ANIL MATHEW Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) The petitioners, who are permanent residents of Uliyazhathura Village in Thiruvananthapuram Taluk, are before this Court seeking to declare that they are entitled to get domestic water connection to their respective residential houses from the 1st respondent by virtue of Ext.P6 series work orders and to quash Exts.P7 and P7(a) notices/stop memo and Ext.P12 notice.

(2.) The petitioners state that in the year 2013, the 1 st petitioner purchased a vacant residential plot admeasuring 2.13 Ares including a right of way through the private road leading to the plot from Mannanthala-Powdikonam public road by virtue of Ext.P1 Sale Deed. Petitioners 2 to 4 also purchased residential plots nearby with similar right of way from the Mannanthala-Powdikonam public road.

(3.) According to the petitioners, their residential plots are part and parcel of a larger extent of property admeasuring 6 Acres. It was purchased and developed by different developers. In the first phase, about 3.5 Acres of land was developed as 'Dream Land Villa Project'. The petitioners' plots would come in the second phase. In the third phase, another project, namely 'Beacon Colors Villa' was developed. The plots in first and third phases/projects have already drew pipelines for domestic water connection through the common private road.