Punjab-Haryana High Court
Jagdish Rai And Ors vs Superintending Canal Officer & Ors on 30 November, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2023:PHHC:153144
CWP No.4911 of 2016 -1- 2023:PHHC:153144
228
THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.4911 of 2016
Date of Decision: 30.11.2023
Jagdish Rai and others ..... Petitioners
Versus
The Superintending Canal Officer, Ferozepur
Canal Circle, Ferozepur and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present: Mr. C. M. Munjal, Advocate
for the petitioners.
Mr. Arun William, AAG, Punjab.
Mr. Sandeep Khunger, Advocate with
Mr. Saksham Khunder, Advocate
for respondents No.3 and 4.
***
RAJESH BHARDWAJ, J.
Present writ petition has been filed for quashing the order
dated 13.05.2015 (Annexure P-7) passed by respondent No.2 and order
dated 30.06.2015 (Annexure P-8) again passed by respondent No.2 while
amending the order dated 13.05.2015 and also for the quashment of order
dated 04.02.2016 (Annexure P-9) passed by respondent No.1.
The present case arises from the facts that respondents No.3
& 4 filed the petition for transferring their land from the existing outlet
No.14040-TL to the proposed outlet No.51225-R on the ground that their
land from the existing outlet was not getting sufficient water and thus, for
better irrigation, the same be transferred to the proposed outlet No.51225-
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R. On filing the petition, necessary process was commenced and on
receiving the requisite reports and inspecting the site, the same was found
to be worth accepting. The Divisional Canal officer after hearing both the
sides, accepted the demand of respondents No.3 & 4 vide his order dated
13.05.2015. Aggrieved by the same, the petitioners had filed an appeal
before the learned Superintending Canal Officer, who after hearing both
the sides, found no merit in the appeal filed and thus dismissed the same
vide his order dated 04.02.2016 and thus, upheld the order passed by the
learned Divisional Canal Officer. Aggrieved by the same, the petitioners
are before this Court by way of filing the present petition.
Learned counsel for the petitioners has vehemently contended
that the impugned orders passed by respondent No.1 & respondent No.2
are against the mandate of law and thus, deserve to be set aside. He
submits that land of the petitioners was being irrigated from Outlet
No.51225-R whereas that of respondents No.3 & 4 was being irrigated
through Outlet No.14040-TL. He has submitted that system of irrigation
for both the sides is continuously running from the last about 50 years and
both the sides were getting the proper irrigation from their respective
Outlets. He submits that respondents No.3 & 4 in order to harass the
petitioners filed the petition with ulterior motive for transferring their land
from their existing outlet No.14040-TL to outlet No.51225-R from which
the petitioners were getting water. He has submitted that transfer of about
35 acres of land from the existing outlet of respondents No.3 & 4 is totally
against the statutory provisions as this area is more than 10% of the total
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existing area on the proposed outlet No.51225-R. He has submitted that
respondent No.2 had started the proceedings in pursuance to the petition
filed by respondents No.3 & 4 without issuing notice to the petitioners. He
has submitted that no notice of the scheme framed was served upon the
share holders. He has submitted that it is evident from the record that the
proceedings were carried out at the back of the share holders. He has
further submitted that distance of the land of respondents No.3 & 4 from
the proposed outlet is more than the distance of their land from their
existing outlet. Hence, he submits that the site plan prepared is totally
wrong. He submits that distance of the water course from outlet No.14040-
TL is shown in the site plan as 3696 feet and from the proposed outlet
No.51225-R is 5907 feet. He submits that even the Divisional Canal
Officer has specifically admitted that distance from the existing outlet
No.14040-TL is 5060 feet and from the proposed outlet No.51225-R, the
distance is 6820 feet. He submits that thus, it is evident that the scheme
framed is totally contrary to the grievances raised by respondents No.3 &
4 for shifting their land from the existing outlet to the proposed outlet. He
submits that the learned Divisional Canal Officer has failed to appreciate
the same and thus, illegally accepted the petition filed by respondents No.3
& 4 vide impugned order dated 13.05.2015. He submits that aggrieved by
the same, the petitioners filed an appeal before the Superintending Canal
Officer. However, the learned Superintending Canal Officer as well
miserably failed to appreciate the evidence on record and the law settled
and thus, illegally dismissed the same vide impugned order dated
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04.02.2016. He submits that the impugned orders being unsustainable in
the eyes of law, deserve to be set aside.
Per contra, learned State counsel has opposed the submissions
made by learned counsel for the petitioners. He submits that on receiving
the petition filed by respondents No.3 & 4, the case was thoroughly
investigated and reports from the technical authorities were received. He
submits that on receiving the application, spot was inspected and the site
plan was prepared. The record from the applicant i.e. respondent No.3 was
summoned and statements of the concerned share holders were also
recorded. He submits that case was sent to the Superintending Canal
Officer with recommendation to the transfer of 34.64 acres of land to the
proposed outlet No.51225-R. Inquiry was initiated by the Sub Divisional
Officer and the command statement from the concerned JE was sought,
who recommended the transfer of this land. On the completion of the case,
the scheme was prepared which was published as per the provisions of
Section 30B(3) of the Canal Act. He submits that case of respondents No.3
& 4 was found to be genuine and thus, the petition filed by them was
accepted. He submits that area of land was mistakenly earlier mentioned
as 25 acres and hence, the same was amended by way of amended slip
vide order dated 30.06.2015 as the area to be transferred was 34.64 acres.
He submits that the present petition being devoid of any merit deserves to
be dismissed.
Concerned, Ziledar is also present in person in Court today,
who submits that application filed by respondents No.3 and 4 was totally
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in accordance with the provisions of law. A thorough investigation was
conducted and the size of the proposed outlet has also increased. Thus, as
per the statics available with them, the petitioners have suffered no loss to
their irrigation and hence, action of the respondent-State suffers from no
illegality.
Leaned counsel for respondents No.3 & 4 has vehemently
opposed the submissions made by learned counsel for the petitioners. He
submits that the respondents filed the petition for transfer of their area
from the existing outlet No.14040-TL to the proposed outlet No.51225-R
for proper irrigation of their land. He submits that relevant reports were
sought by the Divisional Canal officer from Ziledar and the Sub Divisional
Officer. He submits that after the spot inspection, both the Ziledar as well
as Sub Divisional Officer concurrently held that land belonging to the
respondents would be better irrigated from the proposed outlet No.51225-
R. He submits that before ordering the transfer of area by the Canal
Authorities, a comparative command statement was also obtained from the
concerned JE in order to compare the area in the existing and proposed
outlets. He has drawn the attention of this Court to the comparative
command statement, which is annexed with the reply as Annexure R-3/3.
He submits that from the perusal of the command statement, it is evident
that length of the water course is little more from the proposed outlet.
However, the command available at the existing outlet bearing No.14040-
TL is only 1.00 whereas the command from the outlet No.51225-R is 6.64
and thus, it is evident that the land of the respondents would be better
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irrigated from the proposed outlet No.51225-R. He submits that the
petitioners were duly heard and the scheme was duly published. He has
relied upon the judgments passed by this Court in Hazari vs. Superintend-
ing Canal Officer, 1983 PLJ 274 and Sahi Ram vs. Superintending
Canal Officer, 1993 PLJ 635. He further submits that the area of
respondents No.3 & 4 has been shifted from the existing outlet to the
proposed outlet after receiving the reports from the technical experts and
the Writ Court would interfere in the order passed by the respondents
authorities only in a situation when there is a palpable violation of any
provisions of law. However, there being no perversity in the impugned
orders passed, the present petition deserves to be dismissed being without
any merit.
I have heard learned counsel for the parties and perused the
material on record.
After hearing learned counsel for the parties and perusing the
record, it is evident that respondents No.3 & 4 had filed the petition for
transfer of their land from the existing outlet No.14040-TL to proposed
outlet No.51225-R in order to get the better irrigation for their land. On
filing of their petition, the grievances raised by respondents No.3 and 4
were duly investigated. The site was duly inspected. The reports from the
concerned JE were also sought. The command statement from both the
outlets were produced before the Authorities. Resultantly, the scheme was
prepared, which was duly published. Both the sides were heard by the
respondents authorities. It is evident from the perusal of the reports
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submitted by the Technical experts i.e. the command statement that the
FSL in the existing outlet i.e. 14040-TL was 614 whereas that in the
proposed outlet No.51225-R was 619.99. So far as the command is
concerned at the existing outlet, which was 1.00 and whereas the same
was 6.64 at the proposed outlet. There was no substantial difference in the
distance of the land from both the outlets. The total area transferred from
the existing outlet to the proposed outlet was 34.64 acres whereas the total
area existing on the proposed outlet was 635.41 acres, Thus, the area
transferred was less than 10% of the area to the proposed outlet, thus,
within the permissible limit as per the provisions of law.
In view of the submissions made by learned counsel for
respondents No.3 & 4 and the judgments relied upon by him, the reports
submitted by the Technical Experts, the order under challenge cannot be
interfered with by this Court. The interest of the petitioners and that of
respondents No.3 and 4 have been taken care of by the respondents
authorities while passing the impugned orders.
Resultantly, this Court does not find any substantial violation
of the relevant provisions of the law in the case in hand. Thus, in the
considered opinion of this Court, the impugned orders suffer from no
infirmity and hence, the present petition being devoid of any merit is
hereby dismissed.
(RAJESH BHARDWAJ)
30.11.2023 JUDGE
rittu
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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