BABLOO KUMAR Vs. UNION OF INDIA
LAWS(JHAR)-2013-12-3
HIGH COURT OF JHARKHAND
Decided on December 02,2013

Babloo Kumar Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

D.N.PATEL,J. - (1.) IN pursuance of the order passed by this Court dated 26th November, 2013, and dt. 27th November, 2013, the Additional Advocate General of the State of Jharkhand has submitted the proposed actions to be taken as pilot project at Jonha Falls (Ranchi), Hundru Falls(Ranchi), Dasham Falls(Ranchi), Sita Falls(Ranchi), Panchghagh Falls(Khunti) and Hirni Falls(Chaibasa), which are in the near vicinity of the capital of the State of Jharkhand Ranchi. It is submitted by the Additional Advocate General of the State that by 26th January, 2014, they are going to provide the following fully functional and operational facilities at Jonha Falls, Hundru Falls, Dasham Falls, , Panchghagh Falls, Hirni Falls and Sita Falls : a) Toilets for ladies and gents b) Drinking water stands and also supply of mineral water at MRP c) Small Children Park
(2.) IT is also submitted by the Additional Advocate General of the State that at certain places, there will be aforesaid facilities at the top as well as at the bottom level of the water falls, looking to the topography. It is also submitted by the counsel appearing for the State that step wise, in detail, the nature of work has been pointed out in writing and it will be completed by 26th January, 2014. The copy of the synopsis has already been given to the counsel appearing for the petitioner as well as the counsels appearing for the respondents and they have no much objection if this work is being completed for the welfare of the public at large on or before 26th January, 2014.
(3.) IN view of this limited submission, we, hereby, direct the State of Jharkhand to complete on or before 26th January, 2014, the following fully operational facilities at Jonha Falls, Hundru Falls, Dasham Falls, , Panchghagh, Hirni Falls and Sita Falls : a) Toilets for ladies and gents with wash basin and with necessary water facilities. b) Drinking water facilities including supply of the mineral water at maximum retail price c) Small children Park at Jonha Falls, Hundru Falls, Dasham Falls, Hirni Falls. At Sita Falls and Hirni Falls at bottom, the aforesaid facilities are suggested to be supplied by the State. Similarly, at Panchghagh Water Falls, also with one set of facilities is going to be supplied by the State as per their submissions. The detailed synopsis provided by the State, is as under : 1. By 26th January, 2014, it is aimed to provide the following fully operational facilities at Jonha, Hundru, Dasham, Panchghagh, Hirni and Sita water falls. * Toilets for ladies and gents * Drinking water stands and also supply of mineral water at MRP * Small Children Park 2. Hundru and Jonha being high, toilet blocks will be built at the top, middle and bottom levels. At Dasham toilets blocks will be built at the top and bottom levels only. * Hirni and Sita Falls are accessible only at the bottom so only one set of facilities will suffice. * Panchghagh is very low so again one set of facilities will do. * The bottom level toilet blocks will also have changing rooms for ladies and gents. * The facilities will be run by local youth paid by the Tourism Department but administered by local citizens committees or by the local Panchayat. * Even with emergent tendering of 10 days, 12 days will be needed to issue work orders. 45 days will be needed to erect GI/ Corrugated Asbestos Sheet roofed buildings with plumbing facilities. * With 07 December, 2013, as zero date, work will be completed by Republic Day i.e. 26th January, 2014. * Indulgence of the Honourable Court is prayed for extending the completion deadline from 20th January to 26th January, 2014. Falls with details of the facilities as follows : JUDGEMENT_317_TLJHAR0_2013v1.jpg JUDGEMENT_317_TLJHAR0_2013v2.jpg JUDGEMENT_317_TLJHAR0_2013v3.jpg JUDGEMENT_317_TLJHAR0_2013v4.jpg JUDGEMENT_317_TLJHAR0_2013v5.jpg JUDGEMENT_317_TLJHAR0_2013v6.jpg JUDGEMENT_317_TLJHAR0_2013v7.jpg;


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