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Judgment
THE main grievance of the respondent (complainant before the District Forum) is that although he got registered his name at Serial number 74 in the Grampanchayat records for giving water tap connection, but the person at serial number far below him was given water tap connection by the Grampanchayat. On the other hand, the case of the petitioner/appellant, before the District Forum, is that they never gave voluntarily any connection to any person, who is having serial number next to that of the respondent/petitioner, but illegally the person at serial number 83 and some others took connection; and that they will take appropriate action.
THE serial number of respondent/petitioner in the Grampanchayat records is at serial number 74 is not disputed before us. It is the duty of the Grampanchayat to give water connection according to the serial number. THEy shall not give water connection to any person, who is having later number than the respondent/petitioner, unless and until they give water connection to the respondent/ petitioner. THE Grampanchayat is also directed to take appropriate action against the illegal connections said to have been taken by the parties. It is also submitted by the Counsel for the appellant/respondent that so far as the illegal connections are concerned, they will take action forthwith. Accordingly, the Consumer Dispute Appeal is disposed of with a direction to the Grampanchayat, Chinthaparthy village, Vayalpad Revenue Mandal, Chittoor District to give water connection to the respondent/petitioner at serial number 74 as and when that number reaches and they should not give water connection to any person having serial number later than that of the respondent/petitioner. Further, there shall be a direction to the Grampanchayat to take action forthwith against the persons who took the illegal water connections. No costs. Order accordingly.