Ritika Bhan vs State Of Haryana & Ors.

“ The petitioner has been forced to approach this Court seeking water supply to her house situated in Section 49, Faridabad. Short reply on behalf of respondents No. 2 to 4 is already on record. Para 2 thereof reads as under:-

“2.

That the present respondent no.2 to 4 is making sincere and continuous efforts to ensure uninterrupted water supply in the area but due to insufficient availability of the requisite quantity of water from the respondent No.5/Faridabad Metropolitan Development Authority (FMDA) source, the regular water supply could not be maintained and there is shortage of the water in the area.” Mr. Parmar, representing respondent No.5 submits that the responsibility entrusted to the development authorities is to supply water to the Municipal Corporation, which is to be distributed further by the Corporation to the households. On being confronted as to what plan the Municipal Corporation as well as development authorities have to ensure adequate supply of water to the residents, the counsel for respondents have assured this Court that a concrete plan shall be placed before this Court within a period of two weeks from today. Keeping in view the peculiar facts and circumstances of the case, the Commissioner, Municipal Corporation as well as Chief Executive Officer, Faridabad Metropolitan Development Authority are directed to make joint effort to explore the feasible solution to water scarcity faced by residents of the concerned area. Adjourned to 20.07.2026. In the meantime, the respondent-Corporation shall ensure adequate water supply to the residents of the concerned locality.”

“11.

That in compliance of the order dated 02.07.2026 passed by this Hon'ble Court, a joint meeting was called in the office of Chief Engineer, FMDA on 14.07.2026 which was attended by the respective Chief Engineers, Superintending Engineers, Executive Engineers, Assistant Engineers and Junior Engineers of FMDA and MCF. As per the discussion of FMDA and MCF, the following action is being taken to resolve the problem of water supply in Aravali Vihar: -

i.

The water supply to blocks A, B, C, D in Sanik colony has been regulated on alternate days instead of daily supply by MCF and that water supply is being diverted to the boosting station tank meant for Aravali Vihar. The water supply is now being provided to the petitioner's area twice in a week.

ii.

Water supply in upstream areas will be curtailed by one hour daily to enhance the supply in Sainik colony and Aravali Vihar.

iii.

The main problem of water supply in Aravali Vihar is in summer season i.e. from April to July and in this period, MCF will provide tankers to meet out some of the shortage of water supply. MCF has already allotted the work for providing water tankers and about 20-25 tankers are being provided daily. Additional tankers i.e. more than 20 Nos are also being arranged for the next 45 days for this particular area.

iv.

FMDA will try to increase the water supply from one additional Ranney well within the next 2 months as a special measure to overcome this shortage till the supply from sources is increased by June-2027.

A copy of Minutes of Meeting dated 14.07.2026 is annexed as Annexure R-1.”