BHAJAN LAL Vs. BOARD OF REVENUE AJMER

JUDGEMENT

(1.) THE dispute in the present writ petition relates to the construction of a water course through kila Nos. 5, 6, 15, 16, and 25 of Square No. 21 of Chak No. 57 N. P. in Tehsil Sadulpur, District Sri Ganganagar. It may be pointed out that kila Nos. 5 and 6 referred to above belong to Bhajanlal, while kila No. 15, 16 and 25 belong to Surajbhan. So far as Bhajanlal is concerned, the Revenue Appellate Authority has pointedly observed that he had given his consent to the construction of the water course in dispute

(2.) THE original record of the Irrigation Department was produced before me by the learned Deputy Government Advocate. It appears from a perusal of the "rajinama statement" that Bhajanlal had expressed his consent to the construction of the water course and put his thumb mark in the "raji-nama" in token of his consent. Besides that, there is a separate statement of Bhajanlal recorded, in which he has specifically stated that he had no objection to the construction of a new water course through Kila Nos. 5, 6, 15, 16, and 25. In these circumstances Bhajan Lal, having given his consent to the construction of water course, is estopped from raising a dispute in respect thereof. THE Revenue Appellate Authority rightly relied upon his consent.