ASHVINBHAI DHANSUKHBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed seeking appropriate action against the Gram Panchayat in respect of illegal installation of the pipes upon the drainage system passing from the private lands. The petitioners also prays for removal of illegal installation of pipes upon the Drainage system, passing from the lands in question.

(2.) It is the case of the petitioners that petitioners who are agricultural land holders of Village Timbarva, had the grievance of drainage line passing from the midst of their agricultural field. Such drainage line is used by the farmers for disposing of their water as well as rain water, which is passing from the drainage line.

(3.) The petition was moved as the petitioners came to know that the drainage is to be closed and in that place the Pakka Road is to be constructed and such permission has already been granted by the State Government to construct the road upon the drainage through which the excess water from the agricultural field as well as rain water is passing.