KRISHNA LAXMAN GOLE Vs. SARPANCH, VILLAGE

JUDGEMENT

(1.) THE Petitioner has been forced to file the present petition under Articles 226 and 227 of the Constitution of India for grant of appropriate reliefs directing the respondents to redress his grievance.

(2.) THE facts giving rise to the present petition are as under :

(3.) THE pipe water supply scheme was sanctioned for the village Waluth. In pursuance of the said Scheme, separate water connections were allotted to the villagers on deposit of Rs.250/- from each of them and on payment of annual water cess of Rs.75/-. The pipe water supply scheme was fully implemented in the village Waluth. The petitioner was also obtained a water connection and was in the enjoyment of the water supply between May 1985 to December, 1986.