DALEEP SINGH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) As per office report, service of notice upon the respondents have already been effected and as a matter of fact reply to the writ petition has also been filed on behalf of the respondents. With the consent of the parties the matter is heard finally today itself.

(2.) The brief facts of the case are that 25 Bighas of command land was allotted to one Milkhi Ram S/o. Ram Lal in Chak 18GD Murabba 145/15. The copy of the allotment letter is annexed with the writ petition as Annexure- Subsequently, after death of Milkhi Ram, the petitioners purchased the said 25 Bighas of command land from his legal heirs through registered sale-deed dated 006.2014.

(3.) The case of the petitioners is this that the respondents have declared the said 25 Bighas of land as uncommand land in the Chak Plan and illegally refused to provide irrigation facility to the said land.