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Labh Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 16 August 2012 · Citation: (2012) 4 RCR(Civil) 237

HON’BLE JUDGES
Jasbir Singh, Acting C.J. · Rakesh Kumar Jain, J
CASE NUMBER
Civil Writ Petition No. 15554 of 2012
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Judgment

2 paragraphs · 127 words

Jasbir Singh, A.C.J.—This writ petition has been filed in public interest seeking issuance of directions to the respondents to provide clean drinking water to the residents of village Lalru, Tehsil Derabassi, District Sahibzada Ajit Singh Nagar (Mohali). It is grievance of the petitioner that eight tube-wells installed in village Lalru are not working as inferior quality of material has been used in construction thereof and the residents are facing difficulty so far as drinking water is concerned.

2.

Taking note of the above, we dispose of this writ petition by issuing directions to the Executive Officer, Nagar Panchayat, Lalru, to take up the matter with the competent authorities so that necessary arrangements be made forthwith for supply of potable water to the residents of the concerned village.