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Judgment
These PIL petitions have been brought on Board at the instance of the Court.
By an order dated 5th May 2017, a coordinate Bench, passed several directions on these PIL petitions and sought for compliance reports. INTER
ALIA, the following direction was issued: -
I) The directions regarding making available uploaded versions of the State Enactments and rules:
(a) The directions contained in the order dated 25th February 2016 shall continue to operate as final directions. The compliance with all the said
directions shall be made within a period of six months from today. Within the said period, updated versions of all the State Enactments and Rules shall
be uploaded on the website of the State Government which shall be updated on real-time basis;
(b) Within a period of one year from today, the State Government shall comply with the directions contained in the Judgment rendered in the Petition
filed by Shri Sanjeev M. Gorwadkar and Another.
We require the State Government to file a report on compliance of the directions contained in sub-paragraphs (a) and (b) of paragraph (I) quoted
supra. In the event compliances have not been effected till date, the State Government shall indicate the manner of compliance and the likely time
period therefor. The compliance report must be filed by a fortnight from date.
List these PIL petitions on 14th February 2022 once again.
Since Dr. Warunjikar, learned advocate for one set of petitioners has highlighted that scarcity of drinking water in Court complexes is a continuing
problem, we request him to provide, on the adjourned date, a list of Court complexes where drinking water is scarce and which immediately require
our intervention to provide drinking water facilities. Copy of such list may be shared with Mr. Pable, learned AGP well in advance so that he can
obtain instructions and appropriate directions can be issued on the next date.