VIRENDRASINGH SHERSINGH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The writ-applicants herein have challenged the inaction on part of the respondent No.2 authority for not providing proper clean drinking water supply under the Scheme of "Har Ghar Jal" to the writ-applicants and the societies to the residential premises of the writ-applicants in Ambika Row Houses situated at Gangotri Nagar. Opp. Shriji Bungalows Narol, Ahmedabad, wherein the writ-applicants herein are residing with their family members since 25 years.

(2.) The writ-applicants herein have been regularly paying bills such as tax bill and light light. The said bills are duly produced at Annexure-A. The writ-applicant No.4 applied to the respondent No.2 under the said Scheme for providing proper clean drinking water facility to the members of the aforesaid row houses. The said application is duly produced at page-30, wherein the writ-applicants by the said communication asked for supply of drinking water to the writ- applicants herein. The respondent No.2 authority replied to the said communication dtd. 6/2/2023 duly produced at page-30. The respondent No.2 authority replied to the same by communication dtd. 7/10/2022 wherein the respondent No.2 herein asked the writ-applicants to supply the following documents :-

(3.) The respondent No.2 authority by further communication dtd. 20/12/2022 informed the writ-applicants that the writ- applicants herein to comply with the requirements as referred to in the communication dtd. 7/10/2022. The aforesaid gave rise to the filing of the present writ-application.