VIKRANT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners/applicants have fled a public interest litigation, in respect of Nilwande Project, which comprises of the Nilwande dam, on Pravara river, which is a tributary of Godavari river in Ahmednagar District of the State. The position which emerges from the averments in the public interest litigation regarding the background of the Nilwande Dam is as under: A major irrigation project was contemplated on river Pravara, for which four alternative dam sites near villages (a) Mhaladevi, (b) Savantwadi, (c) Digambar and (d) Nilwande, were considered and the site at village Mhaladevi Taluka Akole, was fnalised.

(2.) Time to time the public interest litigation was heard and various orders have been passed therein. It is material to state that Public Interest Litigation No. 133/2016 has been tagged with Writ Petition No. 4856/2018 - Gunjalwadi Village Panchayat Vs. State and, Public Interest Litigation No. 104/2018 - Damodhar K. Game and others Vs. State.

(3.) During the pendency of the public interest litigation, the present civil application has been fled on 07/12/2018 by the petitioners of Public Interest Litigation No. 133/2016 claiming the following reliefs: