Jagroop Singh And Another vs State Of Punjab And Others
2023 Latest Caselaw 16691 P&H

                        CWP-21357-2023                                                           -1-
                                                        Neutral Citation No. 2023:PHHC:126184

                        116
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                       CWP-21357-2023
                                                       Date of Decision: September 25, 2023

                        Jagroop Singh and another
                                                                             ......Petitioners
                                           Versus

                        State of Punjab and others
                                                                           ......Respondents

                        CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

                        Present:    Mr.Manoj Kaushik, Advocate
                                    for the petitioners.
                                           ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioners have approached this Court praying for issuance of

direction to the official respondents to finalize the execution of Dakhal

proceedings against private respondents No.4 to 7 whereby irrigation

channel/water course (outlet No.7018/L) to the petitioners' fields has been

illegally demolished/obstructed by respondents No.4 to 7 and their

musclemen, which is causing serious trouble & hardship to the petitioners.

It has been contended by learned counsel for the petitioners that

the Executive Engineer, Madhopur Division, Gurdaspur, has already passed

the order, dated 25.03.2021, in favour of the petitioners, which is annexed as

Annexure P-2, but the same is not being implemented despite repeated

requests made by the petitioners. He submits that petitioners are facing

serious difficulty in getting their land due to non-implementation of the

order dated 25.03.2021.

Notice of motion to official respondents only at this stage. MEENU 2023.09.26 15:01 I attest to the accuracy and integrity of this order/judgment

Neutral Citation No. 2023:PHHC:126184

On asking of the Court, Ms.Akshita Chauhan, Deputy Advocate

General, Punjab, who is present in Court, accepts notice on behalf of the

respondents/State.

After hearing counsel for the parties and going through the facts

and circumstances of the case, the present petition is disposed of with a

direction to the petitioners to file an appropriate representation for redressal

of their grievances before respondent No.3, i.e. Divisional Canal Officer,

within ten days from today and in case any such representation is filed

before respondent No.3, he is directed to decide the same expeditiously in

accordance with law preferably within one month from the date of its

receipt.

                        September 25, 2023                            ( RAJESH BHARDWAJ )
                        meenuss                                              JUDGE

                        1.     Whether speaking/reasoned ?            Yes/No
                        2.     Whether reportable ?                   Yes/No




MEENU
2023.09.26 15:01
I attest to the accuracy and
integrity of this
order/judgment