Arti v. Central Ground Water Authority And Others

Grievances in this application is that in spite of representation dated 02 July, 2018, addressed to the Central Ground Water Authority (CGWA), the allegation of illegal drawl of groundwater by various entities mentioned as Respondent No. 5 to 126 has not been looked into.

We had asked the Central Ground Water Authority and Jal Nigam to furnish a factual report. Learned Counsel for Central Ground Water Authority states that except one, no other hotel has permission for drawl of groundwater. He however, undertakes that Central Ground Water Authority will go into the factual aspects and take such action as may be necessary.

In view of the above undertaking, this petition is disposed of. Let the needful be done at the earliest and the report be filed before this Tribunal on or before 31 December, 2018. The application is disposed of.

Put up the said report for consideration in January, 2019.