RAMANAND Vs. DELHI JAL BOARD

JUDGEMENT

(1.) THOUGH it is pleaded that it the appellant is not consumer qua the respondent as he has not availed the services of the respondent. He is now insisting that the respondent should provide water from whatever source it may arrange. However, the complaint of the appellant seeking direction to the respondent to re -bore the tube -well from where he had been getting water as the same had gone dry was dismissed vide impugned order dated 17.1.2008 by the District Forum.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) ALLEGATIONS of the appellant leading to the impugned order, in brief, are that a tube -well (water pump) in Village Mahipal Pur Extension was installed in April 2003 by the respondent and the villagers were taking water therefrom. The said tube -well is out of order and the people of the said area are suffering from non -availability of water from this tube -well. Not only the appellant but many persons were facing problems and all their complaints went unheeded.