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Judgment
S.K. Mishra, J
Heard.
By filing this public interest litigation, the petitioner has prayed for the following relief:-
“Issue a writ order or direction in the nature of mandamus commanding/directing the respondent nos. 1 to 4 to take legal action against the respondent no. 5, as the respondent no. 5 by obstructing the flow of water causing serious prejudice to the life of public at large, because due to filling of water on public pathway there is most probability of spreading several unwanted diseases (i.e. dengue, malaria and corona virus etc.)”
The State Government has already filed counter affidavit. However, on the direction of this Court today they filed a letter issued by the SDM, Haridwar to the District Magistrate, Haridwar in which demands have been made for a proposed underground pipeline with alignment of 99.05 lakh of rupees. Since, the District Authorities are already on the job of constructing pipeline that will redress the grievance of the petitioner.
We dispose of the writ application with a direction to the respondents to construct proper underground pipeline as early as possible, so that no water shall remain in the roads of Village Naseerpur Kala, Bahadrabad Block, District Haridwar.
With such observation the writ PIL stands disposed of.