GALIB Vs. DISTRICT MAGISTRATE HARIDWAR

JUDGEMENT

(1.) By means of present writ petition, petitioners have sought the following reliefs:-

(2.) Petitioner has filed the present writ petition on the premise that the respondent/State has constructed a drain over the agricultural land of the petitioner. The relief so sought by the petitioner can appropriately be pursued by availing a private law remedy before a competent civil court. Such a writ petition is not maintainable before this Court. Accordingly, the same is dismissed in-limine.

(3.) Pending application, if any, stands disposed of accordingly.