DELHI JAL BOARD Vs. DHARAM PAL

JUDGEMENT

(1.) Short dispute arising in this appeal is with regard to the identification of property bearing No.79, Village Khera Dabar. Vide impugned order dated 26.4.2005 passed by the District Forum directing the appellant to reconnect the water supply to H. No.79, Village Khera Dabar, Delhi and also to pay Rs.5,000 as compensation for the harassment and the mental agony suffered by the respondent due to non-supply of water and Rs.500 as cost of litigation.

(2.) According to the appellant the actual number of property is 307, Khera Dabar and the water connection given at property No.79, Khera Dabar was never disconnected. We have perused the impugned order and find that the appellant is confusing number of the house with that of Khasra. The perusal of the impugned order shows that the District Forum has after dealing with this contention of the Counsel for the appellant comes to the conclusion that the respondent is in possession of property No.79 and not in property No.307 and in fact no property by the number of 307 exists in the area and this particular number is a Khasra on which H. No.79 is located. So much so, the District Forum has even observed that the appellant through its officials including Mr. Parmod Kumar, JE acted on the complaint of Surinder Pal, cousin/step brother of the complainant with whom he has inimical relations and without verifying the facts and identifying the property, disconnected the water supply.

(3.) Counsel for the appellant has produced a water bill in respect of premises No.79, Khera Dabar which is in the name of one Mr. Mahinder Kumar s/o Mr. Rattan Lal.