AJIT SINGH Vs. KUNDAN SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by Ajit Singh (hereinafter described as 'the petitioner') directed against the judgment passed by the learned Additional Sessions Judge, Jalandhar dated 18.8.1993. By virtue of the impugned judgment, the learned Additional Sessions Judge dismissed the appeal of the petitioner.

(2.) THE petitioner alleged that Kundan Singh, Jagir Singh and Harjinder Singh had forcibly sown green Bajra and paddy in the year 1990 in the land measuring 27 Kanals 4 Marlas in his possession. His grievance was that this has been done despite the order passed by the Supreme Court on 1.3.1982. His assertions proceed that iron buckets operating in the well for irrigation had been thrown away by the respondents and the respondents dismantled the operation of the water course in the land referred to above on the eastern side of Khasra No. 906.

(3.) THE petitioner appeared in person and argued, while the respondents were represented by a counsel.