RITESH INANI Vs. STATE OF M.P.

JUDGEMENT

(1.) For the reasons stated in I.A. No.11876/206 for urgent hearing in winter vacation, the same is allowed.

(2.) Heard learned counsel for the parties on interim relief.

(3.) By way of this petition, the petitioner is challenging the impugned action of the respondents in failing to provide clean and pure drinking water to the residents of Indore City, particularly in the area of Bhagirathpura.