Anti Corruption Council Of Inida ... vs Govt. Of Nct Of Delhi And Ors.
2019 Latest Caselaw 6416 Del

$~86
       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of decision: 10th December, 2019

+      W.P.(C) 13029/2019
       ANTI CORRUPTION COUNCIL OF INDIA
       HROUGH ITS AUTHORISED SIGNATORY
       PREM CHAND SHARMA                          ..... Petitioner
                    Through  Mr. A.K. Singh, Mr. Hussain Mueen
                             Farooq, Mohd. Kamran Khan, Mr.
                             Imran and Mr. Ajeet Kumar Sharma,
                             Advs.
                    Versus

       GOVT. OF NCT OF DELHI AND ORS.              ..... Respondents
                     Through    Mr. Anuj Aggarwal, ASC with Mr.
                                Deepak Shrivastava, Adv. for
                                GNCTD/Respondent no. 1
                                Mr. Ashish Kumar, Adv. for
                                respondent no. 2
                                Mr. Anil Soni, CGSC with Mr.
                                Devesh Dubey and Mr. Kunal Punj,
                                GP for respondent no. 3
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                     ORDER

% 10.12.2019

D.N. PATEL, CHIEF JUSTICE (ORAL) CM Appl. No. 53151/2019 (exemption) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) No. 13029/2019

1. This Public Interest Petition (PIL) has been preferred with the following prayers:

"a. Direct the Respondents to ensure that every citizen gets clean and safe drinking water in National Capital Delhi, because clean, affordable, accessible water are prerequisites for people to live healthy, dignified and productive lives. b. Direct the respondents to make compliance of quality standards for piped water mandatory in National Capital Delhi.

c. Pass such further or other orders, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case in the interest of justice."

2. The instant writ petition seeks directions from this Court to respondents to ensure clean and safe drinking water supply in National Capital Territory of Delhi.

3. Learned counsel for the respondent no. 2 submits that they are taking all care for ensuring the supply of safe drinking water in National Capital Territory of Delhi.

4. Nonetheless, we hereby direct the respondents to treat this writ petition as a representation for addressing the grievances, as ventilated in this writ petition. In case there is a scope for improving their system to supply the safe and clean drinking water, the same will be addressed by the respondents, in accordance with law, rules, regulations and Government policy as applicable to the facts of this case.

5. With these observations, this writ petition is hereby disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

DECEMBER 10, 2019/r.bararia