Alok Singh, J. - (1.) LEARNED Counsel for the Petitioners , while referring to Annexure P/9, letter dated 11.08.2011, issued by Assistant Municipal Engineer, Municipal Council, Sri Muktsar Sahib, has submitted that manholes of the sewerage laid -down on the main road (Bathinda road) were higher than the level of main road, therefore, Sub Divisional Engineer, Water Supply and Sanitation Department was requested to fix the covers of the manholes at the level of main road, so that there may be no hindrance in smooth flow of the traffic. Mr. Kungar has further argued that representations, Annexures P/1, P/2, P/4 and P/5 were also moved to the Respondents, however, without lowering down the covers of the manholes to the level of main road, work to lay -down CC flooring on the road in question has been sanctioned vide Annexure P/8. Mr. Khungar, learned Counsel for the Petitioners, has further argued that if CC flooring is laid -down on the road in question, keeping the covers of the manholes on the higher level then it would be unnecessary hindrance in the free flow of traffic, therefore, in the interest of residents, before laying down CC flooring on the road, covers of the manholes, on the road in question, should be fixed on the level of main road. Learned Counsel has fairly stated that both the departments, i.e., Water Supply and Sanitation as well as Department, which is laying down roads, are of Municipal Council, Sri Muktsar Sahib, Respondent No. 6.
(2.) HAVING heard learned Counsel for the Petitioners and having perused the record, it goes without saying that while laying -down CC flooring on the road, Municipal Council, Sri Muktsar Sahib, shall ensure that covers of the manholes are fixed on the level of main road so that there may not be any causality and unnecessary hindrance in the free flow of the traffic. It is also expected that Respondent No. 6 shall take decision on the representations (Annexures P/1, P/2, P4 and P/5) at the earliest, in any case within 30 days from the date certified copy of this order is placed before Respondent No. 6. However, it is clarified that work of laying down CC flooring on the road should not be stalled and it should be proceeded with, however, it shall be ensured that the covers of the manholes are fixed on the level of main road. Petition stands disposed of.;