PYNHUN SUCHIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appellant wants a private borewell in her place of residence. The respondent authorities have denied her permission to make this borewell, the ground being the existence of a public borewell, namely, PHED borewell to supply water to the premises of the appellant. The appellant's complaint is that such supply is almost absent and that a private borewell is necessary. The respondent authorities maintain that the supply is sufficient.

(2.) On these questions of fact, the instant writ application was filed. It was disposed of by a judgment and order dtd. 18/4/2024 by a learned single judge of this Court.

(3.) The writ petitioner appeals to us from that order.