AJAYBHAI RIDDISHANKER JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the issues raised in both these writ -applications are interlinked, those were heard together and are being disposed of by this common judgment and order.

(2.) BY this writ -application in the nature of a Public Interest Litigation, the petitioners who are agriculturists, have raised an issue relating to the construction of embankment on the right side of the Tapi River as, according to the petitioners, the same would prove to be disastrous in the event of any natural calamity like flood.

(3.) STANCE of the Respondent No. 2, Executive Engineer, Surat Irrigation Circle: