SHANKAR DASS SHARMA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Present writ petition has been filed for the grant of following reliefs :-

(2.) Admitted facts of this case are that the petitioner is the landlord of a building, known as Chanaur Bhawan, Chhotta Shimla. This is a three storeyed building. Part of it is occupied by the petitioner and his son and rest is occupied by the tenants. Respondent No. 4 is a tenant in the first floor for the last 7-8 years.

(3.) Electricity and water supply is available in the premises in question. Respondent No. 4 claimed that till 1998 he felt no difficulty so far availability of water to his premises was concerned. During this year when some problem was felt by him regarding the water supply and it became scarce, he applied to respondent No. 1 for grant of a separate water supply connection to the tenanted premises in his occupation. Record relating to the said connection was referred to by learned counsel for respondents 1 to 3 and has also been examined by this Court.