SHOBHA VIKAS BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Pursuant to our direction in the Order dated 8th September, 2021, the Learned Advocate General is present before us. The Advocate appearing for Respondent No. 7 has tendered an Affidavit dated 9th September, 2021, filed on behalf of Respondent No. 7. At the outset, we inquired from the Learned Advocate General whether he has gone through our Order dated 8th September, 2021, more particularly the conduct of the Managing Director of Respondent No. 7 described therein. The Advocate representing Respondent No. 7 tried to justify the unpardonable conduct of the Managing Director of Respondent No. 7 set out in detail, in our Order dated 8th September, 2021, on grounds which are incorrect to the knowledge of the Managing Director of Respondent No. 7 and his Advocate. We therefore reprimanded the Advocate representing Respondent No. 7, who upon realizing his mistake tendered his apology to the Court, which is accepted.

(2.) The Learned Advocate General thereafter referred to the Affidavit filed by Respondent No. 7 wherein it is mentioned that Respondent No. 7 proposes two types of measures to fulfill the increased demand of water due to the rise in the population in village Khambe. The long term measure proposed, is to change the 36 years old pipeline which currently supplies 11 MLD water to 34 villages ; after the old pipeline is changed, the 34 villages will receive additional 31 MLD water. For this purpose, the Respondent No. 7 is in the process of preparing a Detailed Project Report ( 'DPR ') ; and to meet the technical and procedural compliances, the long-term measure proposed will take about three to four years.

(3.) The short-term measure proposed, is to lay "a new pipeline of around Rs.4 Crores bypassing or bifurcating from village Khoni directly to village Khambe .. ". According to the Respondent No. 7 the short-term measure can be achieved within a period of one year.