SHANTI (SMT.) Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THIS writ petition has been filed by the petitioner challenging the order of the Superintending Engineer dt. 26.08.2002 (Annex.4) in an appeal filed by the respondent No. 4, against the order of the Executive Engineer, Anupgarh, Sector II, Gharsana, who by his order dt. 29.12.2000 directed that the land of the petitioner Smt. Shanti Devi measuring 11 Bighas, which was earlier included in the Chak No. 16 KYD situated in 136/6 in Killa No. 6 to 8/3, 13 to 8/6, and 24, 25/2 was to be included in Chak No. 17 KYD, as the petitioner had represented to the Executive Engineer Irrigation that she was not getting sufficient quantity of water in the said Chak No. 16 KYD and therefore, her fields could be better irrigated, if the land in question was included in Chak No. 17 KYD.

(3.) THE respondent No. 4 Sohan Lal filed an appeal against that order on 16.08.2001 after about eight months of the passing of the said order before the Superintending Engineer, who by his impugned order dt. 26.08.2002 (Annex. 4) set aside the order of the Executive Engineer. Being aggrieved by the said order of Superintending Engineer as that is final under the Act, the petitioner is approached this Court by way of present writ petition.