$~6
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
% 							Date of Decision: 30.10.2025
+ 	W.P.(C) 11581/2022
	JAMIA HAMDARD DEEMED TO BE UNIVERSITY & ANR.
     ....Petitioners
Through:	Dr. Swaroop George, Mr. Mobashshir Sarwar, Mr. Abhinandan Jain, Mr. Shivam Prajapati, Mr. Abhigayan Diwedi, Mr. Kartikey and Mr. Takrim Ashan Khan, Advs.
     Mob: 9871144284
				versus

	DELHI JAL BOARD					      .....Respondent
Through:	Ms. Udipit Chopra, Mr. Kunal Anand, Ms. Richa Kapoor and Mr. Harsh Gautam, Advocates 
	Mob: 9821661560
     CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J. (Oral):
1. The present writ petition has been filed seeking directions to the respondent to release water from the water line, which was laid on the service road near Jamia Hamdard University, Batra Hospital and Tughlakabad Institutional Area. 
2. When the matter was listed on 15th October, 2025, the following order came to be passed: 
“1. By last order, directions had been issued to the Delhi Jal Board (“DJB”) to take instructions as regards the grant of water supply to the premises of the petitioner University, i.e., Jamia Hamdard Deemed to be University.

2. Today, learned counsel appearing for the DJB has handed over a copy of an Email, which her office has received from the Executive Engineer (C)-32, DJB, wherein, it is stated that the DJB is committed to provide water connection to the Jamia Hamdard Society.

3. As per the said E-mail, a proposal for the said water connection is under preparation, and that the process had been delayed due to certain technical reasons.

4. The E-mail dated 15th October, 2025, is reproduced as under:

5. Per contra, learned counsel appearing for the petitioners draws the attention of this Court to the Minutes of Meeting dated 25th March, 2019, wherein, it is stated that the interconnection of the pipelines has to be done and that the water shall be released within twenty five (25) days to the petitioner-University.

6. The said Minutes of Meeting dated 25th March, 2019, are reproduced as under:

7. Accordingly, this Court is of the view that there is no impediment in release of the water by the DJB to the petitioner-University, when decision in this regard has already been taken, as recorded in the aforesaid Minutes of Meeting dated 25th March, 2019.

8. This Court is of the view that the water ought to be released to the petitioner-University within a period of four weeks, from today.

9. Accordingly, list before this Court for instructions on behalf of DJB as to the process they shall undertake to release the water to the petitioner-University within a period of four weeks, from today.

10. Re-notify on 30th October, 2025, in the Top Ten Matters in the Advance List.”

3. Today, learned counsel appearing for the respondent-Delhi Jal Board (“DJB”) has handed over to this Court a copy of an E-mail dated 28th October, 2025, which reads as under: 

4. By referring to the aforesaid E-mail, learned counsel appearing for the respondent-DJB submits that within a period of 5 months, i.e., by March, 2026, the DJB shall lay down a new water pipeline at M.B. Road, to provide water supply to the Jamia Hamdard University. 
5. She further submits that since requisite approvals have to be taken from the Delhi Metro Rail Corporation (“DMRC”), thus, time of 5 months has been prayed for by the DJB. 
6. Considering the submissions made before this Court, the DJB is held bound by the aforesaid undertaking to release water to the petitioner-University latest by March, 2026. 
7. DJB is further directed to ensure that all the requisite approvals from other authorities, such as DMRC, are taken expeditiously, in order to provide water supply to the petitioner-University.
8. With the aforesaid directions, the present writ petition is accordingly disposed of. 

MINI PUSHKARNA, J
OCTOBER 30, 2025/ak