LAKHWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the decision dated 20.11.2014, passed by the learned Single Judge in CWP No. 7504 of 2013, whereby the orders passed by the authorities in hierarchy in restoration of dismantled watercourse by the appellant-petitioner have been passed.

(2.) Brief facts are noted here as under:-

(3.) Appellant along with respondent No.7 and others are cosharers in the jamabandi for the year 2006-07 and they have irrigation facility through watercourse outlet No.14452-L Rajwaha Rasoli Minor.