AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 175 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent Nos.1 to 3 to stop illegal dumping of soil into pond for the purpose of construction which is in violation of Haryana Pond and Waste Water Management Authority Act, 2018 (for short ‘2018 Act’).
As per petitioner, he has filed representations dated 15.12.2025, 17.12.2025 and 27.01.2026 before Authorities seeking restoration of pond to its original position. Respondent No.4-Gram Panchayat, Village Mahra, Tehsil Gohana, District Sonipat in violation of 2018 Act is filling pond with soil.
Learned State counsel submits that Gram Panchayat/ Government Authorities are not going to fill up pond in question. The petitioner, if still has any grievance, may approach respondent No.3-Block Development and Panchayat Officer, as provided in 2018 Act.
In the wake of statement of learned State counsel, the petition stands disposed of. The petitioner is at liberty to approach Block Development and Panchayat Officer, if he finds that statement of learned State counsel is incorrect.