CHET RAM Vs. DUNI RAM

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners are having an agricultural land, wherefor they are getting the irrigation facility from pucca water course between stone no.316/402 & stone no.316/403. The respondent no.1 filed an application for construction of the pucca pulia over the said water course to reach his land situated in Kila No.2 of Chak 24 JSN Stone No. 316/403, and permission for the same was granted by the respondent no.3.

(3.) Learned counsel for the petitioners submitted that the siphon pulia was constructed by the respondent no.1 without the sanction order, and therefore, no prima facie case was made out in favour of the respondent no.1; thus, the impugned order dtd. 3/8/2023 is not justified in law.