MUNICIPAL COUNCIL Vs. A SAMBAIAH

JUDGEMENT

(1.) Inspite of adjourning the case the Counsel for the appellant is not present. We have gone through the records. The latest analysis Ex. X3 report by the Regional Public Health Laboratory, shows Florida content was 1.6 mgs. per litre, as against the maximum permissible limit of 1.5 mgs. per litre. This report is dated 21.1.91. The earlier reports Exs. B1 and B2 show that the floride content was less than 1.5 mgs. per litre, but they are the reports of the years 1989 and 1990. We are therefore, inclined to place reliance on latest report Ex. X3. According to the Ex. X3 the Floride content is more than the permissible maximum of 1.5 mgs. Evidently the water is harmful for the people who drink. The case of the municipality is that the said water is being supplied to the locality, not through taps, but from a particular point. The District Forum, therefore, rightly placed reliance on the latest report Ex. X3. We, therefore, not inclined to interfere with the order of the District Forum. The appeal is dismissed. No costs.