CONSUMER EDUCATION AND RESEARCH SOCIETY vs AHMEDABAD MUNICIPAL CORPORATION

HEARD the learned Counsel for the parties. Learned Counsel appearing on behalf of the Municipal Corporation, on instructions from Shri P Patel, Scientist In-charge, states that as per the WHO and ISI standard water is supplied to the city of Ahmedabad. He further states that with regard to the old pipelines in the Central Zone, there is a scheme for changing the same so that no polluted water could be supplied. As against this, the learned Counsel appearing on behalf of the complainant submits that no such scheme is known to the public at large. He further contends that if some information is given to the public at large, they would be in a position to point out whether water supplied to them is as per the standard, as contended by the Corporation. He further submits that there is no scheme with the Corporation for giving data with regard to purity of the water supplied to the City. Learned Counsel appearing on behalf of the State Government submitted that with regard to multi-storied buildings owned by the State Government appropriate checks are being carried out on monthly basis with regard to the supply of water to ensure that water tanks are properly cleaned and sealed. Adjourned to 29th August, 2007 for directions.