RAJARAM Vs. GRAM PANCHAYAT BADI KHAIRY

JUDGEMENT

(1.) HEARD the learned counsel tor the petitioners Shri K.S. Bhatnagar.

(2.) ACCORDING to the learned counsel for the petitioners the petitioners have approached this court for issuance of a writ in the nature of certiorari for quashing the order of disconnection of water line of the petitioners as communicated by the respondent vide notice (Annexure P/1) and' have also sought a writ of prohibition commanding the respondent to abstain from continuing disconnection of relevant water line or deprivation of water supply to the petitioners any further or otherwise than in due process of law.

(3.) FIRSTLY , the Civil suit was dismissed for default of the petitioners and secondly they have alternative forum for redress of their grievances and the grievances of the petitioners are like that which require investigation of the matter on facts.