GURJEET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) CM No. 3430-CWP of 2018

(2.) Application is allowed and Annexure P-3 annexed with the application is taken on record.

(3.) The petitioner is aggrieved by the action of the respondents in not taking any action on the application dated 31.05.2017 (Annexure P-1) submitted by the petitioner. The petitioner is stated to be getting irrigation from outlet No. 8720-R Barkandi Minor. He filed an application under Section 68 of the Northern India Canal & Drainage Act, 1873 before respondent No. 2 i.e. Deputy Collector, Abohar who is the competent authority to fix the turn of the water. On said application moved by the petitioner the report of the concerned Ziledar was called and statements of the parties were recorded.