ABHAY SHAMSUNDAR KURUNDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, sent through jail, by one of the inmates of Taloja Jail, the petitioner seeks adequate water for the inmates of the jail. The petitioner has prayed that CIDCO be directed to provide adequate water to Taloja Jail, as presently, the inmates are only getting 1 1/2 bucket of water for the entire day, which is grossly inadequate.

(2.) Considering the aforesaid, vide order dated 8 th June, 2023, we directed the learned APP to take instructions. Since certain directions were sought against CIDCO, notice was also issued to CIDCO, making the same returnable on 13 th June, 2023.

(3.) Pursuant to the said order, learned Counsel Mr.Ashutosh Kulkarni is present on behalf of CIDCO and a Sec. Officer, Ms. Seema Sawant from the Home Department is also present today. The Superintendent of Taloja Jail is also present.