Pradesh and which need to be augmented. Also, the new scheme required to be implemented Additionally, details of proposals which are pending consideration with the funding agencies shall be disclosed and files made available to the Court on the next date of hearing.
List alongwith CWP No.797 of 2018, titled as Devinder Singh Kalta vs. State of H.P. & Ors on 17th May, 2018, when the Engineer-in-Chief (IPH) shall personally remain present in Court.
Copy dasti.
( Sanjay Karol )
Acting Chief Justice
May 8, 2018 ( Ajay Mohan Goel )
(Vt) Judge
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