NAWAB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Shrawan Singh Nirban, learned counsel for the petitioners submitted that the petitioners 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.

(2.) Learned counsel for the petitioners also contended that number of petitions involving identical grievance have been 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 v. State of Rajasthan &Ors.); which has been duly followed by another coordinate Bench in decision dated 24.10.2017 passed in SBCWP No.11508/2017 (Gemar Singh v. State of Rajasthan and Ors.).

(3.) 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.