Amol Ratan Balwadkar vs Pune Municipal Corporation Thr. ...
2023 Latest Caselaw 4362 Bom

2023:BHC-AS:12910-DB

                                                                      26.58.22-pil.docx


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                          PUBLIC INTEREST LITIGATION NO. 58 OF 2022

            Amol Ratan Balwadkar                                     ..... Petitioner

                     Vs.

            Pune Municipal Corporation & Anr.                        ..... Respondents


            Mr. Pranav Dhakne I/b. Mr. Sattyendra Muley for the Petitioner
            Mr. Akshay P. Shinde for Respondent No.2.
            Mr. Abhijit Kulkarni a/w. Mr. Krushna Jaybhay and Ms. Sweta Shah
            for Respondent No.1.


                                                  CORAM:    S.V.GANGAPURWALA, ACJ &
                                                            SANDEEP V. MARNE, J.

DATED : APRIL 27, 2023

P.C.

1. We have heard the learned Counsel for the Petitioner. The

prayer is made to direct the Respondents to clarify whose

responsibility it is to develop necessary infrastructure for supplying

drinking & domestic use water and whose responsibility is it to

supply drinking and domestic use water to the residents of Sus and

Mahlunge villages.

2. The Municipal Corporation concerned, is the Pune Municipal

Corporation. Mr. Kulkarni appears for the Pune Municipal

Corporation.

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                                                   26.58.22-pil.docx

3. The similar issue was raised in PIL No.126 of 2022 pertaining

to the shortage of water to various areas within the limits of the

Pune Municipal Corporation and the Pimpri Chinchwad Municipal

Corporation. We have disposed of the said PIL under order dated 10 th

April 2023. We had observed in the said matter as under:

"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.

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."

4. As the Pune Municipal Corporation was also party Respondent

to the said PIL No.126 of 2022, the order dated 10 th April 2023 shall

also apply in the present PIL.

5. With these observations, the PIL stands disposed of.

(SANDEEP V. MARNE, J)                      (ACTING CHIEF JUSTICE)




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