- (1.) The petitioners filed an application under Section 17 of the Haryana Canal and Drainage Act, 1974 (for short 'The Act') with a prayer that their land is at the tail end, as also because of elevation of land, their land is not irrigated from outlet 8500-L Dehman Sub Minor. It was further contended that irrigation from the canal source has to be supplemented with tubewells so as to provide sufficient irrigations. In such circumstances, a prayer for an additional outlet No. 9300-L was made which is further downstream from 8500-L.
(2.) Scheme was prepared. Divisional Canal Officer, Tohana made recommendations vide Annexure P-2, the most relevant of which ate given as under :- 1. As stated by the applicants, the irrigation is not proper in this area from outlet RD 8500-/L (Syphon) Dehman Sub Minor and outlet RD 16500-R Simani Minor. Where-so-ever, irrigation is being done at site with (mixed) help of Tube-well. 2. The area which the new outlet has been demanded, is higher from the existing sources. Therefore, the irrigation is not proper.
(3.) The perusal of the command statement would reveal that the command from the proposed source is much better.;