JAGDISH PRASAD AND OTHERS Vs. PURNANAND AND OTHERS

JUDGEMENT

(1.) Heard Shri Siddharth Sah learned Counsel for the petitioners and Sh. Pramod Aggarwal Counsel for the respondents.

(2.) By the present writ petition the petitioners have prayed for the issue of a writ, order or direction in the nature of certiorari, quashing the orders dated 26.8.2002 and 17.6.2004 passed by the Civil Judge (SD) Tehri and District Tehri respectively.

(3.) Briefly stated the petitioners are residents of Village Talla Dobra Patti Sarjula, District Tehri Garhwal and the petitioners are having irrigated land, which they have inherited frorp their ancestors, but today the position is that the irrigated land has turned into un-irrigated land. Water is not being released towards the petitioners field and has been blocked by the other people of the other village, where as the other people was entered into the compromise entitling the petitioners to get water for 6 hours in a day.