Bombay High Court
Sudam Sukhdeo Thube And Others vs The Union Of India And Others on 15 November, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
(1) 1-PIL-104-2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
PUBLIC INTEREST LITIGATION NO.104 OF 2021
SUDAM SUKHDEO THUBE AND OTHERS ..PETITIONERS
VERSUS
THE UNION OF INDIA AND OTHERS ..RESPONDENTS
...
Mr. Ganesh A. Gadhe, Advocate for the Petitioners.
Mr. D. R. Kale, Incharge Government Pleader for
Respondents-State.
Mr. A. G. Talhar, A.S.G. for Respondent Nos.1 and
6.
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATED : 15th NOVEMBER, 2021.
PER COURT:-
1. The learned counsel submits that, the laying down of C.N.G. pipeline is not done in accordance with the norms and because of that one person has already lost life. The pipelines are not being installed below 5 feets of the ground.
The nuisance is caused.
2. Issue notice to respondents, returnable on 29.11.2021. Mr. Talhar, learned A.S.G. waives service of notice for respondent nos.1 and 6. The learned incharge Government Pleader waives service of notice for respondent nos.3 and 4. Humdast allowed.
(R. N. LADDHA) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/November-2021
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