MANOJ KUMAR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner, who claims to be resident and in possession of first floor of property bearing No. RZ-F/14, Dabri Extension, Near Deepali Chowk, Gali No.2, New Delhi - 110045 (hereinafter, referred to as the 'subject property'), seeks directions to respondent No.1 to grant fresh water connection in his name without insisting on ownership documents and/or NOC.

(2.) It has been averred in the petition that while respondent No.2 (now deceased) is the mother of the petitioner, Mr. Sudhir Kumar and Mr. Pankaj Kumar, i.e. respondent Nos. 2(A) and (B) respectively, are his brothers. The case of the petitioner is that his father Late Sh. Dharam Pal Singh had purchased the subject plot and initially raised a kacha construction on the ground floor of the subject plot from his own savings. Thereafter, the petitioner from his own savings got the kacha construction dismantled and the ground floor and first floors of the subject property constructed in 1999-00. Reportedly, the second and third floors were got constructed in 2014-15. Subsequently, the petitioner got married and started residing at the first floor of the subject property. It is claimed that the petitioner, his mother and his brothers had agreed to keep one floor each of the subject property, however, disputes arose between them.

(3.) Learned counsel for the petitioner submits that a common water connection exists in the subject property and though the water tank at the first floor is independent, it is installed at the terrace of the subject property. It is argued that on account of disputes between the petitioner, his mother and his brothers, the petitioner has not been able to use the aforesaid water connection. Though the petitioner has sought fresh water connection, the same has been denied for want of ownership documents.