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Shimla is currently encountering a water crisis and now it’s been almost two weeks that majority of inhabitants are getting palatable water only once a week. The Bench constituting of Acting Chief Justice Sanjay Karol and Justice Ajay Mohan Goel of the Himachal Pradesh High Court after a glimpse of the problem causing distress to the residents furnished a set of guidelines confronting this issue in order to bring end to the struggle due to the astute shortage of water. The Bench propounded the creation of a Whatsapp group for efficacious cooperation by the municipal authorities in providing water to various zones in the city and also instructed the civic bodies to keep a watch on the equitable supply of water and also disengage all those water connections where water tanks are spilling over.
The court also proposed to the media that not to outline the facts instead it should hold back from publicizing material which may be interpreted as a piece of information that tourists should not pay a visit to the town or likewise they would not be greeted in the town. The court explicitly stated that there should be no regale of water to any individual through a tanker not even to the VIPs inclusive of judges. The judges instructed the municipal and the state legal services authorities to enlighten, train and up skill the masses about sustaining water by the means of jingles. It also strictly directed the State Administration to assure that delinquents do not muddle or impede the distribution of water by the Municipal Corporation through water tankers and further observed that no heed will be paid to dharnas and the same will not be tolerated in order to assure that the distribution of water is done to one and all keeping a harmonious approach. The matter is further enlisted to be heard on June 11.
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