Bombay High Court
Wagholi Housing Societies ... vs Union Of India Thr Principal ... on 10 April, 2023
Bench: Sandeep V. Marne
2023:BHC-AS:10842-DB
37.126.22-pil.docx
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
TRUSHA CIVIL APPELLATE SIDE JURISDICTION
TRUSHA TUSHAR
TUSHAR MOHITE PUBLIC INTEREST LITIGATION NO. 126 OF 2022
MOHITE Date:
2023.04.12
10:26:09
+0530
Wagholi Housing Societies
Association and Ors. ..... Petitioners
Vs.
Union of India & Ors. ..... Respondents
WITH
INTERIM APPLICATION (ST.) NO.5820 OF 2023
IN
PUBLIC INTEREST LITIGATION NO. 126 OF 2022
Anandvan Parisar Residents Forum ..... Applicant
In the matter between
Wagholi Housing Societies
Association and Ors. ...... Petitioners
Vs.
Union of India & Ors. ..... Respondents
WITH
INTERIM APPLICATION NO.1824 OF 2023
IN
PUBLIC INTEREST LITIGATION NO. 126 OF 2022
Undri Housing Society Association ..... Applicant
In the matter between
Wagholi Housing Societies
Association and Ors. ...... Petitioners
Vs.
Union of India & Ors. ..... Respondents
Mr. Sattyendra Muley a/w Mr.Pranav Dhakne for the
Petitioner
Mr.Amogh Singh a/w Mr.Pranav Thackur for Respondent
no.1 (Union of India)
Mohite 1/4
::: Uploaded on - 12/04/2023 ::: Downloaded on - 12/04/2023 14:28:59 :::
37.126.22-pil.docx
Mr.P.P.Kakade, G.P. a/w Mrs.R.A.Salunkhe, A.G.P. for the
State
Mr.Ameya Abhay Pitale h/f Mr.Ajit Ram Pitale for
Respondent no.4
Mr.Abhijit P.Kulkarni a/w Ms.Sweta Shah and Ms.Krushna
for Respondent no.6, PMC
Mr.Kedar B. Dighe a/w Mr.Archana Gaware for Respondent
no.7 PCMC
Mr.Rohit Sakhadeo for Respondent no.8, PMRDA
Mr.Pankaj P. Deokar for Respondent no.9
CORAM: S.V. GANGAPURWALA, ACJ &
SANDEEP V. MARNE,J.
DATED : APRIL 10, 2023
P.C.
1 Heard the learned Counsel for the Petitioner and the
learned counsel for the respective Respondents.
2 The issue pertains to the shortage of water to the
various areas within the limits of Pune Municipal
Corporation and Pimpri Chinchwad Municipal Corporation.
3 This court under Order dated 11.10.2017 under
Public Interest Litigation No.36 of 2016 and Public Interest
Litigation No.25 of 2016 had passed a detailed order
regarding the same grievances. This court had directed
constitution of a committee in Pune and Thane districts so
that the aggrieved party can approach the committee
placing their grievance before the committee which can
redress the grievance after taking note of the factual
situation and hearing all the parties concerned. The court
also observed that it would be advisable to have such
committee sitting atleast once in two months. The court was
of the opinion that in the respective districts of Pune and
Mohite 2/4
37.126.22-pil.docx
Thane, if the committee is formed consisting of Divisional
Commissioner, Municipal Commissioner, Chief City
Engineer of the respective authorities who is in charge of
water supply in the local authority along with Member,
Secretary of District Legal Services Authority in respective
districts, the same would hear once in two months to
address the grievance brought on record by the aggrieved
parties, so far as deficit water supply or non-supply of
water, coming within the jurisdiction of the above two local
authorities.
4 It is submitted by the learned Counsel for the
Respondent no.6 that such a Committee was constituted.
However, it is submitted that the said Committee is not
holding any meetings at present. According to the learned
Counsel for the Petitioner, only four times, the meetings
were held.
5 Respondent nos.6 and 7 may proceed ahead with the
reconstitution of the said Committee as directed under
Order dated 11.10.2017 in Public Interest Litigation No.25
of 2016 and Public Interest Litigation No.36 of 2016. The
directions given in the said Public Interest Litigation which
are applicable to the Pune Municipal Corporation shall also
be read as applicable to Pimpri Chinchwad Municipal
Corporation.
6 The directions given under judgment dated
11.10.2017 as referred to above shall be complied with by
both the Corporations.
Mohite 3/4
37.126.22-pil.docx
7 The Respondent no.8 shall also take steps for
redressal of grievances of the cities with regard to the
distribution of water as and when the same is brought to its
notice.
8 With these observations, the Public Interest Litigation
stands disposed of.
9 Both the Interim Applications also stand disposed of.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)
Mohite 4/4
