GUJARAT LOK SAMITI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. In this petition under Article 226 of the Constitution of India, which was filed in February, 2004, the petitioners prayed for a writ to direct the respondent Authorities to stop the release of water into the Gohain Link Canal, which is alleged to be in violation of the riparian life of downstream area. The petitioners also prayed for a writ to direct the respondent Authorities to release the water from Vanaj dam to Harnav II and that the water be released to the downstream of Harnav river passing through the villages viz. Jagmer, Kampa, Khedbrahma, Devnair Kampa, Vasna Kampa, Vasna, Padadri, Rudramala, Mataji Kampa etc.

(2.) WHEN the hearing took place on 21. 4. 2009, the learned advocate for the petitioners had pointed out that to look into the similar grievance, the State Government had issued Resolution dated 27. 7. 2005 appointing a Committee of Experts to set up mechanism to hear complaints/grievances relating to storage and release of water from Sipu dam and that pursuant to the recommendation of the said Committee, the State Government had issued Resolution dated 4. 9. 1995 appointing a broad based Committee. Learned advocate for the petitioners had, therefore, requested that similar mechanism was required to be evolved for redressal of grievances relating to storage and release of water from Vanaj Dam to Harnav river.

(3.) MR. Tushar Mehta, learned Additional Advocate General with Mrs. V. S. Pathak, learned AGP states that the State Government will issue similar Resolution for constituting a Committee for looking into the grievances of the people in the downstream villages of Harnav II river. Learned Additional Advocate General states that such Resolution will be issued within one month from today.