MANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred under Articles 226 & 227 of the Constitution of India claiming the following reliefs:

(2.) As the pleaded facts would reveal, the petitioner's agricultural land, according to the revenue records, is situated in Chak 2 LNP, Murabba No. 35 Kila No. 1-25 and as per the irrigation records, the same is in 6-D Choti, Murabba No. 60. In order to construct a water course in the petitioner's land, a report was obtained from the Executive Engineer (respondent no.2) on 20/1/2023 by one Jagnandan Singh in which the respondent no.2 stated that the water course in Kila No. 1, 10, 11, 20 and 21 (land in question) was to be recorded in the revenue records.

(3.) Learned counsel for the petitioner submitted that no water course was running through the land in question and the same was clear from the Jamabandi of Samwat Year 2072-2075 and also from the impugned report of the respondent no.2 wherein it was stated that the water course in Murabba no. 35 in kila no. 1, 10, 11, 20 and 21 is to be recorded in the revenue records; thus only on the basis of the Chak plan, the respondents wished to sanction a new water course.