Indrajit Mahanty, C.J.:— The present affidavit dated 30 April, 2022 has come to be filed pursuant to the directions issued by this Court dated 17.01.2022 requiring the respondents to file affidavits after completion of each of the projects and after the projects have been completed in order to ensure that safe drinking water is made available to the rural public in the State of Tripura.
2. We have perused the affidavit dated 30 April, 2022 which pertains to provide provision of drinking water supply at Biswamnai Para and Sampaibahadur Para of Nonacherra ADC Village under Mungiakami RD Block and we record our appreciation on the efforts undertaken by the State and its agencies in implementing and providing safe drinking water to the said villages. We record our appreciation in order to encourage the State and its agencies to work in tandem to ensure that all other areas of Tripura where supply of drinking water is a vital need of the rural populace is met.
3. While recording our appreciation hereinabove, we only hope and trust that our order will further encourage and enhance the spread of the project to all areas where water supply reach for household and other activities are essentially required. Next affidavit in this regard about the extension of work would be filed before this Court by the end of July, 2022.
4. Matter be listed on 02.08.2022.
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