B. Amit Sthalekar, J. - (1.) Sri R.K. Shukla, learned Standing Counsel has passed on the instructions today in which it is stated that a sum of Rs.9,98,500/- has been earmarked for restoring the Gata No. 362, 363 and 364 to its original form as pond and the work has started and will be completed within four months.
(2.) In order to ensure that the work is going on sincerely and as per the project, list this case on 13.4.2018 by which date the respondents shall file an affidavit with photographic evidence to show how far the work has progressed and this case shall thereafter be listed after every one month till the pond in question is restored to its original form and the respondents shall file an affidavit every time with photographic evidence to show the extent of progress of the work indicating the depth of the pond as well as the width of its border and how it will be connected with a source of water.
(3.) However, this Court finds that several cases of such nature where the pond or Tank or Pokhari or Garhi or Tall (hereinafter collectively referred to as Pond) is being encroached upon, are being filed in the Court for removal of the illegal encroachment. In every case the Court has to pass orders for removal of encroachment from the public pond. The Court feels that in the recent past it has become a practice to encroach the public ponds, which are meant exclusively for the use of village folk in that village or Tehsil.;