- (1.) Challenge in this writ petition is to orders dated 25.8.2000, 3.5.2001 and 23.11.2004, passed by the Divisional Canal Officer, respondent no.2, the Superintending Canal Officer, respondent no.3 and the Chief Canal Officer, respondent no.4.
(2.) The dispute in the present case pertains to transfer of land belonging to the private respondents to out let RD 27880-L, Bani Disty, Village Chamal,Tehsil and District Sirsa. Counsel for the petitioners contends that the authorities below have erred in transferring the private respondents land, to the aforementioned out let. It is contended that on two separate occasions, other co-sharers had made similar requests. The first such request was declined by the Superintending Canal Officer, vide order dated 12.4.1983. Another request was declined by the Chief Canal Officer, vide order dated 24.10.1997. It is contended that in the order dated 24.10.1997, the Chief Canal Officer specifically recorded a finding that there is hardly any scope for further addition of any area to the 'chuk' of out let RD 27880-L Bani Disty. It is, therefore, contended that the authorities erred in transferring the private respondents land to this outlet.
(3.) It is further urged that the Chief Canal Officer dismissed the petitioners revision against the order of the Divisional Canal Officer dated 25.8.2000 on 25.3.2002. This order was impugned in C.W.P. No.6464 of 2002. Vide order dated 20.1.2004, the aforementioned order was set aside as the order lacked the requisites of a judicial/quasi judicial order. The matter was remitted to the Chief Canal Officer for a fresh decision. It is contended that the Chief Canal Officer has once again, failed to adjudicate the main grievance namely; whether there was any scope for further addition of land to out let RD 27880-L.;