SUNITA BHARDWAJ Vs. DELHI JAL BOARD

JUDGEMENT

(1.) W.P.(C) No. 400/2015 & CM Nos. 663/2015, 6334/2015 & 7653/2015

(2.) PETITIONER appears in person and states that there are four apartments in Plot No.1, Rao Tula Ram Marg, New Delhi, and she is residing in Flat No.2 of the aforesaid plot.

(3.) THE respondent No.1/Delhi Jal Board (DJB) has rejected the case of the petitioner on the ground that as per Regulation 3(e) in Chapter II of Delhi Water and Sewer (Tariff and Metering Regulations), 2012, no individual water connection will be sanctioned to any flat or house and Co -operative Group Housing Society/Apartment Complex or other domestic/non -domestic complex, where bulk water connection either exists or is required to be given under the policy of the Board. As per Regulation 3(g) of the said Regulation, individual water connection will be sanctioned for a single dwelling unit/floor subject to maximum of six in a property. The petitioner is resident of the apartment building wherein bulk connection is already in existence.