AJIT RAVI Vs. DELHI JAL BOARD & ORS

JUDGEMENT

(1.) Crl.M.A.No.7207/2018

(2.) It is contended by ld. counsel for the petitioner that till February, 2018, no construction work was carried out. However, when the residents of Gali No.3, North Chajjupur, Shahdara stated approaching the Delhi Jal Board about the progress of the work, evasive reply was received and digging commenced in Gali No.1 on 24th February, 2018 as a cover of act. The writ petitioner makes the following prayers :

(3.) Appearing on advance notice, Mr. Sumeet Pushkarna, Standing Counsel for the Delhi Jal Board has handed over the written submissions on behalf of the Delhi Jal Board which are taken on record. The Delhi Jal Board has disclosed that complaints regarding the damage to the old AC water line were made by the writ petitioner himself and other residents of the area. On account of damage to these water lines, there was water contamination resulting in difficulties being faced by the residents of Gali Nos.1 and 2, North Chajjupur, Shahdara. The identification of the work; framing of estimates and their sanction have been undertaken by the Delhi Jal Board as per prescribed procedure. It is further stated that the work is not being undertaken under the MLA fund of the local MLA.