(1.) Rule. With the consent of the parties, I proposed to dispose of the present petition. Heard. The petitioner seeks a direction to the respondent to provide water connection to the premises of the petitioner.
(2.) The petitioner applied for a water connection in June 2004. The application was rejected. The petitioner contends that the action of the respondent in denying water connection to the petitioner is violative of Articles 14 and 21 of the Constitution of India.
(3.) The respondent opposed the petition stating that the flats and apartments were constructed without approval of sanctioned plans. In view of scarcity of water in Delhi, if water connections are given to these unplanned apartments, the supply of water would become more acute.