DELHI JAL BOARD Vs. RAJINDER KUMAR

JUDGEMENT

(1.) this appeal arises from the order dated 8.4.2004 passed by the District Forum vide which as many as 8 complaints filed by the respondents were allowed by which the bills raised by the appellant in respect of the water consumed by the respondents were held to be illegal and, therefore, ordered to be withdrawn on the ground that no water supply was provided by the appellant during the relevant period.

(2.) Admittedly the colony where the premises of the respondents are situated was initially unauthorised colony but later on it was authorised and according to the appellant it was partly because of the unauthorised nature of the locality and partly because of the topography that there was deviation in the flow of water.

(3.) Admittedly all the respondent are the registered consumers for domestic water connection. According to them there was not a single drop of water in the taps during the relevant period i. e. , from June, 1994 onwards but still the appellant raised the demand which was not only arbitrary and unjustified but illegal also as they have exempted many residents living in the same locality from paying bills because of non-supply of water by the appellant.