Sardara Singh vs State Of Rajasthan
2021 Latest Caselaw 15383 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13729/2021

Sardara Singh S/o Malkeet Singh, Aged About 70 Years, By Caste Jat Sikh, R/o Chak 7 Sujawalpur, Tehsil And District Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Engineer, Irrigation, North, Hanumangarh.

2. Executive Engineer, Water Resources North Division, Sriganganagar.

3. Chairman, Water Users Association, Sujawalpur, Tehsil And District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

By way of this writ petition, the petitioner is claiming

that the agricultural land held by her is falling under the command

area, but despite making several representations, the irrigation

facilities have not been provided to the said land by the

respondents.

Learned counsel for the petitioner has submitted that

similarly situated persons have also approached this

Court by way of filing various writ petitions and this Court

from time to time has disposed of those writ petitions

while granting liberty to the petitioners of those writ

petitions to file appropriate representation before the irrigation

authorities concerned and further directions

(2 of 2) [CW-13729/2021]

were also given to consider the representations of the

said similarly situated persons strictly in accordance with law

within fixed time.

Learned counsel for the petitioner while placing

reliance on the decisions of Co-ordinate Benches of this

Court in the cases of Krishan Kumar Vs. State of

Rajasthan & Ors. (SBCWP No.3967/2008) decided

on 13.4.2012 and Smt. Padam Kanwar & Anr. Vs.

State of Rajasthan & Ors. (SBCWP No.1474/2021)

decided on 27.1.2021 has prayed that similar type of

directions may also be issued in this writ petition as well.

In view of the above, this writ petition is disposed of

with a direction that the Executive Engineer, Water Resources

North Division, Sriganganagar shall consider the representation

along with the documents filed by the petitioner strictly in

accordance with law within a period of two months from the date

of receipt of certified copy of this order.

Stay petition is also disposed of .

(VIJAY BISHNOI),J

87-mohit/-

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