National Green Tribunal
Resident Welfare Association A1 Block ... vs Delhi Jal Board on 30 October, 2025
Item No. 17 Court No. 1
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 116/2025
(I.A. No. 366/2025, I.A. No. 493/2025 and I.A. No. 536/2025)
Resident Welfare Association A1 Block Janakpuri Applicant
Versus
Delhi Jal Board & Ors. Respondent(s)
Date of hearing: 30.10.2025
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Mr. Divyakant Lahoti and Ms. Shreya Gokel, Advocates for Applicant
Respondent: Mr. Ajay Vikram Singh & Ms. Priyanka Singh, Advocates with Mr. R.S.
Meena, E.E., DJB
Mr. Gigi. C. George and Mr. Sunil Kumar, Advocates for CGWA (Through
VC)
Mr. Balendu Shekhar and Ms. Tanisha Samanta, Advocates for DPCC
(Through VC)
Mr. Saurabh Balwani, Advocates for CPCB
Ms. Shilpi Satyapriya Satyam, Advocates for MoEF & CC (Through VC)
Mr. Narender Pal Singh, Adv. for MCD
Ms. Rema Raina, in person I.A. No. 536/2025 (Through VC)
ORDER
1. In this original application, the Tribunal is considering the complaint of the Applicant that they are being supplied the contaminated water by the Delhi Jal Board (DJB) and are deprived of the safe drinking water.
2. In the proceedings dated 08.08.2025, the Tribunal had recorded the stand of the DJB about laying down of the new pipeline in the stretch of 730 meters in A-1 Block and further that the work order was issued on 01.08.2025 and the work had started on 04.08.2025 and the work would be completed within 60 days from the date of starting the work. The said 60 days period has expired and the work of laying the new pipeline has not been completed till now.
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3. Learned Counsel appearing for the DJB submits that out of stretch of 730 meters, the work of laying new pipeline in a stretch of 480 meters has been completed and the water supply to the residents from that stretch of 480 meters from the new pipeline has commenced. He further submits that on account of intervening rains, the work for the remaining stretch could not be completed and will be positively completed by 15.11.2025. By 20.11.2025 the residents covered by the entire stretch of 730 meters will start getting the drinking water from the new pipeline which is uncontaminated and as per the norms. He submits that Mr. R.S. Meena, Executive Engineer, DJB is responsible for carrying out the work and he will ensure that this work is completed by 15.11.2025 and the water supply from the new pipeline starts by 20.11.2025.
4. He has further submitted that so far as laying of the sewer line in the area is concerned that work has commenced on 29th October and as per the work order dated 06.10.2025, this work is to be completed within 180 days and Mr. R.S. Meena, Executive Engineer, DJB will ensure that the work is completed within the period specified in the work order.
5. The sample analysis reports have been placed on record by the Applicant, the DJB and the CPCB and certain contradictions in those reports have been pointed. Therefore, we direct that all the three will jointly take the tap water samples from the 10 flats as may be indicated by the Applicant on 20.11.2025 and get them analysed from their own reliable labs and submit the report before the Tribunal. The further progress report alongwith these reports will be filed by 08.12.2025. The progress report will also disclose the progress made in laying of the sewer line.
6. The Applicant has made a complaint about the quality of water being supplied through the tankers. The DJB will ensure that uncontaminated drinking/potable water is supplied through the tankers. 2
7. List on 10.12.2025.
Prakash Shrivastava, CP Dr. A. Senthil Vel, EM October 30, 2025 Original Application No. 116/2025 (I.A. No. 366/2025, I.A. No. 493/2025 and I.A. No. 536/2025) dv 3