Sukhveer Kaur vs State And Ors (2023:Rj-Jd:41462)
2023 Latest Caselaw 10284 Raj

Rajasthan High Court - Jodhpur

Sukhveer Kaur vs State And Ors (2023:Rj-Jd:41462) on 1 December, 2023

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2023:RJ-JD:41462]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR.
                     S.B. Civil Writ Petition No. 560/2016

Sukhveer Kaur W/o Harbans Singh, by caste Jat Sikh, aged 60
years, Resident of Chak 6 OA, Tehsil Srikaranpur, District
Sriganganagar.
                                                                       ----Petitioner
                                        Versus
1. State of Rajasthan through the Principle Secretary, Water
Resources Department, Secretariat, Jaipur.
2. Superintending Engineer, Water Resources Department, Sri
Ganganagar.
3. Executive Engineer, Gang Nahar (north Division), Water
Resources Department, Sri Ganganagar.
4. Assistant Engineer (Irrigation Sub- Division), Water Resources
Department, Srikaranpur.
                                                                     ----Respondent


For Petitioner(s)             :     Mr. Mahesh Thanvi.
For Respondent(s)             :     Ms Abhilasha Bora, AGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/12/2023

With the consent of learned counsel for the parties, the

matter is being heard and decided finally.

The present writ petition has been filed with the following

prayers :-

"A) The respondents may kindly be directed to allow/grant the irrigation facilities to the petitioner for her land situated in land measuring 4.048 hectare Killa No.8 to 20 situated in chak No.5 O, Tehsil Karanpur of Jamabandi Samwat 2065 to 2068 of Account No.64/50 of Murabba No.48".

[2023:RJ-JD:41462] (2 of 2) [CW-560/2016]

Learned counsel for the petitioner submits that in the

identical situation, a writ petition bearing S.B. Civil Writ Petition

No.9493/2021 (Roshani vs. The State of Rajasthan & Anr.),

has been disposed of by a Coordinate Bench of this Court on

28/07/2021 in the light of judgments passed by this Court in

Krishan Kumar vs. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.3967/2008) decided on 13.04.2012 and Smt.

Padam Kanwar & Anr. vs. State of Rajasthan & Ors. (S.B.

Civil Writ Petition No.1474/2021) decided on 27/01/2021. He

submits that if the petitioner is extended the same relief, she will

be satisfied.

In view of the above, this writ petition is disposed of with a

direction to the respondent No.3- Executive Engineer, Gang Nahar

(north Division), Water Resources Department, Sri Ganganagar to

consider the representation along with the documents filed by the

petitioner strictly in accordance with law within a period of two

months from the date of receipt of certified copy of this Court.

The stay application and other pending application, if any

also stand disposed of.

(VINIT KUMAR MATHUR),J 47-AnilSingh/-

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