MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THERE will be a direction to the second respondent to immediately look into Annexure P-1, representation and take appropriate action thereon in accordance with law. The second respondent shall also ensure that the petitioners are provided with the facility for drinking water. The petitioners will produce a copy of this judgment along with copy of the writ petition before the second respondent.