DINESH CHANDRA PANDEY Vs. DISTRICT MAGISTRATE, ALMORA

JUDGEMENT

(1.) According to the petitioners, water supply to their house has been disrupted due to interference made by respondent no. 4 with their pipeline.

(2.) By means of this writ petition, petitioners have sought following reliefs:-

(3.) There appears to be a private dispute between petitioner and respondent no. 4, which cannot be resolved in writ proceedings under Article 226 of the Constitution.