RAMBHAROSE SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) GRIEVANCE of the petitioners in this public interest litigation is that the Municipal Corporation, Gwalior has not been providing pure and clean drinking water to the residents of Gwalior city.

(2.) THE petitioners have pleaded that residents of certain areas of Gwalior city, viz Naya Bazar, Lashkar, Chutta Ki Bazaria, Kampoo, Pan Patte Ki Goth, Lakkad Khana road, Pachiya Ki Ganji, Madhoganj, Kila Gate, Koteshwar Mandir road and Basti, Hazeera, Tansen Road adjoining colonies, Sub City Morar, Mohalla have been getting contaminated water because of leakages in water pipe lines and also leakages in sewer lines. It is further pleaded that at certain points sewer lines have been badly damaged. Similarly water pipe lines supplying drinking water to the residents have also been damaged. Due to this, the water gets contaminated and residents of the areas are not getting pure and clean drinking water.

(3.) ALONGWITH the return,copy of the minutes of the meetings dated 3/6/2011 and 17/6/2011 have also been filed. In the aforesaid meetings, various decisions had been taken for the purposes of supply of pure drinking water. Near about 20 supervisory committees were constituted to inspect various places of city of Gwalior so that illegal tap connections could be identified and they would be disconnected. Similarly, provisions were also made for tasting drinking water.