RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter is listed in the 'Orders' category, however, with the consent of the learned counsel for the parties, the matter is being heard and disposed of finally today itself.

(2.) The present writ petition has been filed by the petitioners whereby, a challenge has been laid to the order dtd. 12/2/2016 passed by the Executive Engineer, Water Resources Division Second, Hanumangarh and the appellate order dtd. 26/8/2016 passed by the Superintending Engineer, Water Resources Circle, Hanumangarh.

(3.) Briefly, the facts in the case are that the petitioners are having an agricultural land in Chak No. 9 LKS/B in Tehsil Pilibanga, District Hanumangarh. The petitioners are getting the irrigation facility through a water course which runs through Killa No.1, 9, 13, 17 and 25 of Stone No.2/285. The sanctioned Naka from which the petitioners are presently getting the water supply is between Killa Nos.12 and 13 of Stone No.2/285.