BANTA SINGH Vs. CHIEF CANAL OFFICER

JUDGEMENT

(1.) An application was filed by some of the respondents that their land be shifted from outlet No. 88000-L to 88800-L. Later on. Since the land owners concerned had refused to part with their land for the water channel, it was proposed that the land be shifted to outlet No. RD 89000. After hearing the parties, the Divisional Canal Officer vide order dated September 23, 1998 permitted the shifting of land to outlet No. 89000. Aggrieved by the order, the present petition alongwith 10 other land owners filed an appeal. The Superintending Canal Officer dismissed it vide order dated September 16, 1999. The petitioner filed an appeal before the Chief Canal Officer. He considered the matter vide order dated July 10, 2000, the Chief Canal Officer dismissed the appeal. Copies of the three orders have been produced as Annexures P-2, P-3 and P-5 respectively. The petitioner in this writ petition prays that these orders be quashed.

(2.) No reply has been filed on behalf of the respondents despite opportunity.

(3.) Counsel for the parties have been heard.