S. N. AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.2570/2023, while treating the same as a lead case.

(2.) The prayer clauses read as under:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that father of the petitioner was having possession over certain land in Rawatbhata which was the holding of the Irrigation Department, and also since the same was being irrigated through Rana Pratap Sagar Dam, the father of the petitioner was paying rent for the land in question.