NAARU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties agree that the controversy involved in the present writ petition is squarely covered by the judgment of this Court rendered in S.B. Civil Writ Petition No.10422/2016 (Satpal Singh and Ors. vs. State of Rajasthan and Ors.) decided today itself i.e. 23.4.2019. The said judgment reads as under :-

(2.) Brief facts of the case, as noticed by this Court are that the petitioners are agriculturists having their agricultural land in Chak No. 15 and 16 KRW. Chaks 14, 15, 16 and 17 are adjacent villages and all fall in Panchayat Circle, Khatsajwar.

(3.) The contention of learned counsel for the petitioner is that the petitioners' chak falls at the tail of the Kardwala Minor, and irrigation facility to their chak No. 15 and 16 KRW are from the same KRW minor alongwith the respondents who are holders of Chak 17 and 18 KRW.