ABDUL SAMAD MIR Vs. STATE

JUDGEMENT

(1.) Petitioners claim to be cultivating land owners of Village Adwari (Mehmood abad) Nowpora and Kreri from Tehsil Dooru. They have laid claim to half the water flowing from Very-nag spring to irrigate their lands down the stream. They are not being allowed to share the water by villagers and cultivators from Qazigund area. The representation has not also yielded any result. Petitioners filed OWP No. 205/2000 in this court which was disposed of with the following order:- However keeping in view the urgency of the matter respondent No. 2 is directed to decide the representation of the petitioner on merits within a period of two weeks from the date they make last representation alongwith a copy of this order. The writ petition is accordingly disposed of ...."

(2.) Petitioners allege that despite directions and their taking steps consequent to directions, the respondents have failed to take action on the representation. Dy. Commissioner to whom representation was made has not considered petitioners case in the spirit of just and legal decision. The order of Dy. Commissioner, Anantnag disposing of petitioners representation is prayed to be quashed with the consequential relief.

(3.) Mr G. M. Shawal, GA has appeared and taken notice. Despite opportunities objections have not been filed. Heard.