SUSHILA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The short question that arises in this appeal is: whether the proceedings under the Rajasthan Tenancy Act, 1955 (in short, 'the Tenancy Act') shall be allowed to continue pending disposal of the proceedings under sub-section (2) of Section 10 of the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963 (Act No.11 of 1964) (in short 'the Estates Act').

(2.) The High Court of Judicature for Rajasthan at Jodhpur by its order dated May 17, 1995 in SBCWP No.768 of 1983, impugned in this Appeal, took the view that the proceedings under the Tenancy Act need not remain stayed till the decision of the Compensation Commissioner under the Estates Act. The appellant is the widow of the Maharaja of erstwhile State of Bikaner.

(3.) We have heard the learned counsel for the parties.