MANI RAM Vs. DEPUTY COLLECTOR RORI DIVISION

JUDGEMENT

(1.) THE petitioner is a resident of village Mattuwala, Tehsil Rania, District Sirsa. Respondent No. 4 is also resident of the said village and both of them are having lands in the same village. The petitioner moved an application Under Section 55 of the Haryana Canal and Drainage Act, 1974 (hereinafter referred to as "the Act") before the Deputy Collector stating that his area of Khata No. 47 falls in the last and at the end of main watercourse and that the area of Khata No. 57 of respondent No. 4 falls on the branch watercourse which should run first and the main watercourse has to run thereafter according to law, and that he was, therefore, entitled to the residue i. e. Jhara and that his wari may be placed after the wari of Khata No. 57 and the branch watercourse should run first and the main watercourse may run thereafter.

(2.) THE demand of the petitioner was opposed by respondent No. 4 and ultimately rejected by Deputy Collector, respondent No. 1. The appeal and the revision against the same were also rejected by respondents No. 2 and 3 respectively and hence this writ petition has been filed.

(3.) WE have heard learned counsel for the parties and perused the case file.