YALLAPPA BALAPPA BANDIWADA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is aggrieved by the permanent Lok Adalat having declined to address his grievance in terms of Section 22A(b)(i)(iv) and 22C of the Legal Services Authority Act, 1987 (hereinafter referred to as 'the Act' for brevity).

(3.) IT is the grievance of the petitioner that excess water being discharged stagnates on the petitioner's land, and therefore, he has not been able to grow crops for several seasons. The irrigation canal is only up to the land of the petitioner and as such water flowing through stagnates in the land of the petitioner. The petitioner has made a representation to avoid the flow of canal water by the side of his land. But since there was inaction on the part of the authorities, in respondent No. 2 namely, the Assistant Executive Engineer preventing the canal water 10 stagnate in the lands of the petitioner on account of improper construction of the gutter which allows the water to stagnate in his land, the petitioner was before the Lok Adalat.