Sangeet Lodha, J. - (1.) By way of this writ petition, the petitioners have questioned legality of order dated 15.10.15 issued by the State Government granting sanction for amending the Lalewala Minor Head of LNP Distributary of Gang Canal Project on the conditions specified. It is further prayed that the irrigation authorities be restrained from amending the Lalewala Minor Head.
(2.) The relevant facts are that the petitioners' agriculture lands situated in various chaks are being irrigated through LNP Canal Distributary of Gang Canal Project. The Chief Engineer, Water Resources (North), Hanumangarh, vide letters dated 10.7.14 and 1.9.15 made recommendation to the State Government for amending Lalewala Minor Head of LNP Distributory. The State Government in its turn accepting the recommendation, accorded the sanction as prayed for on the following conditions:
(3.) The petitioners raised objections against the proposed amendment of Lalewala Minor Head by way of representation submitted to the District Collector, Hanumangarh, Chief Engineer, Water Resources (North), Hanumangarh Junction and Superintending Engineer, Water Resources Circle, Sri Ganganagar. Under the apprehension that the respondents authorities may amend the Lalewala Minor Head, without due process of law, the petitioners have approached this court by way of this petition.;