HARI KRISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Complainant was given an 1/2" water connection in rural area since 1975. This was increased to 1" in the year 1989 as per him. From this supply line in 1989-1990 connections were given to other private parties as per the complainant. Though he alleges to have been affected but never complained about it. Further, according to him, in 1992 water supply was affected due to pit valves. This resulted in filing complaint before the District Forum below vide Annexure P.1. As pit valves were removed, therefore complaint was withdrawn according to him.

(2.) Since this was a connection in rural area though for commercial purposes, no meter was installed and complainant used to pay fixed monthly charges. Further according to him, water supply was also being disrupted from time-to-time and he was making grievance to the higher authorities right from Governor, Chief Minister and other functionaries of the State Government including officers of the I & PH Department. Disruption of water supply affected his business of poultry breeding farm that he was running at Ghurkari, Tehsil and District Kangra, since 1975 for which he had obtained the connection.

(3.) Further case of the complainant is that is a result of continued correspondence, Superintending Engineer, I & PH Circle, Dharamshala, informed the Chief Engineer (North), I & PH Department vide Annexure P.10. Great emphasis was laid on this communication by Shri Goel during the course of hearing on behalf of the complainant. For ready reference this Annexure is extracted hereinbelow: