Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners seeking directions to the respondents to act upon the applications of the petitioners vide Annexure-9 and Annexure-10 to construct water course along the stone line from the land of the petitioners through Killa No.5, 6, 15, 16, 25 to 23 of Square No.33 dismantling diagonal water course in Square No.33 of Chak 5 PS Tehsil Raisinghnagar, District Sriganganagar and a prayer has also been made seeking quashing of the orders dated 6.9.2011 and 25.3.2011.
(2.) Several pleas and submissions have been made by learned counsel for the petitioners, which have been vehemently opposed by counsel appearing for the respondents No.8 & 9, who has appeared on caveat.
(3.) Looking to the controversy raised by the petitioners, it is apparent that the issue needs to be decided by the authorities appropriately and the same cannot be adjudicated under writ jurisdiction as the same requires determination of issues which can only be dealt with by the authorities under the Irrigation and Drainage Act, 1954 ('the Act').;