RAMSWAROOP Vs. STATE & ORS

JUDGEMENT

(1.) The present second appeal has been filed by the appellant plaintiff against the judgment and decree dated 10.07.2012 of learned Additional District Judge (Fast Track) No.1, Hanumangarh in Appeal No.35/2008 Ramswaroop vs. State of Rajasthan and others affirming the judgment and decree dated 29.05.2008 of learned Civil Judge (Junior Division), Hanumangarh dismissing the Civil Original Suit No.158/2007 Ramswaroop vs. State of Rajasthan and others for mandatory and permanent injunction regarding changing of water outlet from Chank No.4 though agricultural field of plaintiff is in Chak No.5.

(2.) Learned counsel for the appellant plaintiff, Mr. Vinay Jain submits that he does not press the present second appeal, however, he submitted that the appellant may be given liberty to approach the irrigation authorities, namely Divisional Irrigation Officer for redressal of his grievances, if any, in the matter.

(3.) Having heard learned counsel for the appellantplaintiff and upon perusal of impugned judgments and concurrent decrees of the courts below, this Court finds no substantial questions of law to be arising in the present second appeal requiring interference by this Court under Section 100 CPC.