JUDGEMENT
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(1.) TODAY Government has filed an affidavit with regard to the possibility for increasing water supply in Harmu Housing Colony. Paragraph Nos. 5 and 6 thereof being apposite are reproduced below:
"5. That it is further stated and submitted that at present water supply in Harmu Housing Colony, Ranchi, can be further augmented through the installation of few Hand Pumps as Your Lordships may direct. 6. That it is also further submitted that Ranchi Municipal Corporation has prepared a detailed project report of water supply scheme for entire Ranchi Municipal area including Harmu Housing Colony. The scheme has been submitted to the Ministry of Urban Development, Govt. of India, for approval under Central sponsored scheme, JNNURM. The Central Sanctioning and Monitoring Committee (CSMC) of Ministry of Urban Development, Govt. of India, has in principle approved the scheme with a condition that the scheme shall be once again presented before CSMC after getting recommendation from the Board of elected representative of Ranchi Municipal Corporation."
(2.) PARAGRAPH No. 5 of the affidavit indicates that short term measure can be taken by installing Hand Pumps in the Harmu Housing Colony area to meet the immediate need of the people for water and that the Government wants necessary direction from this Court regarding installation of number of Hand. Pumps in the area.
In paragraph 6 of the affidavit, it is stated that Ranchi Municipal Corporation has prepared a detailed project report regarding water supply scheme for entire Ranchi Municipal area including Harmu Housing Colony and that the Scheme has already been submitted to the Ministry of Urban Development, Government of India, for approval and the Central Sanctioning and Monitoring Committee (CSMC) has approved the scheme with a condition that the Scheme shall be once again presented before CSMC after getting recommendation from the Board of elected representatives of Ranchi Municipal Corporation.
(3.) SO in view of the specific statement made by the Government in the affidavit, it would be appropriate to direct the Government to take steps for immediate installation of 25 -50 Hand Pumps, whish must be installed without any further delay and to identify the places of installation with consultation with the Housing Board. As far as the scheme referred to in paragraph no. 6 of the affidavit is concerned, immediate steps are to be taken for presentation of the scheme before CSMC after getting recommendation from the Board of elected representatives of Ranchi Municipal Corporation. Accordingly ordered.;
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