JIWANI Vs. AMAR NATH AND ORS.

JUDGEMENT

(1.) Appellant-plaintiff Jiwni had filed a civil suit claiming a decree for declaration to the effect that the impugned orders dtd. 9/11/2009, 5/2/2010 and 10/8/2010, are illegal, null and void ab initio and not binding on the rights of the plaintiffs detailed in para no.9 and its sub clauses (a) to (d) of the plaint and further a decree for permanent injunction restraining the defendants permanently from changing the warabandi of the suit land till the final decision of the civil suit pending in the civil court of Sh.Amit Garg, learned Civil Judge (Junior Division), Kaithal.

(2.) Detailed para no.9 (a) - That the impugned orders are against the mandatory provisions of Haryana Canal and Drainage Act, 1974 and rule contained therein.

(3.) Though issue No.4 was framed but the same was not decided having not been pressed.