P.K.LOHRA,J. - (1.) Petitioners are the agriculturists of Hanumangarh having their agricultural land in Chak No. 30 NDR/B which was purchased by them from one Shri Kamaldeep Singh S/o Gurmel Singh.
(2.) In the petition, it is inter-alia averred that although the aforesaid agriculture land is uncommand land but they are availing irrigation facilities since 1998. In support thereof, the affidavit showing consent of some of the agriculturists (Annex.P/3) is also placed on record. The said consent affidavit is also signed by the seventh respondent vis-a-vis irrigation facilities availed by the predecessor in title of the petitioners. It is transpired from the writ petition that some revenue proceedings were going on and the petitioners have also approached the officers of the Irrigation Department. When revenue proceedings were going on it is noticed by the Irrigation Department that benefit of temporary irrigation facilities to them for the aforesaid uncommand land are continuing since 17.10.1998. It so happened that the Executive Engineer, Water Resources, Divison Rawatsar, District Hanumangarh issued a notice to the petitioners on 22.05.2015 with the stipulation that land in question is uncommand land and therefore, why their irrigation facilities may not be discontinued.
(3.) Being aggrieved by the said notice, petitioners approached the Superintending Engineer, Water Resources Circle Suratgarh, District Hanumangarh. The appellate authority Superintending Engineer by a very vague and cryptic order rejected the appeal with following recitals:- ...[VERNACULAR TEXT OMITTED]...;