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Judgment
The present petition has been filed by the petitioner for initiating contempt proceedings against the respondents for non compliance of order dated 08.04.2022 passed by this Court in WP(C) No. 615/2022, whereby, a direction has been issued to the respondents to install water connection as per their feasibility and not as per the choice of the petitioner, if any.
The respondents have filed the compliance report, stating therein that the designated water connection line passes through the petitioner's own lane. However, despite the technical feasibility and alignment with departmental procedures, the petitioner refused to allow installation from the approved route. This refusal by the petitioner created an obstruction in the execution of the departmental duties, despite no fault or lapse on the part of the authorities/respondents. The petitioner, in turn, has filed the affidavit stating therein that some persons had removed the uprooted water pipelines of the applicant, regarding which, he has lodged report with the concerned police station.
From the affidavit, it becomes amply clear that the petitioner wants to installation water connection at a place of his choice and not at the approved route.
In view of the above, the proceedings in the present petition are closed with a direction to the respondents to comply order dated 08.04.2022 provided the petitioner does not cause any hindrance in the same.