Aajad Singh Son Of Narpat Singh vs State Of Rajasthan ...
2023 Latest Caselaw 6807 Raj/2

Rajasthan High Court

Aajad Singh Son Of Narpat Singh vs State Of Rajasthan ... on 18 December, 2023

Bench: Manindra Mohan Shrivastava, Shubha Mehta

  [2023:RJ-JP:40275-DB]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

               D.B. Civil (PIL) Writ Petition No.20053/2023

   Aajad Singh Son Of Narpat Singh Age 66 Years, Resident Of
   Village Ward No.-5, Sundrapura Village Post Jakhal Tehsil
   Navalgarh, District Jhunjhunu Rajasthan.
                                                                         ----Petitioner
                                         Versus
   1.      State Of Rajasthan through Chief Secretary, Secretariat
           Janpath, Jaipur Rajasthan.
   2.      District    Collector        Jhunjhunu,           Collectorate    Campus,
           Jhunjhunu, Rajasthan.
   3.      Tehsildar Navalgarh, Tehsil Navalgarh, District Jhunjhunu
           Rajasthan.
   4.      Executive Engineer Public Health Engineering Department
           Municipal Block Jhunjhunu Rajasthan.
   5.      Superintending          Engineer         Public      Health    Engineering
           Department Jhunjhunu Rajasthan.
   6.      Executive Engineer (O&M) Ajmer Vidyut Vitran Nigam
           Limited, Office Gudda God Ji Tehsil Nawalgarh District
           Jhunjhunu Rajasthan.
                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Chandra Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment

18/12/2023

Heard.

This PIL has been filed by the petitioner seeking a direction

to respondents No.2 to alter the location of pump house. The

contents of the petition are that the pump house is being

constructed with a fund of rupees 367.45 lakhs. He would submit

that the location which has been chosen for construction of pump

[2023:RJ-JP:40275-DB] (2 of 2) [CW-20053/2023]

house is at a distance of the about 3 Kms. He would submit that

the location as suggested by the petitioner would be more suitable

place/location where the pump house should be located.

Where the pump house should be located and established is

not a matter to be determined by the High Court. It is for the

respondent-authority to decide where a pump house should be

located.

According to petitioner, the place suggested by the petitioner

is more suitable. All these aspects may be brought by the

petitioner to the notice of the respondent-authorities. Except this

observation, we are not inclined to entertain this petition to take

on judicial side the location of a pump house. Therefore, this

petition is dismissed with the observation as above.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Diksha/Yogesh/23

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