RANCHHODBHAI N THESIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners are before this Court praying for "YOUR LORDSHIPS be pleased to issue a writ of mandamus and/or any other appropriate writ, order and/or direction and be pleased to quash and set aside the action of the respondents illegally permitting unauthorised persons to lift water from canals by constructing outlets and putting electric motors at such outlets of the Bhadar Irrigation Scheme framed by the State Government as being illegal, arbitrary, unconstitutional, politically motivated, suffering from colourable exercise of powers and against the purpose and objectives of the Scheme".

(2.) TAKING into consideration the age of the petition, it is deemed fit that the petition be forwarded to the Secretary, Narmada and Water Resources Department to consider the same and pass speaking order in accordance with law. The matter requires attention because the grievance of the petitioners is about right of farmers. Hence, it is directed that the Secretary, Narmada and Water Resources Department shall consider this petition itself as a representation and pass speaking order within six weeks from the date of receipt of this petition. Registry is directed to forward copy of this petition to the Secretary, Narmada and Water Resources Department so as to see that there is no delay in forwarding the petition by the petitioners.