The extraction of water through illegal borewells is nothing less than a sin, the High Court of Delhi has observed while calling for imposition of "some kind of deterrence" on offenders.
The HC lamented that if such illegal borewells are not stopped, Delhi might end up facing a similar situation as happened in South Africa's Johannesburg a few years back when the city had no water.
"Some kind of deterrence needs to be imposed. It is nothing less than a sin the way illegal borewells are reducing the water level. Do you know what happened in Johannesburg? A few years ago the city had no water for several months. They faced a major water crisis. Do you want that situation to come up in Delhi also?" said a bench of Chief Justice D K Upadhyaya & Justice Tushar Rao Gedela on April 9.
The Court questioned the civic authorities as to how they could even permit borewells that too for constructions.
The court was hearing a plea by Sunil Kumar Sharma, an advocate, claiming that several borewells or submersible pumps were illegally installed at an under construction building at Goenka Road in Roshanara area here & sought their removal.
The petitioner also informed the court that the Municipal Corporation of Delhi (MCD) has responded in an RTI application that six borewells were found installed in the building.
Whereas, the SDM of Daryaganj has responded to the RTI application that three borewells were found in the building, which have been sealed, Sharma said.
The court ordered a joint survey of the property by high ranking officials of the MCD, DJB & SHO of the area.
"Having regard to the ever decreasing water level on account of such illegal activities, we direct a survey be conducted of such building by a team of high ranking officials nominated by the MCD commissioner, Delhi Jal Board CEO respectively & the SHO of police station concerned," the bench said, adding that the team should conduct the survey within 10 days & file a report.
The court also directed that if any illegal borewell is found functional at the site, appropriate action be taken by the authorities.
It further directed if the survey team finds that illegal borewells were earlier functional, it should mention in its report about the number of such machines & since when they were functional.
On the basis of findings of the report, it would consider imposing environmental compensation on the building owners for causing harm to water level, the bench said & listed the matter for further hearing on July 30.
The petitioner claimed in the plea that the building owner was constructing around 100 flats on the plot & the borewells were causing substantial harm to the residents of the area & it could also damage the environment.
He said that he has given representations to the authorities but no action has been taken.
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