- (1.) This writ petition has been filed by the petitioner being aggrieved with the communication dated 21.11.2013 passed by the Executive Engineer, Water Resources, Anoopgarh Division Second, Gharsana, District Sri Ganganagar, whereby it has communicated to the petitioner that out of 25 Bighas of land only 23 Bighas of land are command land and remaining 2 Bighas of land is uncommand land, therefore, irrigation facility to the said
(2.) Bighas of land cannot be provided. It is prayed by the petitioner that the respondents be directed to provide water supply to whole 25 Bighas of command land instead of only 22 Bighas of land situated in Chak 11GD, Tehsil Gharsana, District Sri Ganganagar. 2. The brief facts of the case are that Richpal and Rampratap were allotted 25 Bighas of command land situated in Chak 11GD, Tehsil Anoopgarh, District Sri Ganganagar on 02.05.1981. Later on, in a partition suit, the competent revenue court has declared the petitioner to be entitled for 1/4 share of the above land i.e. equivalent to 6.5 Bighas of command land. The name of the petitioner was recorded in the revenue record as Khatedar for the said 6.5 Bighas of command land.
(3.) The grievance of the petitioner is this that the respondents are providing irrigation facility only up to 4.5 Bighas of land out of 6.5 Bighas of command land and remaining 2 Bighas of the land has been left out. The petitioner has approached the respondent No.4 - Executive Engineer, Waster Resources, Anoopgarh Division Second, Gharsana, District Sriganganagar, however, it is informed to the petitioner that since 2 Bighas of his land is uncommand land, the irrigation facility could not be provided to it.;