Ashok Kumar Choudhary vs State Of Rajasthan
2022 Latest Caselaw 7202 Raj

(1 of 2) [CW-6699/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 6699/2022

Ashok Kumar Choudhary S/o Anna Ram, Aged About 44 Years, R/o House Number 56 Jaswant Nagar, Tanawada Phanta Post Salawas Jodhpur. (Email - [email protected]) Mobile Number 9829387687 (Pan Card No. Ahopc1811G).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer, Public Health And Engineering Department, Government Of Rajasthan, Jodhpur.

3. The Executive Engineer, Public Health And Engineering Department, Division Ii Rural, Government Of Rajasthan, Near Ratanada Police Station, Jodhpur.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Teja Ram
For Respondent(s)          :     Mr. Pankaj Sharma, AAG assisted by
                                 Mr. Rishi Soni
                                 Mr. Dharam Chand Soni, Executive
                                 Engineer, Division II, PHED Jodhpur

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

13/05/2022

In compliance of order passed by this Court on 11.05.2022,

the respondent No. 3-The Executive Engineer Mr. Dharam Chand

Soni is present in Court.

Upon instruction from the Officer who is present in the Court

learned AAG would submit that the work of providing laying and

jointing of pipelines work including construction of VTC Sluice

valve chamber at village Padmatwati Mandir under JJM complete

(2 of 2) [CW-6699/2022]

work is likely to be completed by the end of June which will ensure

regular supply of water through pipelines by way of household

connection in the area in respect of which PIL has been filed.

Upon being asked as to what arrangement for supply of

water would be made till the regular supply is operationlized,

learned counsel for State upon instruction would submit that

during the interim period the supply of water during the summer

season would be ensured through tankers so that inhabitants of

the area do not suffer due to scarcity of water. Though learned

counsel for the petitioner has come out with certain suggestions

as to wherefrom and in which manner water would be drawn

through supply tankers, we are not inclined to go into those

details because that is the work of respondent No.3 to ensure and

find out the source and arrangement for supply of water through

tankers. All that we are inclined to ensure is that the area in

question is supplied water by way of tanker or otherwise.

Respondent No.3 shall issue necessary direction to his subordinate

to ensure supply of water till the regular pipeline connection is

operationalised after completion of work as stated earlier.

With the aforesaid direction the petition is disposed of.

(FARJAND ALI),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

61-nidhi/neha-

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