SMT. DAMYANTI JAIRATH Vs. STATE OF H.P.

JUDGEMENT

(1.) Present writ petition is directed against the order dated 10.06.2013 (Annexure P-5) passed by the Chief Canal Officer, Haryana-respondent No.2, whereby he set aside the order dated 19.02.2013 (Annexure P-4) passed by the Superintending Canal Officer and rejected the application of the petitioners for transfer of their land from outlet RD 17820-R to outlet RD 15200-R New Sultanpur Minor.

(2.) Notice of motion was issued and in compliance thereof, two sets of written statements were filed. One written statement was filed by the official respondents and other written statement was filed by private respondent No.5.

(3.) Heard learned counsel for the parties.