AQUA HIMALAYA Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) This problem can be resolved as submitted by Mr. Ghosh, learned advocate appearing on behalf of the Kolkata Municipal Corporation, if the petitioner installs a separate standpipe at the denoted area of the premises as shown in the sketch map which is at page-24 of the writ petition. The basis of the sanction which was obtained for commercial water connection from the corporation, is the said sketch map.

(2.) If the petitioner employs any licensed empanelled plumber of the Kolkata Municipal Corporation at his own cost and installs the said standpipe under the supervision of the authority, namely, Sub-Assistant Engineer, Water Supply, Kolkata Municipal Corporation, then there shall be no objection in allowing the petitioner to enjoy both domestic and commercial connection separately

(3.) The stand of the Kolkata Municipal Corporation is reasonable.