National Green Tribunal
Resident Welfare Association A1 Block ... vs Delhi Jal Board on 10 December, 2025
Item No. 09 Court No. 1
BEFORE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 116/2025
(IA No 366/2025, IA No 493/2025, IA No 536/2025)
Resident Welfare Association A1 Block Janakpuri Applicant
Versus
Delhi Jal Board & Ors. Respondent(s)
Date of hearing: 10.12.2025
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Mr. Divyakant Lahoti, Advocate for Applicant (Through VC)
Respondents: Mr. Ajay Vikram Singh & Mr. M. Aamir Faiyaz, Advocates with Mr. R.S.
Meena, E.E., DJB
Mr. Gigi. C. George, Advocate for CGWA
Mr. Balendu Shekhar and Ms. Tanisha Samanta, Advocates for DPCC
Mr. Saurabh Balwani, Advocates for CPCB (Through VC)
Mr. Narender Pal Singh & Ms. Anjali Verma, Advs. for MCD
ORDER
1. In this original application, the Tribunal is considering the grievance of the Applicant - Resident Welfare Association A1 Block Janakpuri that they are receiving contaminated drinking water on account of mixing of sewage due to the blocked sewage lines.
2. In pursuance to the earlier directions, the Delhi Jal Board (DJB) has filed the report dated 05.12.2025 disclosing that the work of replacement of the pipeline of drinking water in the entire stretch of 730 meters has been completed on 15.11.2025 and samples were taken and the sample analysis reports are satisfactory. The disclosure so made by the DJB in its report dated 05.12.2025 is as under:
"2. The Hon'ble Tribunal directed the Delhi Jal Board to replace the old water pipeline network in the affected area. In compliance with the said direction, the work for replacement of the old and damaged pipelines commenced on 04.08.2025, covering a total stretch of approximately 730 meters as identified in the Original Application.1
The entire pipeline replacement work was completed on 15.11.2025, and thereafter, regular water supply to the residents has been restored through the newly laid pipelines. The restored supply is functioning smoothly without interruption.
3. The Hon'ble Tribunal also directed the replacement of sewer lines in the area. The Delhi Jal Board submits that the work relating to replacement of sewer lines is presently under progress and is being carried out strictly within the timeframe prescribed under the work order.
4. The Hon'ble Tribunal directed that joint sampling of drinking water be conducted by the Delhi Jal Board, the Central Pollution Control Board, and the Applicant's reliable laboratory represented through the Residents Welfare Association. In compliance, joint sampling was conducted on 20.11.2025 by the Quality Control Laboratory, WTP Haiderpur (Delhi Jal Board), by officials of the Central Pollution Control Board, and by RWA representatives Sh. Rajesh Mahajan (General Secretary) and Sh. Anil Agarwal (Joint Secretary). Ten samples were collected from the households identified by the Applicant. The sampling memos prepared during the joint sampling process are enclosed as Annexure R-1.
5. As per the water quality test reports issued by the Quality Control Laboratory of the Delhi Jal Board, all ten water samples collected from the identified locations on 20.11.2025 were found satisfactory and within permissible limits. The households from which samples were collected and their corresponding results are as under:
S. Date of Address Test Result No. Sample 1. 20.11.2025 A1/36 (First Floor) Satisfactory 2. 20.11.2025 A1/54 (Top Floor) Satisfactory 3. 20.11.2025 41/57 (Ground Floor Satisfactory 4. 20.11.2025 A1/64 (First Floor) Satisfactory 5. 20.11.2025 A1/141 (Second Floor) Satisfactory 6. 20.11.2025 A1/217 (Ground Floor) Satisfactory 7. 20.11.2025 A1/108 (Third Floor) Satisfactory 8. 20.11.2025 A1/283 (Ground Floor) Satisfactory 9. 20.11.2025 A1/292 (First Floor) Satisfactory 10. 20.11.2025 A1/131 (Top Floor) Satisfactory
The detailed laboratory analysis reports are enclosed as Annexure R-2.
5. The Hon'ble Tribunal further directed that only uncontaminated potable water be supplied through Delhi Jal Board water tankers. In compliance with this direction, water samples were collected from both the DJB filling points from where tankers draw water and the locations where tankers supplied water. These samples were analysed and found to be within permissible drinking water standards. The relevant reports are enclosed as Annexure R-3.
6. The Delhi Jal Board respectfully submits that all directions issued by this Hon'ble Tribunal have been duly complied with, including completion of the water pipeline replacement, execution of sewer line replacement work within the mandated timeframe, conduct of joint sampling with the CPCB and RWA, analysis of drinking water 2 samples, and verification of tanker-supplied water. The Delhi Jal Board remains committed to ensuring continuous supply of safe, clean, and potable water to the residents of the affected locality."
3. The Central Pollution Control Board (CPCB) has also filed the report dated 05.12.2025 disclosing the sample analysis report which has been collected and examined in terms of the direction of the Tribunal. The disclosure so made by the CPCB in its report dated 05.12.2025 is as under:
"2.1 Sample Collection In compliance of the order dated 30.10.2025, CPCB collected samples of water supply by DJB from 10 flats indicated by the applicant on 20.11.2025. These include 02 houses (A-1/283 Ground floor: front side and A-1/292 First Floor: back side) that were not part of the affected area marked by the applicant in page no.52 of the original application.
2.2 Analytical Results The collected samples have been analysed for Bacteriological parameters [Total Coliform (TC), Fecal Coliform (FC) and E. Coli] and free residual chlorine.
The analytical results of the bacteriological parameters for the samples of tap water supplied by DJB from the 10 houses in A-1 Block Janakpuri which were collected by CPCB on 20.11.2025 are presented in Table 1.
Out of 10 samples:
• in 09 samples Total Coliform and E. Coli have not been detected, • in 01 sample (A-1/292 First Floor: back side which was not part of the affected area marked by the applicant in page no.52 of the original application) both Total Coliform and E. Coli have been detected above detection limits.
The Drinking Water standards of Bureau of Indian Standards-IS 10500:2012 prescribes that Total Coliform and E. Coli shall not be detected in 100 ml of drinking water samples.
Table No.1 Analytical Results of the bacteriological
parameters & free residual chlorine
S. FieldDetails of Time of Bacteriological Parameters Free
No. Code the Sampling Residual
sampling Total Fecal E.Coli Chlorine
locations at Coliform Coliform (MPN/100 (in mg/L)
Janakpuri, (MPN/ (MPN/ mL)
Delhi 100 mL) 100 mL)
Drinking Water Standards as per IS Shall - Shall not 0.2 mg/L
10500:2012 not be be (Minimum)
detectab detectabl
le in any e in any
3
100 ml 100 ml
sample sample
Samples collected on 20.11.2025
1. A-57 A - 1/57 06:06 AM BDL BDL BDL BDL
Ground floor
2. A-54 A - 1/54, Top 06:19 AM BDL BDL BDL BDL
floor
3. A-64 A - 1/64, 1st 06:32 AM BDL BDL BDL 1.77
floor
4. A- 36 A - 1/36, 1st 06:49 AM BDL BDL BDL BDL
floor
5. A-217 A-1/217 07:00 AM BDL BDL BDL 0.66
Ground
floor
4. JK-1 A-1/141, 2nd 06:09 AM BDL BDL BDL 0.94
floor
7. JK-2 A - 1/131 3rd 06:30 AM BDL BDL BDL 0.70
floor
8. JK-3 A-1/108, 3rd 06:45 AM BDL BDL BDL 1.11
floor
9. JK-4 A - 1/292 1st 07:12 AM 13 13 13 0.78
floor
(backside)
10. JK-5 A-1/283, 07:24 AM BDL BDL BDL 1.18
Ground
floor
(frontside)
BDL stands for Below Detection Limit
Detection Limit: TC/FC/E. Coli <1.8 MPN/100 ML Detection Limit: Free Residual Chlorine: 0.014 mg/l for the Iodometric Method I (4500-C1 B) as per APHA (24th Edition) using 02-digit digital burette which was followed in field. "
4. Learned Counsel for the Applicant seeks time to examine and file objection to these reports. He submits that the work in respect of sewage line is in progress and has not been completed till now and the entire sector has been dug up which is causing inconvenience.
5. Learned Counsel appearing for the DJB submits that this work will be completed by 30.04.2026. Hence, the DJB is directed to file the progress report in respect of the sewerage work atleast one week before the next date of hearing.
6. List on 09.03.2026.
Prakash Shrivastava, CP Dr. A. Senthil Vel, EM December 10, 2025 Original Application No. 116/2025 (IA No 366/2025, IA No 493/2025, IA No 536/2025) dv 4