SAVITRI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the matter is listed under 'Orders' category' but upon the joint request made by learned counsel for the parties, the matter is finally heard.

(2.) The instant writ petition is filed under Article 226 of the Constitution of India claiming following reliefs:

(3.) The factual matrix of the case in brief are that the agricultural land of petitioners is situated in Chak 2 KBM, Stone No. 327/386 in Killa No. 13/2, Killa No.14 to 25 ad-measuring13 Bighas Command land, in the name of one Shri Sahiram, who is the husband of Petitioner No. 1 and father of Petitioners No. 2 to 5, who expired on 29/3/2007. In regular records, the land is still recorded in the name of Shri Sahiram. The land aforesaid was earlier cultivated by respondent No.4 - Krishan Kumar whose land is situated in Murraba No. 327/387. Later on Respondent No. 4 submitted an application before the respondent No.3 - Executive Engineer for sanction of the water-course through the land of the petitioners situated in Killa Nos. 15, 16 and 25.