SANGEET LODHA,J. - (1.) This writ petition is filed by the petitioner seeking directions to the respondents to include his agriculture land comprising khasra no.186, 192 and 193 shown in the revenue record as "chahi" for canal irrigation under Jawai Command Project.
(2.) The facts relevant are that the land comprising khasra no.186, 192 and 196 the khatedari land of the petitioner's father situated at revenue village-Rajpura was included in Jawai Command Area. After the death of the petitioner's father, the land comprising khasra no.186 stands mutated in the name of the petitioner, land comprising khasra no.192 stands mutated in the name of petitioner's wife and land comprising khasra no.196 has been mutated in the name of the petitioner's sisters namely, Hemi and Sumi. The said land was included in the Jawai Command Area vide notification dated 15.2.92, which has not been de-notified till this date. The grievance of the petitioner is that the land in question was extended irrigation facility from the canal for years together, however, the same has been discontinued all of a sudden on the ground that the petitioner's land falls in the category of "chahi" and thus, in view of availability of other source of water for irrigation, the said land is not eligible for canal irrigation.
(3.) A reply to the writ petition has been filed by the respondents precisely taking the stand that since the nature of the petitioner's land is "chahi", it cannot be extended canal irrigation.;