$~3
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 11th December, 2025
+ 	W.P.(C) 4419/2023
	PRITPAL SHARMA 					         .....Petitioner
Through:	Mr. Jai Wadhwa and Mr. Ronak Karanpuria, Advs. with petitioner in person
						Mob: 9599651116
						Email: a1lawrooms@gmail.com 
				versus

	URBAN DEVEPMENT DEPARTMENT  & ANR.   .....Respondents

Through:	Ms. Iram Majid, Mr. Mohd. Suboor, Advocates and Mr. Vijay Kumar, AE, DJB
	Mob: 9873811531
	Email: iram.majidadv@gmail.com 

CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):
1. The present writ petition has been filed seeking directions to the respondent-Delhi Jal Board (“DJB”) to grant water connection to the petitioner’s residence bearing No. 1031/D-2, Ground Floor, Aya Nagar, New Delhi. 
2. On the last date of hearing, this Court had noted as follows:
“1. The short point raised by the petitioner in the present case is that a water pipeline be connected to the residence of the petitioner, i.e., House No. 1031/D-2, Ground Floor, Aya Nagar, New Delhi, from the nearest tube well.

2. Learned counsel appearing for the Delhi Jal Board (“DJB”) submits that he has no objection if the petitioner puts a water pipeline from his residence to the nearest tube well.

3. Learned counsel appearing for the petitioner submits that a pipeline already stands installed, and only a connection is to be given to the petitioner.

4. Learned counsel appearing for the DJB is directed to take instructions in this regard.

5. Re-notify on 11th December, 2025, in the Top Ten Matters in the Advance List.”
						          (Emphasis Supplied)

3. Today, learned counsel appearing for the DJB submits that the other residents in the area have taken the connection from the tube well of the DJB, for the purposes of supply of water themselves. She, thus, submits that the petitioner can make the connection and take supply of water from the tube well of the DJB. 
4. At this stage, learned counsel appearing for the petitioner submits that the petitioner may not be able to have the connection installed by himself, and thus, requests supervision from the DJB in this regard. 
5. Considering the submissions made before this Court, it is directed that the petitioner shall make arrangement for supply of water connection to the residence of the petitioner from the nearest tube well. 
6. The concerned official of the DJB shall be present at the said time in order to ensure that connection of water pipeline from the nearest tube well to the residence of the petitioner, is properly installed and so that the requisite work can be undertaken under the supervision of DJB.
7. Accordingly, for this purpose, it is directed that the petitioner shall make arrangement for making connection of water pipeline to his residence on 16th December, 2025 at 11:00 AM. 
8. At this stage, learned counsel appearing for the DJB has given the detail of the concerned official, which are reproduced as under: 
“Atul Anand, JE/Civil
Mob: 7303565635”

9. The water connection shall be duly installed under the supervision of the aforesaid official. 
10. Needless to state, in case, the petitioner faces any disruption of the water supply to his premises, he would be at liberty to communicate with the aforesaid official for the same purpose.
11. In case, the said disruption of water has not been done by the DJB, the concerned official of the DJB shall clarify the said position to the petitioner, in which eventuality, the petitioner shall take steps himself to restore water connection to his premises, in case such situation arises in future. 
12. With the aforesaid directions, the present writ petition is accordingly disposed of. 

MINI PUSHKARNA, J
DECEMBER 11, 2025/ak
                                                                                                

Page 3 of 3