CHARANJEET KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners under Article 226 and 227 of the Constitution of India with the following prayers:-

(2.) With the joint consent of learned counsel for the parties, the matter is heard today itself.

(3.) Briefly stated facts of the case are that the petitioners are the agriculturists having there agriculture land in Murabba No.18 in Chak 34 B.B., Tehsil Padampur, but the same is shown for irrigation purpose in Chak 36 B.B. in the agriculture land of the petitioners situated at Murabba No.18, stone No.185/232, there is a water course running from Kila No.1 to 5 and 5 to 25. There is no sanctioned water course in Kila No.1, 10, 11, 20 and 21, as the same is not shown in the Jamabandi.