PRABHAT UGHABHAI HUMBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, following prayers have been made:

(2.) The petition came to be filed in the month of May, 2022. During pendency of this petition, scenario has been changed. Due to reduction of water level in the reservoir, the petitioner could not carry out the fishing activities and the fish could not survive.

(3.) Ms. Megha Jani, learned advocate appearing for the petitioner, submits that the petitioner would like to make a detailed representation for compensation / extension of lease to the Commissioner of Fisheries, State of Gujarat. Learned advocate further submits that on 11/5/2022, the Deputy Executive Engineer, Irrigation Department, Rajkot addressed a letter to the Assistant Director of Fisheries stating that the Irrigation Department would not be liable to pay any compensation and therefore, let the Commissioner of Fisheries, State of Gujarat decide the representation for compensation / extension of lease, which the petitioner intends to make at the earliest.