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Judgment
2 paragraphs · 77 words
1.
It is found that this plaintiff has suffered no injury by the reduction in the quantity of water flowing. It has been held in many cases in this Court that Government has a right to distribute water in Government channels without prejudice to the rights of ryotwari-holders which they have acquired for the necessary cultivation of their lands.
2 We dismiss the second appeal with costs two sets: one for Government, one for the other defendants.