J S AJITH KUMAR Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondent to give water supply connection to the petitioner in terms of application submitted by him to his residential building bearing No.VII/553-L, Ananthapuri, Divine Nagar, South Chittoor, Kochi-27. The petitioner has produced Exts.P1 and P2, respectively, the residential and ownership certificates issued by the Panchayat. A copy of the ration card is produced as Ext.P3. The application for water connection is numbered as C.N.R.3211/12.

(2.) IT is pointed out that the petitioner is finding it difficult in the absence of a proper water supply and even the water in the domestic well constructed by him in his property is contaminated.

(3.) EVIDENTLY, the supply of drinking water is the responsibility of the Water Authority and the petitioner is well protected by the right guaranteed under Article 21 of the Constitution of India for getting healthy drinking water. It is upto the Kerala Water Authority to take steps to improve the situation as indicated in the counter affidavit.