Govind Mathur, J. - (1.) CONSIDERING necessary to provide adequate water to the cultivators at tail end of Gang Canal Bhakra and Indira Gandhi Canal, a decision was taken by Government of Rajasthan for correction of the size and level of the water outlets discharging more than 50% water over their designed discharge.
(2.) THE Divisional Irrigation Officer, North Division, Sriganganagar, accordingly, to give adequate publicity to the proposed correction issued notices underR.11(3) of the Rajasthan Irrigation and Drainage Rules, 1955 (hereinafter referred to as ''the Rules of 1955 '') to various Panchayat Samitis and Gram Panchayats of the area concerned. Receiving no objection, necessary orders then were passed by the District Irrigation Officer. The petitioners challenged the orders aforesaid by way of filing these writ petitions.
(3.) THE contention of the petitioners is that a material change was made in established system of canal distribution without giving notice to them as prescribed underR.11(3) of the Rules of 1955. According to counsel for the appellants the notice given to Panchayat Samitis or Gram Panchayats is not sufficient compliance ofR.11(3) of the Rules of 1955 as the thrust of the provision is to provide an opportunity of hearing to the persons effected.;