Arun Bhansali, J. - (1.) THESE writ petitions have been filed by the petitioners seeking to question orders dated 18.12.2012 (Annex.4), order dated 3.5.2015 (Annex.6) and order dated 15.5.2015 (Annex.7) issued by the Special Officer, Water Resources and Chief Engineer, Water Resources (North), Hanumangarh and further a prayer has been made that the respondents be restrained from altering and amending the outlets of Chak 1MD to 6MD, Tehsil Anoopgarh, District Sriganganagar.
(2.) THE petitioners in the present writ petitions are agriculturists, most of them allottees of agriculture land from the State Government and are consumers of water facilities provided under the Irrigation and Drainage Rules, 1955 ('the Rules'). The petitioners are utilising the irrigation facility from the Momewali Distributary. It is claimed that the authorities surveyed the area in the year 2001 and 2005 and two outlets situated in 1MD and 4MD were modified and rest of the outlets did not need any change as they were not taking any excess water.
(3.) IT is submitted that since 2005 neither any area has been included in the chaks of the petitioners nor any area has been omitted from the chaks and the petitioners are getting water facilities on their turn. It is alleged that in the Distributary there is large scale of silt in the canal and it requires repair as there are many cracks which results in obstacle in flow of water and leads to leakage.;