AJAI LAMBA, J. - (1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, in challenge to Orders dated 4.2.2008 (Annexure P-2); 5.2.2009 (Annexure P-3); and 17.6.2009 (Annexure P-4).
(2.) Respondent No. 4 namely Balwant Singh son of Lachhman Ram filed an application under Section 18(2) of the Haryana Canal and Drainage Act, 1974(for short, 'the Act), praying for transfer of 9.12 acres of land from chak of outlet RD42000-TL Asakhera Minor, to the chak of outlet RD77275-R Chautala Distributory, Tehsil Dabwali, District Sirsa. Draft scheme was prepared under Section 17 of the Act and published. Objections were invited.
(3.) After following the procedure provided by law and after hearing the concerned parties, the Divisional Canal Officer, Rori Water Services Division, Sirsa, vide Order dated 4.2.2008 (Annexure P-2), found that the land in question belonging to respondent No.4 (in this writ petition) was not receiving proper irrigation whereas water could be provided from the proposed outlet viz. RD77275-R Chautala Distributory, and therefore, the proposal of the respondent is approved.;