ANUJ KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner is that the orders under challenge i.e. order passed by Divisional Canal Officer and Superintending Canal Officer in appeal and revision preferred by the opposite party against the order of Deputy Collector are erroneous, as primarily dismissed on the ground of res judicata, on the premise that the earlier application was dismissed.

(2.) In this regard, he had drawn attention of this Court to the judgment rendered by this Court in Bhagirath Vs. Divisional Canal Officer, Sirsa 2000(2) RCR (Civil) 496. The relevant paragraphs 3 and 4 of the same read as under:-

(3.) The findings recorded in impugned orders Annexures P-2 and P-3 are as under:-