NARENDRA CHAUKSEY Vs. STATE OF M P

JUDGEMENT

(1.) IN this Pro Bono Publico proceedings, petitioner is praying that the water tank/pond (hereinafter referred to as 'pond') bearing Khasra No. 141 admeasuring 1. 42 hectares be allowed to be used by the villagers of obedullaganj and other neighbouring villages of District Raisen.

(2.) IT has been contended by the petitioner that even though this khasra No. 141, having the pond has not been allotted or leased out to respondent No. 4, but on account of construction having been made by it all around the said pond, accessibility to it by the villagers has become impossible. It has also been submitted that the villagers of the surrounding villages of mandideep are facing water problems for their day to day need. Similarly, cattle of the said area require water of the pond for their own need, but are deprived due to its land locking.

(3.) IN the light of these averments being made in the petition, notices were issued to the respondents. Respondent Nos. 1 and 2 have submitted its reply.