SHRI JAI KISHAN JAL SINCHAN SAHKARI MANDALI & 13 Vs. STATE OF GUJARAT -THROUGH SECRETARY & 3 -RESPONDENT(S)

JUDGEMENT

(1.) THE petitioners have taken out present petition seeking below mentioned relief:

(2.) IT has emerged during the hearing of present petition that in connection with the subject matter of present petition, a Public Interest Litigation being Special Civil Application No. 11290 of 2010 was taken out and the same has been decided by the Hon'ble Division Bench by order dated 28.03.2011. The Hon'ble Division Bench in the said petition has passed certain directions in view of which the competent authority is obliged to take decision with reference to the pipelines laid down by the petitioner for drawing water. One of the directions by the Hon'ble Division Bench obliged the respondent authorities to remove the pipelines.

(3.) AS can be seen from the relief prayed for by the petitioners, it is prayed that the respondents may be restrained from removing the pipelines laid down by the petitioners and directions to the respondents do not to take any action of removing the pipelines laid down by the petitioners is prayed for.