KHAMANON WELFARE ASSOCIATION Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present Public Interest Litigation under Art. 226 of the Constitution of India has been filed by Khamanon Welfare Association through its President Sh. Kulwinder Singh for issuance of writ, order or directions in the nature of mandamus directing the respondents to immediately remove and stop all kinds and types of encroachments and ongoing constructions in the municipal ponds situated in Khamanon Kalan area of Khamanon town, District Fatehgarh Sahib.

(2.) According to the petitioner, the first pond in the town starts along the Mandir Road in front of the office of Nagar Panchayat, Khamanon (respondent No.5) and then, turns towards the east side along the road going towards the cremation grounds. The second pond, it is stated, is located along the road in front of the offices of the Block Development and Panchayat Office, Khamanon; office of Block Veterinary Hospital, Khamanon and Ayurvedic Dispensary Khamanon. The third pond is stated to be located on the rear side of the Agriculture Cooperative Society, Khamanon.

(3.) A further direction has been sought in the nature of mandamus directing the respondents that after removing all encroachments, earth, bricks and other material used for encroachments on these ponds to further redefine the area of these ponds and restore them to their original position and character by constructing a complete boundary walls around the above stated ponds No.1 and 2 and also reconstruct the broken boundary wall of pond No.3 so that future encroachments may be prevented.