COL. MANOHAR SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition in the nature of Public Interest Litigation has been filed by the petitioners herein with the following prayers :-

(2.) On a perusal of the pleadings of the writ petition, it is clear that the basic grievance of the petitioners is that owing to excess rains, often the Jawai river changes course and thereby the village Otwala and Revtada are inundated with flood water. As per the petitioners, Prosopis Juliflora (Vilayati Babool) trees, which are growing in abundance on embankments of the river, act as a protective shield against the course change of river and thereby protect these villages.

(3.) On these grounds, the petitioners have assailed the order dtd. 16/3/2018 issued by the District Collector, Jalore, whereby sanction has been granted for uprooting of the Prosopis Juliflora trees in this area.