ASSISTANT EXECUTIVE ENGINEER Vs. SIJU MATHEW

JUDGEMENT

(1.) These appeals are filed against the common judgment dated 13/11/2015 in WP(C) No.32496 of 2015 and 32504 of 2015 which concern common issues and hence decided together.

(2.) Counter affidavit has been filed on behalf of the appellant inter alia stating that the application of the petitioners was considered and it was informed to them stating that since it is a building having an area of more than 1000 sq.metres, connection is required to be taken from the Common Street Main Extension (CSME). Though intimation was given to the petitioners, they did not reply and without disclosing the said fact, the writ petitions were filed.

(3.) Learned Single Judge, observed that though the total plinth area of the building is 1072.32 sq.maters, petitioners requested for water connection only in respect of 2nd and 3rd floors having a plinth area of 520 sq.metres and therefore appellant was called upon to obtain an affidavit from the petitioners regarding the proposed consumption and based on the said undertaking, and on filing a fresh application, direction was issued to give water connection to the petitioners. It was further observed that if the water authority finds that there is misuse of water connection, the authority will be entitled to disconnect the entire water supply.