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Judgment
This writ petition styled as “Public Interest Litigation (PIL)†was last listed on 10th May, 2013 i.e. more than eight years ago. The petition
seeks directions to the Opposite Partiies not to close a canal by putting earth and not to construct a concrete road over it.
A counter affidavit was filed way back on 1st July, 2013, wherein it is mentioned that the State Government constructed the concrete road over the
existing katcha road and in that process possibly the Chaka Nalla may have been blocked. An assurance has been held out that this will be cleared
after completion of the road work.
It will be open to the Petitioners to first ascertain the actual position that must have gone under change in the last eight years and thereafter to make
a fresh representation, if cause of action still survives. After following up on the the aforementioned fresh representation, it will be open to the
Petitioners to seek appropriate remedies in accordance with law.
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules..
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