ASSTT ENGINEER DEPARTMENT OF PHED Vs. BANWARI LAL

JUDGEMENT

(1.) PETITIONER was opposite party before the District Forum. Complaint pertains to non-supply of water. Both the District Forum and the State Commission have concurrently held that the complainants were not getting supply of water at all to their houses. It was submitted that their houses are located at far end of the colony and the necessary pressure could not be obtained. Each of the complainants was awarded Rs. 1,000/- by way of compensation and Rs. 1,000/- as costs. Neither the District Forum nor the State Commission gave any further directions to the petitioner to have proper pressure for supply of water to the complainants. Even the complainants have not felt aggrieved for not issuing such directions. However, it is submitted that steps have been taken to provide some relief on account of water to the complainants. In such circumstances, we find it difficult for us to exercise our jurisdiction under Clause (b) of Section 21 of the Act. Revision Petition is dismissed.