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Judgment
M.C. Jain, J.—Heard learned Counsel for the petitioner.
The petitioner in this writ petition seeks to challenge the order of the Divisional Irrigation Officer, Hanumangarh Junction dated 13-6-1980. About one year and five months have passed. The petitioner''s contention that he was not served with notice, is also disputed as an affidavit has been placed on record of Jawahar Singh to the effect that notice was given to Chimanaram and his thumb impression was put on the original notice. It may be stated that the ptitioner had a remedy of appeal before the Superintending Engineer against the order of Divisional Irrigation Officer. If the petitioner was not served with the notice he could have preferred an appeal on that basis after he had come to know of impugned order. Thus the petitioner had an alternative remedy. Besides that, the question of service of notice has become a disputed question of fact in which this court would not enter.
In the above reasons the writ petition is dismissed summarily.