VIJAY BISHNOI,J. - (1.) This writ petition is preferred on behalf of the petitioners being aggrieved with the order dated 11.02.1999 passed by respondent No.1 the Chief Engineer, Irrigation, North Division, Hanumangarh Junction, whereby the earlier order dated 04.07.1995 passed by the same authority is partly modified and the order passed by respondent No.3 the Executive Engineer, Gang Canal (North Division), Sri Ganganagar on 19.01.1993 was upheld.
(2.) Brief facts of the case are that the respondent No.5- Sucha Singh moved an application before the Executive Engineer with the contention that the irrigation facility provided to the agriculture land, recorded in the name of his wife Gurudev Kaur be fixed at Kila No.21. The Executive Engineer after inspection and after hearing the objections of petitioners and other concerned persons vide order dated 19.01.1993 ordered for fixing the irrigation facility to the agriculture fields of the Gurudev Kaur from Kila No.21.
(3.) Against the order of the Executive Engineer, the petitioners and one other person Darshan Singh preferred an appeal before the Superintending Engineer, however, the said appeal came to be dismissed and some further directions were issued. Being aggrieved with the same, the petitioners preferred a second appeal before the Chief Engineer, Hanumangarh Junction who while confirming the order passed by the Superintending Engineer has ordered that the irrigation facility to the agriculture field of Gurudev Kaur be given from the Naka situated at Kila No.25.;