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Judgment
5 paragraphs · 105 words
Lakshmana Rao, J.—There is no substance in the contention that Section 147, Criminal P.C., is not applicable and it was open to the Sub-
divisional Magistrate to direct the petitioners to remove the dam put up by them on the surplus weir of the tank. But the further direction that they
shall not cause any obstruction to the flow of water from the tank which would cause the, submersion of and damage to the crops of the opposite
party is beyond the scope of Section 147, Criminal P.C., and to that extent the order of the Sub-divisional Magistrate is vacated. Otherwise this
petition is dismissed.