Balkaran Singh vs State Of Rajasthan
2022 Latest Caselaw 7278 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6505/2022

1. Balkaran Singh S/o Sh. Mukand Singh, Aged About 54 Years, By Caste Jat Sikh, Resident Of Chak 5 M, Tehsil Karanpur District Sriganganagar (Raj.)

2. Kulvinder Singh S/o Sh. Sukhraj Singh, Aged About 36 Years, By Caste Jat Sikh, Resident Of Chak 5 M, Tehsil Karanpur District Sriganganagar (Raj.)

3. Bharpoor Singh S/o Sh. Gurcharan Singh, Aged About 50 Years, By Caste Jat Sikh, Resident Of Chak 6 M, Tehsil Karanpur District Sriganganagar (Raj.)

4. Yadvinder Singh S/o Sh. Major Singh, Aged About 45 Years, By Caste Jat Sikh, Resident Of Chak 6 M, Tehsil Karanpur District Sriganganagar (Raj.)

5. Sadhu Singh S/o Jageer Singh, Aged About 70 Years, By Caste Jat Sikh, Resident Of Chak 6 M, Tehsil Karanpur District Sriganganagar (Raj.)

----Petitioners Versus

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

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

3. The Executive Engineer, Water Resources North Division Sriganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu For Respondent(s) : Mr. Kanishak Singhvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/05/2022

This writ petition is filed by the petitioners raising concern

that the respondent - irrigation authorities are removing pipe

(2 of 2) [CW-6505/2022]

fitted on the working head of M-minor, way back by the order

dated 07.07.2003, without providing any opportunity of hearing to

the agriculturists, whose agricultural lands are situated on M-

minor.

Learned counsel Mr. Kanishak Singhvi is representing the

agriculturists of F-minor, who are demanding removal of pipe

fitted on the M-minor as discharge of water from the said pipe to

the agriculturists of F-minor has been reduced.

Learned counsel Mr. Singhvi has further submitted that he

has already moved an application on behalf of the agriculturists of

F-minor for impleading them as party-respondents in this writ

petition.

Be that as it may, after hearing learned counsel for the

parties and going through the material available on record, I deem

it appropriate to dispose of this writ petition with a direction to the

respondent - authorities to resolve the dispute regarding the pipe

fitted on M-minor vide order dated 07.07.2003 after providing

opportunity of hearing to the farmers, whose agricultural lands are

situated on M-minor as well as on F-minor strictly in accordance of

law.

It is expected that the authorities concerned shall resolve the

dispute between the agriculturists of M-minor and F-minor

expeditiously within a period of four weeks from the date of

production of certified copy of this order.

Stay petition is also disposed of.

(VIJAY BISHNOI),J

41-AjaySingh/-

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