GADHVI VAJUBHAI DHANBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Mamta Vays for the petitioner, learned Assistant Government Pleader Ms.Megha Chitaliya for the respondent Nos.1 to 4 as well as learned advocate Mr.Tanmay Karia for respondent Nos.5 and 6.

(2.) The principal prayers made in this petition filed under Article 226 of the Constitution are thus,

(3.) Summarising the relevant facts, the petitioner filed Case No.01 of 2011 before the Mamlatdar, Tankara under the Mamlatdars Courts Act, 1906, with a case that he was the owner of Survey no.557/1 Paiki 1 admeasuring Hectors 2-67-09 which is being irrigated since years by laying water pipeline and for laying water pipeline, Taluka Panchayat gave permission on 10th October, 199 it was the case that defendant had obstructed the same. It was the case of the petitioner that respondent Nos.5 and 6 had encroached upon the government waste land and had removed pipeline from which the water was being supplied to the agricultural land of the petitioner.