Dulhichand vs State Of Rajasthan
2022 Latest Caselaw 8910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8912/2022

1. Dulhichand S/o Asharam, Aged About 60 Years, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

2. Emilal S/o Asharam, Aged About 67 Years, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

3. Sahil S/o Omprakash, Aged About 24 Years, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

----Petitioners Versus

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

2. Superintending Engineer, Water Resources Circle, Sriganganagar (Raj.)

3. Executive Engineer, Water Resources South Division Sri Ganganagar.

4. President, Water Users Association, 10 Z, Tehsil And District Sriganganagar (Raj.)

5. Nathu Ram S/o Mamraj, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

6. Lalchand S/o Mani Ram, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

7. Deshraj S/o Hemaram, Resident Of Chak 8 Z Tehsil And District Sriganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. BS Sandhu For Respondent(s) : Ms. Abhilasha Bora, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

07/07/2022

Learned counsel for the petitioners submits that the

petitioners are getting water supply for irrigating the standing

crops in their fields in pursuance of the water slips issued on

(2 of 2) [CW-8912/2022]

09.06.2022. He submits that on the representations being filed by

the private respondents, the Executive Engineer, Water Resources

Circle, Sriganganagar (Raj.) has passed an order on 10.06.2022,

whereby the water turn is directed to be fixed by the Assistant

Engineer after giving an opportunity of hearing to the

agriculturists (i.e. private respondents) who have sown their crop

of sugarcane in the present writ petition.

Learned counsel for the petitioners submits that the

Executive Engineer, Water Resources Circle, Sriganganagar (Raj.)

has passed the order on 10.06.2022 without giving an opportunity

of hearing to the petitioners.

The matter requires consideration.

Issue notice of the writ petition as well as stay application,

returnable on 04.08.2022.

Learned counsel for the petitioners shall supply a copy of the

writ petition to Ms. Abhilasha Bora, learned Additional Government

Counsel within a period of three days who shall complete the

instructions before the next date of hearing.

Meanwhile and till the next date of hearing, water turn of the

petitioners issued in furtherance of the water slips dated

09.06.2022 shall not be disturbed.

(VINIT KUMAR MATHUR),J 55-KashishS/Nitin-

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