- (1.) In the instant petition the petitioners pray for issuing directions to the respondents to acquire the land owned by the petitioners under the Land Acquisition Act, 1894 and pay the compensation for the same. A further prayer has been made to remove the culvert (Pully) from the land of the petitioners and also to pay compensation to them for the damages caused to their crops and houses due to the illegal construction of the culvert (Pully).
(2.) Along with the writ petition a copy of the suit for mandatory injunction filed by the petitioners against the respondents has been attached. The prayer made in the suit for mandatory injunction is reproduced here under:-
(3.) "It is, therefore prayed that the suit of the plaintiffs may kindly be decreed in favour of the plaintiffs and against the defendants and suit for mandatory injunction directing the defendants, their servants, agents, and attornies to remove the pooly constructed in Khasra no. 34//8(6-5) situated in village Amampura alias Khalifewala and also restraining the defendants from interfering in any way in the land owned and possessed by the plaintiffs bearing Khewat / Khatoni No. 20/33, Khasra no. 34//8 (6-5), 9(3-4), 12/1 (2-13), 13/1 (2-7) totaling 14 kanals 9 marlas situated in village Amampura @ Khalifewala Tehsil and Distt. Patiala also restraining them from flowing the water of the pond of their houses and rainy water to the house of the plaintiffs forcibly and illegally be decreed in favour of the plaintiffs and against the defendants with costs. Any other relief to which this Hon'ble Court may deem fit be also granted in favour of the plaintiffs and against the defendants.";