CHAND SINGH Vs. SUPERINTENDING CANAL OFFICER

JUDGEMENT

(1.) The Deputy Collector, Rori Division, Sirsa, by order dated December 10, 1972, amended warabandi under Section 68 of the Northern India Canal and Drainage Act, 1873 (hereinafter called the Act). The aggrieved shareholders filed an appeal which was decided by the Divisional Canal Officer, Rori Division, Sirsa, on February 2, 1973. Against that order, a revision was filed before the Superintending Canal Officer, Hissar Bhakra Canal Circle, Hissar, who passed the following order on April 17, 1973 :-