HAWA SINGH Vs. CHIEF CANAL OFFICER/LAU, PANCHKULA

JUDGEMENT

(1.) CM No. 3713 of 2016:

(2.) This appeal is directed against the judgment of learned Single Judge dated 26.7.2016 passed in CWP No. 12200 of 2015 and the particular grievance is directed against the following observation :

(3.) Learned counsel for the appellant contends that there is no provision in the Haryana Canal and Drainage Act, 1974 (for short "the Act"), under which an exchange is permitted, to carry out the works regarding providing access to irrigation, through a water course and the only course available to the authorities is, to acquire the land for which a particular procedure has to be followed, requiring publication of the scheme and consideration of objections.