R. N. GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed raising the issue of shortage of surface and underground water day by day and also insufficiency of potable drinking water due to silting and reduction of water bodies, encroachment over the banks of water bodies, excessive use of surface and ground water for industrial use and also by use of underground water for the purpose of irrigation of agriculture lands during Rabi season. The concern has been raised towards the depletion of underground water level due to excessive use and misuse of water by industries as well as by the public at large for domestic use.

(2.) The petitioner in his writ petition pleaded that the river basins of Chhattisgarh i.e Mahanadi, Godavari are life lines of state but by passage of time the state has been industrialized and the population has grown rapidly. Waste water of the industries as well as the domestic use is being flown in the rivers, resulting pollution of water.

(3.) The water bodies in the state in shape of ponds, lakes, dug wells and springs are not being taken care of by the state and rapid increase in population is leading to uninterrupted encroachment over the water bodies by raising permanent construction on their banks and some of them were filled up for construction.