KARTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution of India.

(2.) The facts giving rise thereto are these :

(3.) The sanction of the disputed water-course gave cause to the petitioner to move this Court. Her complains that the entire land of Ranjit Singh, respondent No. 5, was fully being irrigated by the old water-course and even the land of Balbir Singh, respondent No. 4, except for a negligible percentage in Killas Nos. 4, 5 and 6 in Rectangle No. 121, as shown in the plan, was receiving irrigation as was clear from the Khasra Girdawaris. According to the petitioner, the action has been taken by the official respondents due to the influence of Avtar Singh, S.D.O. Canals, who happens to be the leader brother of Balbir Singh, respondent No.4.