SURESH CHAND TYAGI Vs. CHIDDA SINGH JAT

JUDGEMENT

(1.) THIS Court in W.P. 991/97 passed an order that municipality should regulate the nala in such a way that no injury is caused to land owners, nor pollute water in the well. The Municipality directed to regulate this nala as far as possible within a period of three months.

(2.) SO far nala has not been regulated despite the directions of this Court. Every time it is pleaded that CMO posted at Municipality, Sabalgarh has been transferred, therefore, direction of this Court has not been complied with.