S.J. Kathawalla, J. - (1.) The above two Writ Petitions bring before us the sad reality as to how the basic rights of individuals / citizens are trampled upon by the elected representatives of the people and the ofcials of the local bodies, who choose to function as though the local body they represent is their own fiefdom.
(2.) In Writ Petition (L) No. 3756 of 2019, the Petitioner No. 1 - Harbour Water Supplier Company Private Limited and another, have sought a Writ of Mandamus against the Municipal Corporation of Greater Mumbai ('MCGM') to forthwith withdraw and / or cancel the act of disconnecting water supply (bearing No. EX@0001367, situated at Lakri Bunder, Darukhana, Mazgaon, Mumbai - 400 010 to the Petitioner No.1 and to restore the water supply. For convenience, Writ Petition (L) No. 3756 of 2019 shall hereinafter be referred to as the 'first Wrtt Pdttttne'.
(3.) In Writ Petition (L) No. 50 of 2020, Mr. Munawar Amirali Mukadam, the Proprietor of the Petitioner - OK Marine, has inter alia sought a Writ of Mandamus against the MCGM to quash the impugned Letter dated 9th December, 2019 (Exhibit-M to Writ Petition (L) No. 50 of 2020) issued by the Assistant Engineer (Water Works) of the MCGM. Writ Petition (L) No. 50 of 2020 shall for the sake of convenience hereinafter be referred to as the 'sdcned Wrtt Pdttttne'.;