KEHAR SINGH Vs. CHIEF CANAL OFFICER (YC) HARYANA

JUDGEMENT

(1.) According to the petitioner Shri Mahendra Pratap, Divisional Canal Officer, Bhiwani, decided the case vide his order Annexure P-2 dated 22.1.1987. As Superintending Canal Officer, the appeal was also decided by him vide order dated 20.3.1987 and, therefore, he could not hear the appeal against his own order. Learned counsel for the respondents states at the bar that he has no objection if the case is now heared by another Superintending Canal Officer, competent to hear the case. Consequently, the orders Annexures P-5 and P-7 dated 22.9.1987 and 17.11.1987 respectively are hereby quashed. The case be heard afresh by any other Superintending Canal Officer, competent to hear the same.

(2.) The writ petition stands disposed of accordingly.