VIJAY BISHNOI,J. - (1.) These writ petitions have been precisely filed by the petitioners being aggrieved with the order dated 12.01.2016 passed by the District Collector, Sri Ganganagar, wherein it has been provided that the petitioners shall utilize Drip Irrigation System, to the extent of 50% instead of 25%, in their agriculture holdings.
(2.) The respondent - Rajasthan State Ganganagar Sugar Mill Ltd., Sri Ganganagar has moved an application stating that these writ petitions have become infructuous because the order dated 12.01.2016 passed by the District Collector, Sri Ganganagar was only for the period of one year i.e. 2016-2017. It is submitted that now the Coordination Committee in its meeting dated 14.02.2017 has decided that the agriculturists are bound to implement Drip Irrigation System to their respective agriculture holdings up to 25% only for the year 2017-2018.
(3.) Learned counsel appearing for the respondent - Irrigation Department has also categorically submitted the existing agriculturists, who are getting water facilities in their respective agriculture fields, will not be forced to implement the Drip Irrigation System to their respective agriculture holdings beyond 25% for the year 2017-2018.;