GUJARAT LOK SAMITI Vs. GUJARAT STATE

JUDGEMENT

(1.) By this common judgment both the Special Civil Applications are disposed of.

(2.) The above Special Civil Applications are filed in the public interest seeking direction to evolve out a scheme so as to provide water of river Banas to Village situate within the distance of 3 to 4 Kms. of bank of river Banas and the villages which are getting the benefit of percolation of river water and a further direction was sought to restrain the respondents from constructing further project of Sipu Dam at village Atal of Dhanera Taluka of Banaskantha Disrict. Certain developments in the matter have been stated in Special Civil Application No. 5457/89.

(3.) It is happy to note that the State Government has positively responded and the petitioner is satisfied with the undertaking and obligation as stated in para 1 to 13 of the settlement/agreement duly signed by Honble Shri Chhabildas Mehta Chief Minister Mr. B.J. Parmar Secretary Narmada & Water Resources Department Mr. Chunibhai Vaidya President Gujarat Lok Samiti and the respective learned counsel Mr. Nirupam Nanavaty Government Pleader and Mr. Tushar Mehta Advocate for the petitioner. This agreement/ settlement is dated 23.12.1994 as it has been signed by Mr. B.J. Parmar Secretary Narmada & Water Resources Department. A signed copy of the agreement/settlement is taken on record and the same is reproduced below :