MALOOK SINGH Vs. SUPERINTENDING CANAL OFFICER

JUDGEMENT

(1.) The petitioners have challenged the order dated 26.3.2010 (Annexure P-3), passed by the Superintending Canal Officer, Ferozepur Canal Circle-respondent No.1, whereby he has upheld the order dated 25.1.2010 (Annexure P-2) passed by the Divisional Canal Officer, Hari Ke Canal Division, Ferozepurrespondent No.2, ordering the restoration of a watercourse under Section 30 (FF) of the Northern India and Canal Drainage Act, 1873 (for short 'the Act').

(2.) Facts first.

(3.) Dissatisfied with the order passed by respondent No.2, petitioners filed appeal before respondent No.1, which was also dismissed, vide order dated 26.3.2010 (Annexure P-3). Thus, feeling aggrieved against the above said orders, the petitioners have approached this Court by way of instant writ petition, invoking its writ jurisdiction under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned orders. While issuing notice of motion on 19.5.2010, this Court passed the following order.