VIRENDER SINGH, J. - (1.) W.P. (PIL) Nos. 1325/2011 & 1730 of 2015 Pursuant to our last order dated 27th April, 2016 by which certain directions were given to the respondents on various aspects, a detailed supplementary affidavit has been filed by Ranchi Municipal Corporation, Ranchi (R.M.C) wherein it is stated that in all, R.M.C had to buy 10 Water Tankers out of which 4 were bought and brought earlier and now other 6 Water Tankers have also been made operational. According to learned counsel appearing for R.M.C, 10 Water Tankers being operational, R.M.C is now in a position to cater the needs of the residents of 55 wards of R.M.C. and perhaps there is no scarcity of drinking water atleast.
(2.) With regard to another direction as contained in para 2 of our last order, the affidavit indicates that 11 Grievance Redressal Cells have been made operational and each Cell covers 5 wards, thus all the 55 wards of R.M.C have well been taken care of. It is stated in the affidavit that 337 Water Distribution Points have already been identified and that the timings have also been notified through print media and even public announcement has been made in this regard, details of which are given in Annexure - B & C.
(3.) With regard to leakage in the pipelines supplying water, although there is no major leakage in the pipelines, as stated by Mr.Mishra, learned G.P II appearing for the State, yet a team of technicians is looking at all the major points to detect leakage, if any and whenever it is noticed, it is immediately plugged so that even not a single drop of water is wasted on account of leakage in the pipelines.;