Govind Mathur, J. - (1.) THIS petition for writ is preferred to seek a direction for respondents to continue irrigation facility to the petitioner in future and also that if any inquiry is made in pursuant to a news item appeared in a daily newspaper Rajasthan Patrika in its edition dt. 04.09.2007 the petitioner be also heard.
(2.) IN brief, facts of the case are that a news item appeared in Rajasthan Patrika dt. 04.09.2007 wherein the Irrigation Minister of the State Government and Member Parliament from Ganganagar Constituency pointed out certain illegalities in water outlets at Bhompura minor. A direction was given to the officers competent to make necessary inquiry in that regard. The petitioner by apprehending discontinuation of irrigation facility on the basis of news aforesaid has filed this petition for writ. It is position admitted that yet no action is taken by the respondents and the petitioner has directly approached this Court acting upon merely on basis of news item referred above. As a matter of fact this petition for writ at this stage is fundamentally misconceived. No cause is yet available to the petitioner that requires adjudication under Article 226 of the Constitution of India.
(3.) ACCORDINGLY this petition for writ is dismissed.;