SARWAN SINGH Vs. RANJIT SINGH

JUDGEMENT

(1.) THE petitioner filed a civil suit for restraining the Sub-Divisional Officer, respondent No. 4 from taking the electric connection to electric motor of respondents No. 1, to 3 and from installing poles and stretching the wire through his land comprised in Khasra Nos. 12/13 and 10/15 measuring 8 Kanals situated in village Dharamgarh.

(2.) IT is the case of the petitioner that respondent No. 4 could not instal pipe line etc. through his land for the supply of electricity to the tube well of respondent No. 1 to 3 Along with the suit, an application for ad-interim injunction was filed.

(3.) THE suit as well as the application were contested. The courts, below declined the interim injunction thus giving rise to the filing of the present revision petition.