Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE plaintiff is aggrieved against the order passed by the two Courts below, one rejecting petitioner 's injunction application by order dt. 06.08.2008 and another dismissing his appeal preferred against the order of the trial Court dt. 06.08.2008 vide order dt. 21.11.2008. The respondent was directed to file the affidavit before this Court to disclose the width of the Khala/canal/water course whatever, which is moving through the agricultural field of the petitioner. In response to that, the respondents submitted affidavit of the concerned Executive Engineer. The petitioner also submitted his affidavit to counter the affidavit of the said Executive Engineer.
(3.) I considered the submissions of learned Counsel for the parties and perused the facts of the case.;