KASTUR CHAND Vs. BOARD OF REVENUE, RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-Kastur Chand son of Devilal, challenging the order dtd. 8/11/1983, passed by Additional Collector (Revenue), Baran in Ceiling Case No. 259/82 and the judgment dtd. 18/6/2009 passed by the Board of Revenue, Ajmer in Appeal Ceiling No. 7213/2001/Kota.

(2.) The facts, pleaded in the writ petition, in brief, are that the father of the petitioner was owning 41.95 standard acres of agricultural land in village Mathni, Tehsil Baran, as per revenue record and at the relevant time family of the petitioner's-father late Devilal consisted of eight members i.e. (1) Devi Lal son of Uda; (2) Parvati W/o Devi Lal; (3) Dev Karan son of Devi Lal; (4) Kastur Chand son of Devi Lal; (5) Kamla D/o Devi Lal; (6) Ramkanya D/o Devi Lal; (7) Dhanni Bai W/o Dev Karan and (8) Badri Bai D/0 Dev Karan.

(3.) The petitioner has pleaded that somewhere in 1971, proceedings were initiated against his father-Devilal for acquiring the land in excess of ceiling limit under the provision of Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'the Act of 1955') and on enquiry being made, it was found that the family of Devilal was having 41.95 standard acres of land and family of Devilal, consisted of eight members as was duly certified by Sarpanch of Gram Panchayat.