D.G.R.PATNAIK - (1.) IN this writ application, petitioner has prayed for a writ in the nature of mandamus, commanding upon the Respondents to consider the grievances of the petitioner as contained in its Representation dated 31.7.2007 (Annexure -9) and for entrustment and authorization of the petitioner's society to manage, maintain and implement the proposed plan of the bus -stand within a specified period.
(2.) THE claim of the petitioner is primarily based on an earlier order of this Court, passed on 21.4.1999 in C. W.J.C. No. 3619 of 1998(R). The case of the petitioner, which is a Registered society, is that by a Notification issued by the Deputy Commissioner. Jamshedpur on 25.11.1998, the site of the existing bus stand was notified to be shifted to a new site, although the requisite facilities and amenities for passengers and others concerned were not cheated. Vide Order dated 21.4.1999, passed in the aforesaid writ application, which was filed by the petitioner against the impugned Notification, this Court had directed that since T.I.S.C.O. had agreed to provide a new site for relocation of the bus -stand, it shall provide the necessary infrastructure and facilities for operation of the bus -stand at the new site and if some amenities are still required to be provided, then the petitioner should approach the Deputy Commissioner of the District, who in his turn would ensure that the essential amenities are provided and if possible by the T.I.S.C.O. Ltd.
(3.) THE contention of the petitioner is that in spite of the above orders of this Court in the aforesaid writ application though the bus stand has been shifted to the new site and is presently operating from there but the essential amenities of Toilet, Bathroom, Passenger Shed, Restaurant, Drinking Water Facilities and Ticket Counter etc. have not been provided for the passengers and for the bus operators within the bus -stand.;