GRAM SABHA LACHHAM PUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Jagdish Chandra Belwal, Advocate for the petitioner, Mr. K.P. Upadhyay, Addl. Chief Standing Counsel for the State of Uttarakhand/respondent no. 1 and Mr. Mohit Maulekhi, Advocate holding brief of Mr. D.S. Patni, Advocate for respondent no. 2 and 3.

(2.) This petition has been filed by the Gram Sabha, Lachham Pur, Tehsil Haldwani, District Nainital through its Sabhapati with the prayer that the Mini Tube Well which is being constructed/installed at Village Lachhampur, which is in the Gram Sabha, Lachhampur should be shifted to some other place.

(3.) In the counter affidavit filed by the Uttaranchal Pey Jal Nigam, it has been stated that there is no fault with the construction of the Tube-well as well as in the location of this construction. In other words, the drinking water can easily reach the entire village, from the place it is presently being constructed.