THIRUVANANTHAPURAM MUNICIPAL CORPORATION Vs. ASWATHY P.

JUDGEMENT

(1.) This intra court appeal is preferred by respondents 2 and 3 in W.P.(C) No. 15771/2020, challenging the judgment dated 19.08.2020 whereby, a learned Single Judge of this Court disposed of the said writ petition by ordering thus:

(2.) The subject issue relates to Exhibit-P4 bye-laws framed by the Thiruvananthapuram Municipal Corporation, appellant No.1, introducing a scheme for supply of pure drinking water to the general public in Thiruvananthapuram city, to regulate the agencies and other stakeholders from collecting unconscionable amounts from the public by the sale of drinking water, and also for the uninterrupted supply of drinking water to the general public at all times, irrespective of various social conditions. According to the writ petitioners, who are owners of tanker lorries supplying drinking water, Exhibit-P4 bye-laws framed by the Thiruvananthapuram Municipal Corporation is illegal, since it does not satisfy the statutory requirement of securing approval from the State Government.

(3.) The sum and substance of the contention advanced by the respondents/writ petitioners, therefore, was that the appellant Corporation cannot rely upon the provisions of Exhibit-P4 bye-laws implemented from 15.02.2020 and supply water, in terms of the provisions of the bye-laws.