GUJARAT KHEDUT HITRAKSHA SAMITI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard Ms. M.L. Shah, learned Government Pleader for State of Gujarat and other State authorities and Mr. Maulik Nanavati for Nanavati & Co., learned advocate for respondent No. 3.

(2.) In the context of prayer 12(B) and (C) about directing respondent Nos. 1, 2 and 3 to provide all civic amenities to the areas in which the petitioner and similarly situated persons are residing, this Court passed orders on 16.4.2019 and 3.5.2019, pursuant to which elaborate survey was carried out about the requirements of such basic amenities to be provided to the residents of the area and detailed report was submitted by Executive Engineer, Water Supply Department along with communication dated 12.6.2019 addressed to the Under Secretary, Urban Development and Urban Housing Department Sachivalaya, Gandhinagar, wherein it is stated that action plan is submitted earlier regarding basic amenities including supply of drinking water and other such requirements in cooperation with Fire Brigade department of the Corporation. Details regarding number of tankers which have supplied water to the residents of the area concerned are also given.

(3.) In view of the above, at this stage, we find no further grievance existing. The petition is disposed of accordingl. Consequently, connected civil application stands disposed of.