ROSY ARAKKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS public interest litigation came to be filed pointing out the serious problem faced by the Islanders of Vypin so far as portable drinking water supply to Vypin Island though said Island surrendered by water on all sides. According to petitioner, respondents 5 to 8 -Water Authority has two schemes in operation, viz. HUDCO scheme and CHOWARA Scheme. Those schemes are in progress and once they are completed, inhabitants of Island of Vypin would get regular portable water supply from the Water Authority. By an interim order dated 30/04/2013, this Court directed all the respondents to see that drinking water is supplied daily to the entire island of Vypin free of cost through tanker lorries or otherwise in sufficient quantities pending completion of the schemes. As the two schemes are in progress, we dispose of the writ petition directing the respondents to continue supply of drinking water to the entire island of Vypin free of cost as per the interim order dated 30/04/2013 till the schemes are completed and appropriate portable water supply to the islanders is effected.