NATHIYA DEVI Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THE grievance of the appellant is that respondent has not cared to supply the minimum quantity of water for which he has been charging from him for several years and, therefore, she prays that either she should be charged for actual consumption or else she should be ensured the supply of minimum quantity of water. However, the complaint filed by the appellant for aforesaid grievance was dismissed vide order dated 26.2.1997 passed by District Forum -III, Janak Puri, New Delhi in view of the statutory provision of Clause 1 (b), which provides that consumer will be charged for 20 kilolitres per residential unit @.35p. per kilolitre and excess consumption @.70p. per kl. subject to minimum charges of Rs.7.50 per month per dwelling unit.

(2.) ACCORDING to this clause water connection in JJ and resettlement colonies/rural areas are chargeable @ 7.50 p. per month including cess plus 30%.

(3.) IT is now contended by the learned Counsel for the respondent that short supply of water for any reason whatsoever is beyond their control and, therefore, even if consumption is less than 20 kl. charges will be as per Clause 1 (b) and, therefore, during summer season when there is scarcity of water, the respondent always undertakes to supply water through tankers and since the appellant has never approached for supply through tankers she is not entitled to pay charges for the actual consumption.