DELHI JAL BOARD Vs. SATPAL DEWAN

JUDGEMENT

(1.) Delhi Jal Board, the Petitioner herein, was the Opposite Party before the District Forum. The Respondent-Complainant had a water connection installed at his premises bearing No. 2569, Hudson Lane, Kigsway Camp, Delhi. He had deposited Rs. 2,820 for getting the water connection. Subsequently, a demand of Rs.20,376 was raised towards cost of water which the Respondent resisted, but ultimately deposited the said sum under protest. Thereafter, Respondent filed the complaint before the District Forum seeking refund of the amount of Rs. 20,376.

(2.) On being served, the Petitioner put in appearance and filed a comprehensive reply pointing out that the Complainant had misconstrued the fact that the payment of Rs.2,820 made by the Respondent on 28.11.2000 did not include the cost of water rather the same was required to be deposited by the consumer at the time of sanction of the water connection. That the sum of Rs. 20,376 was demanded by the Petitioner towards the cost of water which was used by the Respondent in raising construction in the premises where the water connection had been installed. That the sum of Rs. 20,376 demanded as cost of water was as per the schedule of tariff which had been explained in the reply filed by the Petitioner.

(3.) The District Forum allowed the complaint by a short and cryptic order, which reads as under: