PANCHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) The bone of contention in the present case is subletting of half portion of a land (comprising Khasra No. 59 in Village Dhalop, Tehsil Desuri, District Pali), allotted under the landless category to the private respondent-Jeevla (member of the Scheduled Caste category), which was in alleged violation of the provisions of Sec. 46A of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'Act of 1955'); and the consequential orders passed in regard to dispossession of the petitioners from the said half portion of the land, while vesting the entire 16 bigha 06 biswa of land in the State as Siwai Chak land.

(3.) It is pertinent to note that though the private respondent-Jeevla was also ordered to be dispossessed vide the impugned judgments, but he has not challenged the same, until now.