DHARAMVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS intra -Court appeal is filed by writ -petitioner of Writ Petition No. 6951/2003 under Sec. 18 of Rajasthan High Court Ordinance against the order dt. 19.01.2004 passed by learned Single Judge. By the impugned order, the learned Single Judge dismissed the appellants' writ petition.

(2.) THE question, therefore, that arises for consideration in this writ appeal is whether the learned Single Judge was justified in declining to grant relief prayed for by the appellant -petitioner.

(3.) THE dispute relates to land belonging to appellants (writ -petitioners) and it arises out of proceedings initiated against them under imposition of Ceiling on Agricultural Holdings Act, 1973 (for short herein after "the Act") read with Rajasthan Tenancy Act in ceiling case No. 04/1992.