PHILIP JOSE Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Apparently, petitioner is a tenant under the 4th respondent. complaining that the Kerala Water Authority is not re-connecting the supply. W.P.(c) No.11724/2018 was filed before this Court and secured Ext.P9 judgment, wherein directions were issued to the Water Authority to hear the petitioner as well as the 4th respondent and then take a decision. Accordingly, Water Authority has now passed Ext.P10 order dated 18.06.2018 declining re-connection on the ground that, landlord of the premises is objecting the same and he is not prepared to give any No Objection Certificate. It is thus challenging Ext.P10 and seeking other consequential reliefs, this writ petition is filed.

(3.) Respondent nos. 1 to 3 have filed a detailed counter affidavit justifying the stand adopted in Ext.P10. The 4th respondent has also filed a detailed counter affidavit stating that, arrears of rent is due from the petitioner, consequent to the order passed by the Rent Control Court enhancing the rent, which has finally culminated in RCR No. 179/2018 pending before this Court. It is also pointed out that, arrears are due to the Water Authority from the predecessor of the petitioner and unless and until such issues are settled by the petitioner, petitioner is not entitled to get any re-connection/connection.