NAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 12/4/2019, passed by respondent No. 2-Executive Engineer, Water Resources, Suratgarh Branch, Circle-II, Shri Vijay Nagar, District Sri Ganganagar.

(2.) In considered opinion of this Court, an alternative remedy of appeal is available to the petitioner, as provided under Rule 55 of the Rajasthan Irrigation and Drainage Rules, 1955.

(3.) On the query being raised by the Court as to why the writ petition may not be dismissed in view of availability of remedy of appeal against the impugned order dtd. 12/4/2019, learned counsel for the petitioner cited judgments of this Court in (i) Keshu Ram v. State of Rajasthan and Ors. : SB Civil Writ Petition No. 7066/2017 decided on 14/2/2018 and (ii) Bachan Singh and Ors. v. State of Rajasthan and Ors reported in 1993 (1) WLC 27.