Jammu & Kashmir High Court
Inhabitants Of Vill Ganote Etc. vs State Of J&K; And Ors on 27 August, 2018
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 1616/2018
IA No. 1/2018
Date of order: 27.08.2018
Inhabitants of Vill Ganote etc. Vs. State of J&K and ors.
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearance:
For the petitioner (s) : Mr. A. S. Raju, Advocate.
For the respondent(s) : Mr. Vishal Bharti, DyAG.
The petitioner has filed the instant petition on behalf of the inhabitants of village Ganote, Damkote, Kanthi Dhandrath Sildar and Kundi seeking directions to the respondents not to divert the water of Ganote, Karole Stream (Nallah) for the proposed Maitra water supply Scheme which will deprive the inhabitants of the aforesaid villages from drinking water facility as well as water for agriculture purposes. Petitioner contends that the respondents have proposed to tap a new water supply scheme (3 inches pipe line) for District Head quarter Maitra from the Ganote nallah as a result of which all the exiting water schemes will become non-functional due to shortage of water thereby causing serious impact upon the agricultural sources of drinking water facility of the area. Counsel for the petitioner further submits that he has moved an application before the concerned Deputy Commissioner for taking appropriate action on 13.06.2018 which has been forwarded to Executive Engineer PHE Ramban but till date no action has been taken and further prays that he will be satisfied in case respondents are directed to pass appropriate orders on his application within a fixed time frame.
Notice to the respondents.
(2)Mr. Vishal Bharti, Deputy Advocate General enters appearance and accepts notice on behalf of respondents. He offers his No Opposition if the Court passes a direction to the respondents to the above extent.
Keeping in view the above submission made at bar and the no opposition offered by the other side I deem it appropriate to dispose of the present petition at this stage itself by providing that the respondents shall consider the case of the petitioner and pass the appropriate orders within three weeks from the date copy of this order is made available to them.
Disposed of accordingly.
(Sanjay Kumar Gupta) Judge Jammu Sunita.
27.08.2018