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Installation of pipeline is of no use if the residents are deprived of drinking water: Uttaranchal HC

Uttaranchal High Court: A Division Bench comprising of Ramesh Ranganathan, CJ and Lok Pal Singh, J. directed the respondents to inform the court as to whether drinking water was being supplied to the subject village or not. 

A writ by way of mandamus has been filed in order to direct the respondent for installing a water tank and pipelines for providing fresh drinking water to the resident of the village as per the legal resolution and also to take necessary action against the people guilty of misusing and misappropriating the Government funds.

It was stated by the petitioner’s counsel R.P. Nautiyal that there were no financial irregularities as since the very beginning of the implementation of the scheme money has only been saved. As contended by the counsel for respondent, S.S. Chauhan that the pipeline has been laid was of no use if still the residents of the village were being deprived of drinking water. It was to be noted that as per the report of the Minor Irrigation Department, the pipeline that was supposed to supply water to the subject village has been damaged.

Accordingly, the Court has directed the respondent to ascertain the Court on the next date as to whether the water was supplied to the village or not.[Paras Ram Joshi v. State of Uttarakhand,2018 SCC OnLine Utt 1008, decided on 10-12-2018]

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