- (1.) The Court : The petitioner in this WP under art.226 is alleging inaction on the part of the Geologist in that the Geologist to whom the complaint dated August 25, 2011 at p.41 was sent has not taken any action against the private respondent.
(2.) The petitioner alleged that the private respondent illegally installed a submersible pump within the prohibited distance from his pump. He requested the Geologist to take action against the private respondent.
(3.) No provision of the West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005 empowers the Geologist to entertain the complaint and take action against the private respondent. The Geologist has no power to decide whether the private respondent has illegally installed a submersible pump.;