CWPIL No. 28 of 2011 and CMP No. 13922 of 2012.
On 21.9.2012 we had passed an order directing the Executive Officer, Municipal Council, Kullu and the Executive Officer of Nagar Panchayat, Manali to file fresh affidavits in a tabular form stating therein that how many households do not have any sewerage connection and whether any notice was issued to those households directing them to take sewerage connection. We had also issued directions directing the Executive Officers of Kullu and Manali to file fresh response with regard to the directions issued in para No. 4 of the order dated 6.7.2012
2. Now application has been filed by the Executive Officer, Municipal Council, Kullu for extension of time on the ground that he was busy in the Dussehra Festival and Election Duty. However, the Executive Officer, Nagar Panchayat, Manali has not filed any application for the extension of time. Be that at it may, on the oral request of Mr. S.C Sharma, learned counsel for respondent No. 6 we grant four weeks time to the respondents to comply with the order dated 21.9.2012 Application is disposed of.
List on 30.11.2012 In case the compliance of the order is not done within the aforesaid date then the concerned Executive Officers shall remain present in the Court.
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