LAWS(BOM)-2021-9-187

SHOBHA VIKAS BHOI Vs. STATE OF MAHARASHTRA

Decided On September 07, 2021
Shobha Vikas Bhoi Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the above Writ Petition the Petitioners are inter alia seeking the following reliefs:-

(2.) The Petitioners are residents of Kambe Grampanchayat, Taluka Bhiwandi, District Thane. Respondent No. 7 is STEM Water Distribution and Infra Company Pvt Ltd which is a joint venture of Respondent No. 5 -Zilla Parishad, Thane and Respondent No. 6 - Bhiwandi Nizampur City Municipal Corporation.

(3.) We are at pains to record that the abovenamed Petitioners are required to knock the doors of this Court after completion of 75 years of independence seeking direction against the Respondents to provide regular water supply to them since they are at present supplied water only twice a month, that too for approximately two hours. A series of representations in this regard have been made by the Petitioners to the local Authorities and several meetings have been held with all concerned, but the problem of the Petitioners has remained unresolved till date.