- (1.) Affidavits filed by some of the respondents are taken on record. Except giving assurances, nothing has been done by the HUDA authorities who are responsible for supply of drinking water and water for construction of buildings going on within the area of Gurgaon city. There is nothing on record to show as to how many domestic connections have been released by the HUDA authorities and what are the actual requirements of the residents of the area towards drinking water. There is also nothing on record to show as to how much water is needed for carrying out construction of the buildings in the city. It is also not made clear by the HUDA authorities that when building plan is sanctioned for construction, whether any condition is imposed that the person constructing the building will ensure the source of supply of the water.
(2.) Under the circumstances, we direct the Chief Administrator, HUDA, Secretary, Town & Country Planning and Secretary, Local Bodies, Government of Haryana, to come present in the Court on the next date of hearing with a proposal as to how this problem of short supply of water can be sorted out and illegal extraction of ground water can be stopped. Before that, the authorities are also directed to place on record the detail of the actual requirement of water in the city of Gurgaon as per the water connections sanctioned by them. It be also shown to the Court as to how much water is needed for construction activity going on within the city and as to what provisions have been made for supply of water for that purpose. In the meantime, no building plan for construction shall be sanctioned unless the applicant assures the HUDA authorities that for carrying out the construction underground water will not be used and also show the source from where the water supply will be taken for construction purposes.
(3.) On request, adjourned to 31.7.2012.;