TRIMBAK PRASAD Vs. STATE OF HYDERABAD

JUDGEMENT

(1.) THIS is an application for issue of writ of certiorari to quash the order passed by the Revenue Minister, Hyderabad State on 18 -11 -1950, wherein he states:

(2.) THREE villages, Jogwada, Purj and Itawa in Aurangabad district were granted as Jagira for life by Government to two jagirdars, Bala Prasad and Tulja Prasad. Rai Chotelal was the Naib of the jagirs and was entrusted with the management of the jagir villages. He was also given a power of attorney by the jagirdars on 3rd Isfandar 1328 F (5th January 1918.)

(3.) BALA Prasad died first in 1328 F and Tulja Prasad died later in Ardibahist 1328 F (March -April 1919.)