PARAMJEET SINGH,J. - (1.) Instant writ petition under Articles 226/227 of the Constitution of India has been filed for quashing the order dated 13.04.1995 (Annexure P-4) passed by respondent No.3 - Superintending Canal Officer, Bhakra Water Services Circle, Sirsa whereby order dated 10.01.1995 (Annexure P-3) passed by respondent No.2 - Divisional Canal Officer, Rori Water Services Division, Sirsa has been set aside and the order dated 08.11.1995 (Annexure P-2) passed by Deputy Collector, Rori Division, Sirsa has been restored.
(2.) Brief facts of the case are that on the application of one Hunta Ram, brother of respondent No.4, case was taken up for fixing the turn of water. Respondent No.4 contested the said proceedings before the canal authorities i.e. Deputy Collector and got recorded his statement. It is the case of respondent No.4 - Krishan Kumar that he is owner in possession of khasra No.37/1 and other land shown in orange colour in the site plan (Annexure P-1). The said land is irrigated by watercourse ABD from which a branch watercourse BC takes off.
(3.) I have heard learned counsel for the parties and perused the record.;