JAGSIR SINGH Vs. SUPERINTENDING CANAL OFFICER AND OTHERS

JUDGEMENT

(1.) This petition is filed by Jagsir Singh who challenged the order passed by Superintending Canal Officer dated February 22, 2006 copy of which has been annexed as Annexure P-6.

(2.) The petitioner's dispute is with respondent No.3. The dispute arose when Surjit Singh filed an application for sanction of water course on the northern boundary of khasra No.78 and 79 by allegedly concealing that there was water course ADEF running through his own land. The application was accepted by the Deputy Canal Officer on May 26, 2003 who ordered water course BC on the northern boundary of Khasra No.78 and 79 with a width of 1-1/2 karams. This was successfully challenged by the petitioner before Superintending Canal Officer on December 18, 2003 who accepted his appeal and directed a fresh decision on the basis of the spot inspection to ensure that no damage is caused to the petitioner's fields.

(3.) On remand the matter was reconsidered, Surjit Singh was unsuccessful and his application was dismissed.