Court On Its Own Motion vs State Of Jharkhand & Ors on 15 February, 2017

[Cites 0, Cited by 0]

Jharkhand High Court

Court On Its Own Motion vs State Of Jharkhand & Ors on 15 February, 2017

Bench: Ananda Sen

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(PIL) No. 1325 of 2011
                          With
                    I.A. No. 4540 of 2016
                          With
                    W.P.(PIL) No. 1730 of 2015
                          With
                    W.P.(PIL) No. 5385 of 2015
                          With
                    W.P.(PIL) No. 3113 of 2016
                                ........
       Court on its own motion ................. Petitioner [WP(PIL) NO. 1325/2011 & 3113 of 2016]
       Vikash Kumar               ................... Petitioner (in WP(PIL) No. 1730 of 2015)
       Humanity, An organization for Human Development
                                  ....................... Petitioner [In WP(PIL) No. 5385/2015]
                              Versus
       State of Jharkhand and Ors. ....Respondents [in WP(PIL) Nos. 1325/2011, 1730/15 and
                                                                   3113/2016]
     Union of India and Ors. ................. Respondents [in WP(PIL) No. 5385/2015]
                              ------
 CORAM     :      HON'BLE THE ACTING CHIEF JUSTICE.
                  HON'BLE MR. JUSTICE ANANDA SEN
                              ------
     For the Petitioner(s)    :Mr. Mr. Indrajit Sinha, Amicus Curiae.
                               Mr. Rupesh Kr. Singh, Advocate.
                               Mr. J.J. Sanga, Advocate.
     For the State            :Mr. R.R. Mishra, G.P.-II
     For RMC                  : Mr. LCN Sahdeo, Advocate.
     For JSPCB                : M/s Richa Sanchita and Pinky Shaw, Advocate.
     For MADA                 : Mr. Bhawesh Kumar, Advocate.
     For DVC                  : Mr. S. Choudhary, Advocate.
     For the Intervenor       :M/s Naresh Pd. Singh and S.K. Sinha, Advocate.
                              .........
                        W.P.(PIL) No. 3113 of 2016

61/15.02.2017

: This Court appoints Mr. Amit Kumar Sinha, learned counsel as Amicus Curiae to assist this Court.

This Court directs the petitioner to impead Council for Scientific and Industrial Research-National Environmental Engineering & Research Institute (CSIR-NEERI),having its office at Nehru Marg, Nagpur-440020 (Maharashtra) as respondent in this case.

Issue notice to the newly added respondent.

Mr. Rajiv Sinha, learned Assistant Solicitor General, Government of India accepts notice on behalf of the CSIR-NEERI.

This Court directs the Registry to provide a copy of the brief to Mr. Rajiv Sinha, learned Assistant Solicitor General, Government of India and Mr. Amit Kumar Sinha (A.C.) within three days.

Since CSIR-NEERI is a Central Government Organization, this Court directs Mr. Rajiv Sinha, to obtain instruction from CSIR-NEERI and submit a detailed report about purified drinking water and installation of the tube-wells and pump-sets and also give a detailed report about the quality of drinking water obtained from the tube-wells in Pratappur Panchayat within Garhwa Block in the district of Garhwa.

W.P.(PIL) No. 1325 of 2011

Mr. R.R. Mishra, learned G.P.II files a supplementary counter affidavit in the Court today.

Office is directed to accept the same and tag with the record of this case. This Court directs the Principal Secretary, Drinking Water and Sanitation Department, Govt. of Jharkhand, Principal Secretary, Panchayat Raj, Government of Jharkhand and Principal Secretary, Water Resources Department, Government of Jharkhand, to appear in person before this Court on 20.02.2017.

List these cases on 20.02.2017.

Let a free copy of this order be handed over to Mr. R.R. Mishra, G.P.II to communicate the same to the concerned officers.

(Pradip Kumar Mohanty,A.C. J.) ( Ananda Sen, J.) Sharma/Anu--

Unlock Advanced Research with PRISMAI

Jharkhand High Court