VEDPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petitions are listed in the 'orders' category, however, with the consent of the learned counsel for the parties, the same are being heard and decided finally.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioners submit that the petitioners are the agriculturists having their agriculture field in Hanumangarh and Sri Ganganagar Districts of Rajasthan. Learned counsel for the petitioners submit that on account of an inspection being carried out, the petitioners were found to have taken water beyond their permissible limits by illegal means. The matter was got investigated and on the report of the Assistant Engineer, an order was passed by the Executive Engineer, whereby, the petitioners were saddled with a penalty to pay an amount to the extent of 20 times of the rate of regular water supply and to stop the supply of water for one year. On an appeal being filed by the petitioners, the order passed by the Executive Engineer was also confirmed by the Superintending Engineer.