DIGVIJAY SINGH Vs. UTTARAKHAND JAL SANSTHAN

JUDGEMENT

(1.) Having heard learned counsel Mr. Abhijay Negi and Mr. Rakesh Thapaliyal, appearing for the Jal Santhan and learned counsel for the State, this Court is of the opinion that there is no need to issue notice in this matter and it can be deposed of at this stage of fresh admission.

(2.) The petitioners have prayed for issuing a writ of mandamus commanding the respondents to ensure that water supply to the residents of LA City, Dehradun, is uninterrupted and through the public water source of Uttarakhand Jal Sansthan.

(3.) This Court took note of clause 17 of the permission where the residents/allottees of plots by the respondent no. 3, i.e., the Builder are under the obligation to make arrangement for their own water supply to their houses at their own costs as per the approved map. The dispute arose when the petitioner approached the Jal Sansthan i.e. respondent no.1. The Officer of the Jal Sansthan demanded 'No Objection Certificate' from the Builder and as there is a dispute going on between the Builder and the petitioners regarding certain aspects relating to maintenance of the premises, the Director of the Land Infrastructures Ltd., has not granted any 'No Objection Certificate' for giving water supply connection to the residents of the colony in question.