RANJEET SINGH Vs. CHIEF CANAL OFFICER

JUDGEMENT

(1.) THIS petition has been filed for issuance of writ in the nature of certiorari quashing order dated 10th February, 2006 (Annexure P-2), passed by Divisional Canal Officer, Pundri Water Services Division, Kaithal i.e. respondent No.3, order dated 19th July, 2006 (Annexure P-3), passed by Superintending Canal Officer, Bhakra Water Services Circle, Kaithal i.e. respondent No.2, order dated 16th October, 2007 (Annexure P-4), passed by Chief Canal Officer, Bhakra Water Services, Irrigation Department, Haryana and order dated 22nd July, 2009 (Annexure P-7 ), passed by Chief Canal Officer, Bhakra Water Services, Irrigation Department, Haryana.

(2.) RESPONDENT No.4 made an application under Section 18 of the Haryana Canal and Drainage Act, 1974 for sanction of alignment of watercourse for irrigation of the his land. The scheme, as per the request of respondent No.4, has been sanctioned on Eastern line of rectangle/Killa No.41/3, as shown 'AB' in site plan (Annexure P-5). The petitioner filed appeal and revision against the orders, which have been dismissed.

(3.) LEARNED counsel appearing for respondent No.4 has been very fair in saying that respondent No.4 would compensate the petitioner by way of giving land in lieu of the land consumed for water course.