JOHN PEREIRA Vs. THE HEALTH OFFICER

JUDGEMENT

(1.) Heard Mr. Nigel Da Costa Frias, learned counsel appearing for the petitioner, Mr. S. D. Lotlikar, learned Advocate General appearing for the respondent nos. 1 to 3 and Mr. A. D. Bhobe, learned counsel appearing for the respondent No. 4.

(2.) The above petition inter alia prays for a direction to the respondent No. 2 to immediately release the water supply to the petitioner's house bearing House No. 931 of Anjuna Village.

(3.) Briefly, it is the contention of the petitioner that the petitioner had regular water supply connection issued by the respondent No. 2 which came to be disconnected on account of the complaint lodged to the effect that the petitioner was creating nuisance in the vicinity of the residential house. When the matter was taken up for interim relief, by an interim order dated 26.11.2015 we had inter alia directed the respondent nos.1 and 2 to release the water connection to the residential house of the petitioner for domestic purpose only in terms of Section 94A of the Goa Public Health Act, 1985 subject to the condition that all the requirements therein would be followed. It is not disputed that pursuant to the said order, the water connection was released to the petitioner in terms of the provisions of Section 94A of the Goa Public Health Act, 1985.