B SREERAMULU Vs. CHIEF EXECUTIVE OFFICER CANTONMENT BOARD

JUDGEMENT

(1.) Sri B. Sreeramulu, a legal practitioner has filed this writ petition, purportedly in Public Interest Litigation under Article 226 of the Constitution of India seeking the following relief:

(2.) The writ petitioner claims to be residing in the ground floor of the premises bearing Plot No.20, LALBAHADUR COLONY, Trimulgherry, Secunderabad- 500015. Two representations dated nil were said to be submitted in the public interest litigation cell of the High Court of A.P. on 8.2.2005. As could be seen from the said two representations, copies of which have been enclosed to the letter dated 8.2.2005, 25 families have been residing in the colony named as LALBAHADUR COLONY, Trimulgherry, Secunderabad. The first representation was signed by nine individuals and the second representation was signed by four individuals. The signatories to the first representation are residents of Plot Nos.5, 9, 21, 22, 25, 28, 32 and 33(two persons). The signatures to the second representation are four individuals and they are residents of Plot Nos.3, 16, 29 and 34. There seem to be a welfare Society for the residents of L.B.Colony styled as LAL BAHADUR COLONY WELFARE SOCIETY. One Sitaram Badal claims to be a Treasurer of the said Society till February, 2005. The writ petitioner addressed a fetter dated 16.3.2004 to the respondent requesting for rectification of the valve located near Ganesh Provision Centre at the entrance of the colony. The text of the letter reads that his request was on behalf of the residents of LAL BAHADUR COLONY, TRIMULCHERRY, SECUNDERABAD and his status was as Counsel for them. We are cautiously referring the capacity in which the writ petitioner addressed the letter to the respondent since it gives a clue to know whether the writ petition is filed to espouse his personal grievance or in the public interest as a champion of public cause.

(3.) The writ petitioner addressed a letter dated 9.2.2005 to the respondent wherein he expressed difficulties faced personally by him and by the members of his family due to paucity of water and requested for immediate supply of water to him through a two inch pipeline. Ofcourse, he adds the necessity of water to the residents of LALBAHADUR COLONY at large. In order to know what was the grievance of the writ petitioner against the respondent, we deem it appropriate to refer to Paragraphs (5) and (6) of his letter dated 9.2.2005, which read as under: