Rajasthan High Court - Jodhpur
All Residents Of Parsvnath City vs State Of Rajasthan on 8 March, 2022
Bench: Manindra Mohan Shrivastava, Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 18006/2018
All Residents Of Parsvnath City
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. K.K. Shah, Mr. B.K. Vyas.
For Respondent(s) : Mr. Sandeep Shah, AAG with Mr.
Abhimanyu Singh,
Mr. Manoj Bhawan, Executive
Engineer, City Division-IV, Jodhpur.
Mr. Manoj Bhandari, Sr. Advocate with
Mr. Govind Suthar.
Mr. C.P. Soni.
Mr. Aju V. Josh
HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Order 08/03/2022 Heard.
Taking into consideration the difficulties faced by the residents of Parsvanath City in so far as supply of water through the agency of PHED, on 22.02.2022, this Court directed the State to file a clear affidavit giving clear road map and the time-line within which the process would be completed. In compliance of the directions of this Court, an affidavit has been filed by the respondents No.1 & 3 stating the road-map to ensure laying the necessary infrastructures for pipeline for drawl of water from the common source upto the society. In paras 3 & 4 of the affidavit, it has been stated that the completion of work would involve issuance of tender, engaging of agency for necessary construction work and putting in place the necessary supply system to bring (Downloaded on 10/03/2022 at 08:35:23 PM) (2 of 2) [CW-12774/2021] water upto the society. According to this affidavit, approximately nine months are likely to be consumed which includes finalization of tender and also execution of work.
During the course of arguments, however, learned counsel for the petitioner stressed on issuance of directions to the respondents to install individual meters in each house and ensuring supply of water individually, whereas according to learned counsel for the respondents, under the existing water supply system to various colonies including the present colony, a bulk supply system is to be put in place and one meter for bulk water supply system would be installed.
Obviously, a direction in this regard will have to be issued by this Court whether this supply system has to be put in place ensuring extension of PHED water connection individually to each of the house within the society or under the scheme only bulk supply system could be ordered. We leave this particular issue to be decided on the next date of hearing.
In the meantime, the respondents No.1 & 3 are directed to execute the work plan as stated in their affidavit.
Release of necessary funds as agreed by all the parties including PHED, JDA and developers would be ensured.
This matter may be listed 23.05.2022. On the next date of hearing, the respondents No.1 & 3 will state regarding progress of work to satisfy this Court that the work is going on in accordance with the road map on the execution of work and construction plan, stated in their affidavit filed before us.
(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ a.asopa/-35 (Downloaded on 10/03/2022 at 08:35:23 PM) Powered by TCPDF (www.tcpdf.org)