NARUBHA MAHOBATSINH JHALA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Shri D.A. Bhambhania, counsel for the respondent-State, filed on record of these matters a statement made by the Dy. Secretary to Government, Narmada Water Resources and Water Supply Department. This statement is taken on record of the Special Civil Application No. 6690/89. The statement reads as under :

(2.) However, the counsel for the petitioners submit that the Government may not take the decision at an early date and those persons may not be put to suffer and a time-bound programme may be given out.

(3.) The counsel for the respondent-State has no objection in case a time-bound programme is given by this Court.