Krishna Lal vs State And Ors. ...
2023 Latest Caselaw 9885 Raj

[2023:RJ-JD:39609]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 7623/2014

Krishna Lal S/o Shri Bhagwan Das, aged 50 years, By caste Kamboj , R/o 2 FDM, Tehsil Suratgarh, Distt. Sri Ganganagar (Raj.).

----Petitioner Versus

1. State of Rajasthan through the Secretary, Irrigation Department, Government of Rajasthan, Jaipur.

2. Executive Engineer, Water Resources Branch Suratgarh, Division Srivijaynagar, Distt. Sri Ganganagar.

3. Ranjeet Singh S/o Mohan Singh, President Upbhokta Sangam, Chak 6 BGDB, Division Srivijaynagar, Distt. Sri Ganganagar.

----Respondent

For Petitioner(s) : Mr. Shreyansh Ram Dev for Mr. V.N.

Kalla.

For Respondent(s) : Ms Akansha Choudhary for Ms Abhilasha Bora.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/11/2023

Heard learned counsel for the parties.

The counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment passed by this Court in S.B.Civil Writ Petition

No.149/2019 (Reeta Devi & Ors. V/s State of Rajasthan &

Anr.) decided on 08.03.2022 in the following terms:-

"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 :-

[2023:RJ-JD:39609] (2 of 2) [CW-7623/2014]

A) By an appropriate writ, order or direction, the respondents be directed to supply irrigation water facility to the land of the petitioners situated in Murabba No.10/18 in Killa No.2-7, 14-17 and 23-25 ad-measuring 13 bighas from the intervening water course immediately. B) Any other appropriate order or relief which this Hon'ble Court may deem just and proper in the facts and circumstances of this case may kindly also be passed in favour of the humble petitioners.

Learned counsel for the petitioners 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 petitioners are extended the same relief, they will be satisfied.

In view of the above, this writ petition is disposed of with a direction to the respondent No.2/Executive Engineer, Water Resources Department Division-I, Gharsana, District Sri Ganganagar to consider the representation along with the documents filed by the petitioners 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".

For the self same reasons, the present writ petition is also

disposed of in terms of the judgment rendered in the case of

Reeta Devi (supra).

(VINIT KUMAR MATHUR),J 72-AnilSingh/-

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