JHANKAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners are agriculturists having their agricultural land in 25 BB-II in Murabba No.65 & 66; petitioner no.1 - Jhankar Singh has agricultural land in Murabba No. 66 from Kila No. 1 to 15 total 12.10 Bighas; petitioner no.2 - Sangaram Singh has remaining land (12.10 Bigha) of Murabba No. 66 from Kila No. 11 to 25 and; petitioner no.3 - Sukhjiwan Singh has land in Murabba No. 65 from Kila No. 11 to 25 total 12.15 Bighas.

(3.) Learned counsel for the petitioners submitted that the Executive Engineer passed the order of sanctioning the Naka in favour of the petitioners after duly considering the technical report of the Junior Engineer concerned, and therefore, the impugned order passed by the Superintending Engineer is not sustainable in the eye of law.