Jagat Pal vs State Of Rajasthan
2022 Latest Caselaw 7689 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5808/2022

Jagat Pal S/o Ganpat Ram, Aged About 46 Years, Ward No.5, Village 7 APM, District Sri Ganganagar, Rajasthan.

----Petitioner Versus

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

2. The State Of Rajasthan, Through The Chief Engineer, Indira Gandhi Canal Project, Bikaner.

3. The Election Registration Officer And Executive Engineer, Suratgarh Branch, Water Resources Block Second, Sri Vijaynagar, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Kshamendra Mathur For Respondent(s) : Ms. Abhilasha Bora

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022

This writ petition is filed by the petitioner raising a grievance

that the respondent-departments are not preparing the voter list

of the Water User's Association as per the provisions of the law

contained in Farmers' Participation in Management of Irrigation

Systems Act, 2000 and the Rajasthan Farmers Participation in

Management of Irrigation Systems Rules, 2002.

Learned counsel for the petitioner has submitted that

though, the provisions of the above referred Act and Rules

provides that a notice inviting objections regarding the voter list

shall be published in the concerned Gram Panchayat, but in the

(2 of 2) [CW-5808/2022]

present case, no such notice in the concerned Gram Panchayat

has been published.

Learned counsel for the respondents has submitted that the

respondents are open to consider the objections, if any, filed by

the petitioner in respect of the voter list at this stage also.

In view of the above, I deem it appropriate to dispose of this

writ petition with a direction to the petitioner to file objections

regarding the voter list of Village 7 APM within a period of one

week from today before the respondent No.3. It is expected that if

any such objections are filed by the petitioner within stipulated

time, the respondent No.3 shall consider and decide the same

within a period of two weeks thereafter and proceed further in

connection with the elections of the Water User's Association in

accordance with law.

(VIJAY BISHNOI),J

29-AjaySingh/-

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