BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to Courts.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) The matter comes up before this Court under the Rajasthan Irrigation and Drainage Act, 1954; the Rajasthan Farmers Participation in the Management of Irrigation System Act, 2000 (hereinafter referred to as 'Act of 2000') and the Rajasthan Farmers Participation in the Management of Irrigation System Rules, 2002 (hereinafter referred to as 'Rules of 2002').