DELHI JAL BOARD Vs. SULOCHNA

JUDGEMENT

(1.) I have heard learned counsel for the appellant and with his assistance gone through the record of the learned Trial Judge.

(2.) ON 16. 3. 2007, following substantial question of law was framed:-

(3.) TO appreciate the substantial question of law framed, backdrop facts which require to be noted are that the respondent was aggrieved when without serving upon her a show cause notice, she received a water bill pertaining to connection No. 6409 installed at premises bearing No. Z-22, Naveen Shahdara, Delhi-32 on non-domestic rates. She filed a civil suit for permanent injunction alleging that premises in question was a residential house and that water connection sanctioned was under domestic consumer category and bills required to be raised were as per tariff applicable to a domestic connection. She stated that the appellant could not raise a water bill on non-domestic tariff.