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Judgment
8 paragraphs · 220 wordsPankaj Purohit, J
By means of present writ petition, petitioners have sought the following reliefs:-
“(i) Issue a writ order or direction in the nature of mandamus directing and commanding the respondent authorities to immediately stop the illegal construction of drain over the private agricultural land of the petitioners.
(ii) Issue a writ order or direction in the nature of mandamus directing and commanding the respondent authorities to remove the illegally constructed portion of the drain from the petitioners’ land and restore the land to its original position.
(iii) Issue a writ order direction in the nature of mandamus directing and commanding the respondent authorities to carry out drainage work strictly as per the original consolidation plan and revenue record over Khasra No.294 only.
(iv) Issue a writ, order or direction in the nature of mandamus to take suitable action on representation of petitioner within stipulated time.”
Petitioner has filed the present writ petition on the premise that the respondent/State has constructed a drain over the agricultural land of the petitioner. The relief so sought by the petitioner can appropriately be pursued by availing a private law remedy before a competent civil court. Such a writ petition is not maintainable before this Court. Accordingly, the same is dismissed in-limine.
Pending application, if any, stands disposed of accordingly.