INDERJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion.

(2.) On asking of the Court, Mr. Yatinder Sharma, learned Additional Advocate General, Punjab, accepts notice on behalf of the respondents-State.

(3.) The contention of Mr. Kumar Vishav Aggarwal, learned counsel for the petitioners is that the Superintendent Canal Officer Patiala Circle I.B. Patiala though noticed the rival contention of the parties but not assigned any reasons, in essence, as to how the order is accepted under Section 30. F.F.(4) of Northern India Canal and Drainage Act, 1873. A copy of the petition has been handed over to Mr. Yatinder Sharma. The operative part of the order dated 06.06.2016 reads as under:-