Bhupendra Singh vs State Of Rajasthan Through ...
2022 Latest Caselaw 7608 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8893/2018

Bhupendra Singh S/o Shri Sukhdev Singh, Aged About 46 Years, Chak 7 G.m., Tehsil Gharsana

----Petitioner Versus

1. State Of Rajasthan Through Secretary, Water Resources Department, Government Of Rajasthan

2. Executive Engineer, Water Resources Anoopgarh Branch Division-Ii, Gharsana

3. Superintendent Engineer, Water Resources Circle, Sri Vijay Nagar

----Respondents

For Petitioner(s) : Mr. NL Joshi For Respondent(s) : Ms. Saloni Malpani for Ms. Abhilasha Kumbhat

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

20/05/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present case is covered by the

judgment dated 14.02.2018 passed by this Court in S.B. Civil

Writ Petition No. 11643/2011 (Bahadur Ram Vs. State of

Rajasthan and ors.).

In view of the submissions made by the learned counsel for

the parties, the present writ petition is allowed. The respondents

are directed to consider the application of the petitioner for

supplying of water to the 25 Bighas of land situated in Murabba

No. 228/1, Chak 7 G.M., while treating it to be command land, in

accordance with the provisions of Rajasthan Irrigation and

(2 of 2) [CW-8893/2018]

Drainage Act, 1954 and Rules made thereunder expeditiously,

preferably within a period of six weeks from the date of production

of certified copy of this order.

There shall be no order as to costs.

All other pending applications, if any, shall stand disposed of

accordingly.

(VINIT KUMAR MATHUR),J

44-Payal/-

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