KAPILA PALKESH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ-petition in the nature of a Public Interest Litigation has been preferred by the petitioner who is a resident of city of Surat, bringing to the notice of this Court that the respondents herein are not taking any action against the persons, who are illegally selling and providing water drawn from the tube-wells through tanker in the industrial area of Udhna-Pandesara, though the said activities were earlier prohibited by the Surat Municipal Corporation (hereinafter referred to as the 'Corporation' for short) and there is a resultant breach of law. The petitioner on several occasions had made applications/representations to prevent such persons from engaging themselves in the illegal activities addressed to the respondents No.5 and 6 i.e. Police Commissioner, Surat city and Police Inspector, Pandesara Police Station, Surat respectively, but no action has been taken so far in this regard.

(2.) The present public interest litigation is in the interest of people at large as there are many industries, persons, owners of tube-well, bore-well providing water through tankers by charging huge amount from the industries and residents. The petitioner has filed this petition with the following prayers :-

(3.) The moot question raised by the petitioner in the present writ-petition is with regard to illegal supply of ground-water by tankers, pipelines to the industrial units in Udhna, Surat. Even otherwise, we have dealt with the similar issue while deciding the Special Civil Applications Nos.13193 and 15111 of 2014 to some extent.