BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) Learned counsel for the parties are in agreement that controversy involved in the present writ petition is no more res-integra, as it is covered by the judgment rendered by this Court in the matter of Amar Singh and Anr. Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.5897/2015), decided on 15.02.2016 alongwith other connected matters. The said judgment reads as follows :-

(3.) In light of the aforequoted judgment, the present petition is disposed of in the same terms. However, it is made clear that in case the water supply to the petitioners is continuing, the same shall be maintained by the respondents, until fresh decision is taken by the Committee. It is further made clear that the respondents shall not prejudice the consideration of the petitioners' case only on the ground that they have approached the Court. The stay application as well as all pending applications stand disposed of.