MOOLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have challenged in this petition the impugned order passed by the Executive Engineer dated 21-3-88, Annex. 2, the order passed by the Superintending Engineer on 29-1-91 (Annex. 3) and the impugned order passed by the Chief Engineer on 20-2-95 (Annex. 7).

(2.) Only one submission was made by the learned counsel Shri Purohit in this petition that the impugned order (Annex. 7) passed by the Chief Engineer is a non-speaking order, therefore, it may be set aside and matter be remanded to him with direction to pass speaking order. This submission of Mr. Purohit cannot be accepted for the simple reason that the Chief Engineer was of the opinion that for the purpose of better irrigation the Superintending Engineer passed the order. Thus, it cannot be said that it was a non-speaking order. It must be stated that the Chief Engineer was deciding the matter in second appeal wherein, he was not required to give detail reasons if he is concurring with the order passed by the authority below. That apart, he has set out the contention raised by both the parties and he has clearly stated that after hearing the parties and also considering the record before him, he found that the order passed by the Superintending Engineer was for better irrigation purpose. In that view of the matter, this Court would not interfere with the order passed by the authorities below in its writ jurisdiction.

(3.) Before parting I must state that the present arrangement is there regarding supply of water between the parties since years and in absence of any stay such situation continued till today. This Court cannot sit in appeal over the decision arrived at by the expert persons in their field, in its writ jurisdiction. Hence, this petition fails and is hereby dismissed.