SANTOSH GOVIND MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner Santosh Mahajan , a permanent resident of Aurangabad City , has presented this petition virtually in the nature of public interest litigation. He is a Journalist and an alert citizen.

(2.) THE petitioner has come up with the grievance that in certain localities, the drinking water supplied by the respondent no.2 Municipal Corporation, Aurangabad , to the public at large and the residents of the concerned localities were being supplied with polluted water. His further grievance is that, inspite of the authorities being aware, that the people have a right to have non polluted, clean and potable water, duly processed and filtered, in some areas and the localities, the water supplied was found to be polluted, thereby causing harm to the health of the consumers.

(3.) THE petitioner, after having got verified the veracity and correctness of the news item referred to above, approached this Court, contending that the system of supply of water and the condition of the water tanks of the surrounding area was so abysmal, pitiable and horrifying that the petitioner had no other go than to approach this Court seeking necessary reliefs , the pious intention being that the respondents be awakened as regards the condition of the water being supplied from the water reservoirs referred to in the news item.