LEKHRAJ Vs. CHIEF AGRICULTURE OFFICER

JUDGEMENT

(1.) Since these writ petitions have the common facts and law involved, therefore, they are being decided by this common judgment and order and for the sake of convenience the facts of WPMS No.700 of 2026 are only being considered.

(2.) This writ petition has been filed by the petitioners challenging the order dtd. 4/2/2026, passed by District Magistrate, Udham Singh Nagar, whereby the petitioners have been stopped from sowing summer paddy in their fields except in those fields which are water logged.

(3.) It is contention of learned counsel for the petitioners that such an order cannot be passed by the District Magistrate, Udham Singh Nagar, without there being any sanction of law and the petitioners cannot be stopped sowing the crops of their choice.