Prakash Tatia, J. - (1.) BY two separate judgments dated 14.5.2009, two bunch of the writ petitions have been dismissed by the learned Single Judge. One bunch of ten writ petitions was decided along with S.B. Civil Writ Petition No. 4690/2008 -Bagh Singh and Anr. v. State Raj. and Ors. and by the separate judgment of the same date second bunch of 17 writ petitions have been decided by the learned Single Judge along with S.B. Civil Writ Petition No. 4689/2008 Sahi Ram and Ors. v. State of Raj. and Ors. The controversy cropped up because of one action of the respondents, by which the irrigation facility availed by the petitioner from irrigation work of the State Government was withdrawn/cancelled.
(2.) THE one set of the petitioners are those petitioners who are claiming that they have sanction order in their favour of installation of siphons and for taking water for irrigation to their agricultural field. These are the petitioners whose writ petitions have been dismissed in bunch of ten writ petitions along with S.B. Civil Writ Petition No. 4690/2008 -Bagh Singh and Anr. v. State of Rajasthan and Ors. The second set of petitioners who are petitioners in the writ petitions decided by the judgment delivered in S.B. Civil Writ Petition No. 4689/2008 -Sahi Ram and Ors. v. State of Raj. and Ors. and other 16 connected matters. The petitioners of these writ petitions though stated that 49 siphons were sanctioned for the agricultural lands. "However, the petitioners is/are unable to locate his/their sanction order in the said list." Meaning thereby, without admitting, the petitioners of this bunch of these writ petitions admitted that they do not have any order of sanction sanctioning the siphons irrigation to their agricultural lands.
(3.) BECAUSE of the distinction referred above, it appears that the learned Single Judge has decided the writ petitions by separate judgments. However, all these Special Appeals challenging the judgments delivered in all above writ petitions have been argued with same arguments with little difference, therefore, they are being decided by this common judgment.;