AMINABEN FAKIRMOHEMMED VADGAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner approached the respondent authorities seeking permission to dig and install a bore-well in the field of the petitioner on behalf of 27 persons who had come together to form a Coo-perative Society for the purpose of irrigation. It is the say of the petitioner that the case of the petitioner was recommended by the Minister and other higher authorities despite which the respondent authorities did not grant permission for the bore-well.

(2.) ON behalf of respondent Nos. 1 and 3 Affidavit-in-Reply dated 10. 12. 2008 has been placed on record wherein it is stated that :

(3.) IN relation to the quality of water available the following averments are made in the Affidavit-in-Reply :