Dinesh Mehta,J. - (1.) Mr. Nirban, learned counsel for the petitioner, submits that the matter is squarely covered by the decision of this Court dated 04.10.2019, rendered in the case of Mahendra Kumar Vyas v. State of Rajasthan (S.B. Civil Writ Petition No. 14685/2019), which reads thus:- "The petitioners' grievance is that they have been getting water supply after due Barabandi by the respondents, but in spite of the petitioners' representation, the respondents Nos. 5 and 6 have not fixed Barabandi of the petitioners and have not started supply of water to them. As per the provisions of Rajasthan Guaranteed Delivery of Public Services Act, 2011 and the Rules framed thereunder, the respondents are required to do the needful as per S. No. 3-Ka19 (3) of the Schedule. In view of the aforesaid, the present writ petitions are disposed of with the direction to the respondents Nos. 5 and 6 to fix Barabandi to the petitioners and start water supply in accordance with law. If the respondents Nos. 5 and 6 are of the view that the petitioners are not entitled for irrigation facilities, they are free to pass a speaking order, while sending a copy of the same to the petitioner. Needless to observe that the petitioners shall have liberty/right to assail the same in accordance with law. The stay applications also stand dispose of accordingly."
(2.) The writ petition also stands disposed of in the above terms. The stay application also stands disposed of accordingly.;