RAM DIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral)

(2.) THIS writ petition has been filed with a prayer to demolish the drain, which admittedly, was constructed in the year 2003. After looking into records of the case, this Court feels that no case is made out to demolish the drain. Counsel for the petitioners then contended that because of existence of drain, it is very inconvenient for the petitioners to reach to their houses. If that is so, the petitioners may move an application to the Gram Panchayat/ authorities concerned for construction of a culvert and if any such application is moved, the same be considered very sympathetically. Copy of the order be given dasti on payment of usual charges.