MS. NARMADA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THIS petition by way of Public Interest Litigation has been filed seeking to restrain the respondent No.3 Delhi Jal Board (DJB) from making use of or installing the Ductile Iron (DI) Pipes, supplied to the respondent No.3 DJB by the respondent No.4 Tata Metaliks Kubota Pipes Ltd. and allegedly lying stockpiled in Burari area of Delhi, for supply of drinking water to the residents of Delhi. It is the case of the petitioner that use of the said pipes for supply of drinking water is likely to cause a serious health hazard to the population of Delhi.

(2.) THE counsel for the respondent No.3 DJB appearing on advance notice was asked to file an affidavit disclosing its stand and it was directed that the issuance of notice to the other respondents shall be dependent on that.

(3.) THOUGH the petitioner has filed a rejoinder controverting the stand of the respondent No.3 DJB but we are of the opinion that in view of the unequivocal categorical stand of the respondent No.3 DJB, no case for entertaining this petition in public interest is made out. The petition is accordingly dismissed. We refrain ourselves from imposing any costs on the petitioner.