Anubha Rawat Choudhary, J. - (1.) Heard Mr. Pandey Neeraj Rai, counsel appearing on behalf of the petitioners assisted by Mr. Rohit Ranjan Sinha, Advocate.
(2.) Heard Mr. L.C.N. Shahdeo, counsel appearing on behalf of the respondents.
(3.) This writ petition was initially filed by the petitioners for the following reliefs:- i. "Quashing/setting aside the notice captioned as "Important Public Notice" (Annexure -8) published under the signature of the Executive Engineer, Water Supply Branch/Section of the Ranchi Municipal Corporation whereby declaration has been made to the people at large that there is no plumber authorized by the Corporation and thereby left it open for the consumers to get the water connection by causing to lay service pipeline from house to the distribution pipe through any plumber and directed the people not to identify anyone as holding authority of the Ranchi Municipal Corporation in this behalf; ii. Holding and declaring the non-compliance on part of the respondents to the provisions contained in Rule 4 (1) (Ka) of the Ranchi Nagar Nigam Jal Prabhar Ewam Grih Jal Sanyojan Upniyam, 2013 and to the corresponding office order dated 12.06.2013 (Annexure- 4) providing for water connection to be done by the empanelled/registered plumbers only, as unwarranted, arbitrary, illegal and unconstitutional; and thereupon the respondents be directed to either restore the earlier system of mentioning the name of the plumber in the application for water connection itself or device any other appropriate procedure/machinery to ensure compliance with the said Bye-laws." ;