- (1.) As shall be presently shown that despite the machinery available with the respondents to see that the orders of this court are executed and complied with, the orders of this court are not being executed and actions as directed by this Court are not being seriously taken. Ours is a country and society being governed by rule of law. We have chosen a democratic set up and it is the duty of the executive that as and when judiciary makes any order, it must be seen that the said order is complied with, if necessary, even by use of reasonable force, otherwise the democracy of the country will be jeopardised.
(2.) I will proceed to show that in this case despite the orders of this court no worthwhile efforts have been made to see that the orders of this court are complied with.
(3.) There is a village Panchayat Baghsuri in Sub Tehsil Nasirabad, District Ajmer. On the south of village Baghsuri there is a tank, known as Budhsagar Tank and the boundaries of which are near about 4 to 5 Kms. Agricultural lands of about 2000 bighas situated in the vicinity of this tank belonging to the villagers of the three villages, namely Baghsuri, Budhpura and Lasmipura were irrigated from the natural water collected in this tank. The Executive Engineer, Irrigation Ajmer, is in charge of this tank and irrigation charges were used to be collected by them. The majority of the population in the three villages consists of Scheduled Castes and Scheduled Tribes namely Bhils, Bhambhis and Regars and there is some population of different castes also namely Mahajans, Brahmans, Telis, Kumhars, Mehrats, Rawats and Jats.;