RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred the present writ petition questioning the validity of the order 22/12/2023 (Annexure-9) issued by Superintending Engineer, Water Resources Circle, Sri Ganganagar, and sought following relief(s):

(2.) Brief facts of the case are that the petitioner is the elected President of Water User Association, Sahuwala (for brevity, hereinafter referred to as 'WUA Sahuwala'') since 20/2/2022 and is also the elected Chairman of Distributory Committee of HH Canal since 9/3/2022.

(3.) There was an ongoing dispute regarding the revenue land and water turn between two brothers, Brij Lal and Chandu Lal, who filed their complaint against the then WUA President. Thereafter, the process was initiated against him. The petitioner in the meanwhile came to be elected as the new WUA President. Thereafter, one Mr. Mohit, private respondent no. 4 in the present petition and the grandson of Chandu Lal, filed a writ petition before this Hon'ble Court being SBCWP No.13262/2023, wherein after hearing the parties, this Hon'ble Court passed an order dtd. 19/10/2023 (Annexure-3), wherein the respondents were directed to explore the possibilities of starting the water turn as per the available revenue record.