SHASHI KANT PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The grievance of the petitioner is that the respondent no.2, Jamshedpur Utility Services Company (JUSCO) is not providing water connection in the Flat nos.505,506 and 507 owned and possessed by the petitioner at 5th floor , Akas Deep Plaza, Golmuri, Jamshedpur. The petitioner has also impleaded the builder as respondent no.4 alleging against him that the respondent no.4 had refused to supply water to the flats of the petitioner.

(3.) On the averment made in the writ petition as also the submission of the learned counsel for the petitioner, it appears that he had approached the District Consumer Forum, Jamshedpur in Consumer Case No.64/2009, which was dismissed on 6th August,2009, vide Annexure 4. The appeal against the said order of dismissal was also dismissed by the State Consumer Dispute Redressal Commission, vide order dated 27th May,2011 in F.A.No.286/2009.