- (1.) This application has been filed in connection with the appeal preferred from the order dated 5th June, 2015 whereby a learned Judge of this Court while considering the writ petition filed on behalf of the respondents/writ petitioners passed an order directing the Kolkata Municipal Corporation authorities to restore the water supply which was disconnected at the said premises by the authorities of the Corporation on the ground of illegal suction of filtered water from the KMC filtered water supply main line. Mr. Ashok Kumar Banerjee, learned senior counsel representing the appellants/Kolkata Municipal Corporation on instruction submits that the respondents/writ petitioners had been illegally consuming the filtered water by direct suction from KMC filtered water main line at the premises in question, which is, however, denied by Mr. Dutta, learned senior counsel representing the respondents/writ petitioners.
(2.) Illegal suction of filtered water from KMC filtered water main line is a serious offence. The Kolkata Municipal Corporation authorities are expected to be very much vigilant to stop such direct; suction of filtered water unauthorisedly and illegally by anybody. While making any allegation regarding illegal direct suction of KMC filtered water, the authorities of the Corporation should make an endeavour to seize the devices and/or water pumps through which KMC filtered water are illegally drawn by direct, suction from KMC filtered water main line.
(3.) It is difficult for the Kolkata Municipal Corporation to supply sufficient filtered water to the public in the event unauthorisedly such filtered water are consumed in different premises from KMC main water supply line by attaching devices and/or water pumps.;