JEET SINGH Vs. STATE

JUDGEMENT

(1.) AGAINST concurrent dismissal of the suit filed by the appellant-plaintiff with regard to giving of water outlet to his agriculture field from the irrigation canal, though this Court does not find any substantial question of law to be arising requiring further consideration by this Court under Section 100 CPC, in view of the fact that the Departmental Appeal No.7/2003 was dismissed by the Superintending Engineer, Department of Irrigation, Sriganganagar without giving adequate opportunity of hearing to the plaintiff � appellant, this Court directs that if such appeal is again filed for the same grievance by the plaintiff-appellant, the concerned authorities i.e. The Superintending Engineer, Irrigation, Sriganganagar shall hear both the parties concerned and pass appropriate reasoned and speaking order with regard to grievance of the appellant.

(2.) THE appeal is accordingly disposed of. A copy of this order be sent to the said authority, both the courts below as well as to the opposite party. No order as to costs.