MANOHAR SINGH Vs. SUPERINTENDING CANAL OFFICER, HISAR

JUDGEMENT

(1.) Challenge in this petition is to Order dated 19.7.2010 (Annexure P-1) passed by Respondent No. 3 i.e. Sub Divisional Canal Officer, Deosar Water Services Sub Division, Hisar; Order dated 18.10.2010 (Annexure P-3) passed by Respondent No. 2 i.e. Divisional Canal Officer, Hisar Water Services Division, Hisar; and Order dated 15.12.2010 (Annexure P-5) passed by Respondent No. 1 i.e. Superintending Canal Officer, Bhakra Water Services Circle No. 1, Hisar.

(2.) It appears that an application was submitted by a number of persons to the Ziledar for report and verification to the effect that the Petitioner has a house close to the water course. Rain water drainage of the house is damaging the water course and also polluting the water being carried in the water course for various purposes.

(3.) An enquiry was conducted whereupon Respondent No. 3 i.e. Sub Divisional Canal Officer, Deosar Water Services Sub Division, Hisar, found that Respondent (Petitioner herein) had installed a gargoyle (Patnala) on the roof of his house, water of which falls in the water course that causes damage, time and again to the water course. So as to maintain the water course and avoid damage to the water course, orders have been passed directing the Petitioner to remove the gargoyle (Patnala).