VIJAY BISHNOI,J. - (1.) This writ petition has been filed by the petitioner with a prayer to direct the respondents to provide water supply to whole 25 Bighas of command land instead of only 3 Bighas of land situated in Chak 15P, Tehsil Anoopgarh, District Sri Ganganagar.
(2.) The brief facts of the case are that one Fakir Chand was allotted 25 Bighas of command land situated in Murabba No.117/25 of Chak 15P, Tehsil Anoopgarh, District Sri Ganganagar in the year 1973. Subsequently, after death of Fakir Chand, the land was mutated in the name of his son Shiv Singh in the year 1992, however, in the year 2009, the petitioner purchased the said 25 Bighas of command land from Shiv Singh through registered sale-deed dated 17.12.2009 and name of the petitioner was recorded in the revenue record as Khatedar of the said land.
(3.) The grievance of the petitioner is this that the respondents are providing irrigation facility only up to 3 Bighas of land out of 25 Bighas of command land. As per the petitioner, he has approached the respondents time and again but the respondents are not paying any head to the request of the petitioner to provide irrigation facility to remaining 22 Bighas of land.;