VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has filed the present writ petition for the quashing of order dated 2.1.2002 (Annexure P-4) passed by the Chief Canal Officer/YWSU (Irrigation Department) Haryana, Chandigarh, by which the appeal filed by the petitioner was dismissed being not maintainable.

(2.) IT has been averred that the petitioner filed an application under Section 17(1) of the Haryana Canal and Drainage Act, 1974 for shifting of outlet No. 38850/R to RD 36800/R on Balu Minor Village, Agondh. The said application was dismissed by the Divisional Canal Officer, Karnal vide order dated 24.5.2000 (Annexure P-1). Appeal was filed against the aforesaid order before the Superintending Canal Officer, YWS Circle, Karnal which was dismissed vide order dated 18.8.2000 (Annexure P-2). Against the order dated 18.8.2000 the petitioner filed an appeal before the Chief Canal Officer (Haryana), Chandigarh which was dismissed on the ground that the same was not maintainable.

(3.) AS the petitioner had filed an application under Section 17(1) of the Haryana Canal and Drainage Act, 1974 for shifting of outlet, therefore, an appeal did lie before the Chief Canal Officer against the decision of the Superintending Canal Officer.