MAHIPAL LAL Vs. SUDAN SINGH BATOLLA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 6.1.1994 passed by District Consumer Forum, Chamoli in Complaint Case No.91/1993.

(2.) The facts of the case stated in brief are that in the complainant's village there are 102 families. They have acute shortage of water on account of which in the year 1977-78 a scheme was drawn by the Khand Vikas Adhikari for drinking water. In the village of the complainant there are Harijans also. A pipe line goes through this village but at the end the water discharge is very low and the villagers faced difficulties in getting the drinking water.

(3.) On 16.6.1993 the complainant No.1 filed a complaint before the District Consumer Forum, Gopeshwar in which villagers were not made party to the complaint. The Khand Vikas Adhikari was made a party. The Khand Vikas Adhikari did not keep all the facts before the District Forum concerned. In that case an order was passed on 3.7.1993 in which it was held that from the above said pipe line, the water shall be given to Mahipal Lal and other families of Bukhalidhar. For this village a scheme was previously drawn in the year 1983-84. There was no Stand Post on this line for the villagers in question. The complainants have prayed that the order dated 3.7.1993 passed in Complaint Case No.61/1993 be cancelled and this complaint be allowed.