NIJAM DEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. B.R. Jajra, learned counsel for the petitioners has submitted that the petitioners owns/possesses land, yet the respondents are not providing irrigation facilities to the petitioners 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 dtd. 25/1/2016 passed in a bunch of writ petitions led by SBCWP No. 13842/2015 (Gulsher Khan v. State of Rajasthan and Ors.); which has been duly followed by another Coordinate Bench decision dtd. 24/10/2017 passed in SBCWP No. 11508/2017 (Gemar Singh v. State of Rajasthan and Ors.).

(3.) Learned counsel appearing for the respondents in principal agreed that the issue is broadly covered, he, however, apprehended that in guise of the judgment of this Court, the petitioner is seeking irrigation facilities to his land, even he is not in command area.