Paramjeet Singh Dhaliwal, J. - (1.) (Oral) - CM-15911-CWP-2015 Civil Misc. application is allowed subject to all just exceptions. Annexure P/6 is taken on record. CWP No. 18280 of 2015
(2.) Instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari quashing order dated 18.09.2014 (Annexure P/2) passed by respondent no.3 - Sub Divisional Canal Officer, Ottu Water Services Sub Division, Sirsa, order dated 11.03.2015 (Annexure P/4) passed by respondent No.2 - Divisional Canal Officer, Sirsa Water Services Division, Sirsa and order dated 29.06.2015 (Annexure P/5) passed by respondent No.1 - Superintending Canal Officer, Bhakra Water Services Circle, Sirsa.
(3.) Brief facts of the case are that petitioners moved an application for restoration of watercourse carved out of water outlet No. 49000-L, Northern Ghaggar Canal of Village Santawali, Tehsil Rania, District Sirsa alleged to have been demolished by respondent no.4 - Sukhdev Singh and reference to site plan (Annexure P/1) has been made by the petitioners. After hearing the parties, the Sub Divisional Canal Officer, vide order dated 18.09.2014 (Annexure P/2), restored the watercourse for one year. Against that order, petitioners preferred an appeal before the Divisional Canal Officer, which has been dismissed vide order dated 11.03.2015 (Annexure P/4). Thereafter, petitioners preferred a revision petition which has also been dismissed by the Superintending Canal Officer vide order dated 29.06.2015 (Annexure P/5). Hence, present writ petition. I have heard learned counsel for the petitioners.;