Nagu Khan vs State Of Rajasthan
2022 Latest Caselaw 11310 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13114/2022

Nagu Khan S/o Lt. Shri Niyaz Khan, Aged About 54 Years, By Caste Musalman, R/o Bahla, Tehsil Pokaran, District Jaisalmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, (Water Resources Department), Jaipur.

2. The Commissioner Colonization, Bikaner.

3. The Deputy Commissioner, Colonization, Nachna, District Jaisalmer.

4. The Executive Engineer (Irrigation), T.m.c. Division, Indira Gandhi Nahar Pariyojana, Mohangarh, District Jaisalmer.

5. The Assistant Engineer (Irrigation), T.m.c. Division, Indira Gandhi Nahar Pariyojana, Mohangarh, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. L.D. Khatri For Respondent(s) : Mr. Manish Tak

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/09/2022

Issue notice to the respondents.

Mr. Manish Tak accepts notice on behalf of the respondents.

Mr. L.D. Khatri, learned counsel for the petitioner submitted

that the petitioner own/possess land, yet the respondents are not

providing irrigation facilities to the petitioner in view of the

litigation, though they are having interim order in their favour.

Learned counsel for the petitioner also contended that

number of petitions involving identical grievance have been

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allowed by this Court, vide judgment dated 25.1.2016, passed in a

bunch of writ petitions led by SBCWP No.13842/2015 (Gulsher

Khan Vs.State of Rajasthan & Ors.); which has been duly followed

by another coordinate Bench in decision dated 24.10.2017 passed

in SBCWPNo.11508/2017 (Gemar Singh Vs. State of Rajasthan &

Ors.).

Mr. Manish Tak, learned counsel appearing for the

respondents in principal agreed that the issue is broadly covered,

however, apprehended that in guise of the judgment of this Court,

the petitioners are seeking irrigation facilities to their land, even

when they are not in the command area.

Having heard rival submissions, the present writ petition is

disposed of in terms of the following directions given by this Court

in the cases of Gulsher Khan and Gemar Singh(supra), with

further directions that the petitioners shall be given irrigation

facilities only if, their land(s) fall in the command area.

(i) The petitioner shall approach respective Executive Engineer of IGNP Department within two weeks from today and furnish documentary evidence regarding their ownership and title of the agriculture lands, which is in their possession.

(ii) The petitioner, who is not having any documentary evidence regarding his ownership and title of the said agriculture land but the dispute regarding title of the said agriculture land is pending either before departmental authorities or before competent courts and stay order is passed in their favour, can also furnish copies of said stay order passed by the departmental authorities or competent courts within two weeks from today.

(iii) The respective Executive Engineer of IGNP Department after verifying the documentary evidence, furnished by the petitioner, or after taking into consideration

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the stay order passed in their favour by the departmental authorities or competent courts shall consider the cases of the petitioner for inclusion of his names in barabandi for ensuing years strictly in accordance with law.

(iv) It is made clear that the petitioner, who is presently getting the irrigation facilities to their agriculture fields, will continue to get the same till next barabandi is fixed by the IGNP Department v) In case land(s) for which the petitioner is claiming irrigation facilities, do not fall in culturable command area, the respondents shall not be bound to provide irrigation facility /barabandi.

The stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J

33-nitin/-

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