KARNI SINGH Vs. STATE REVENUE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The petitioner has preferred the present petition claiming the following relief:-

(3.) Learned counsel for the petitioner submits that at the time of resumption of Jagir land, the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (hereinafter referred to as 'the Act of 1952') was in operation and accordingly, the land record was prepared. The petitioner's family being a Jagirdar sought possession of certain private properties under Sec. 23 of the Act of 1952 and after due adjudication, the Jagir Commissioner finalized the list of properties of the petitioner's family and such properties were demarcated as private properties.