PANCH RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE learned Single Judge has already allowed the writ petition by directing the respondent-State to provide water connection to the petitioner from Lift Water Supply Scheme, Gudhi Sharli, in case the petitioner approaches the Assistant Engineer, Irrigation & Public Health Department within a period of ten days from the date of the order.

(3.) TO get over this position, counsel for the appellant submits that even the Chairman of the Pilot Project Drinking Water Scheme is not resident of Manpur Baas. Nevertheless, he has been provided water connection from Pilot Project Drinking Water Scheme and he is enjoying the said facility. In the first place, no relief has been claimed against the Chairman of the Committee of village Manpur as such. In the absence of any relief against the said Chairperson, the question of entertaining this argument does not arise that too at the stage of LPA. In our opinion, the learned Single Judge was right in moulding the relief. No interference is warranted. Accordingly, the appeal is dismissed.