ZAMINDARAN LORROW Vs. STATE

JUDGEMENT

(1.) THE dispute involved in this writ petition is revolving around "cheshma aripal" Tral Pulwama. Government-State-Respondents have framed a Scheme Water supply Scheme Bajwani, Tral for providing drinking water to the inhabitants of Tral town.

(2.) 'cheshma Aripal' is a natural source of water is being used for providing drinking water to the inhabitants of Tehsil Tral in terms of the Scheme which was framed earlier. Due to increasing population and mushroom growth in the building constructions the existing Scheme was not enough to cater the need of the inhabitants/villagers which constrained the State to make additional alternatives for providing drinking water to the inhabitants of Tral town and, accordingly, Revised Project Report for water Supply Scheme Bajwani Tral came to be framed.

(3.) FEELING aggrieved, the writ petitioners filed a suit before the Id. Principal District judge, Srinagar with the prayer that the respondents be restrained from executing of the work of the Scheme and be prohibited from providing additional water supply to the public.