BHANWAR SINGH Vs. S D M KHETRI

JUDGEMENT

(1.) THESE are fifteen applications under Article 226 of the Constitution of India. The questions of law involved in them are common; the facts are also similar : they have been heard on one date, and, therefore they are decided together.

(2.) IN the Sub-division of Khetri, District Jhun-jhunu, there are two villages called Chinchdoli and Saffragwar. Twelve of the applications relate to agricultural lands situated in the village Chinchdoli and the remaining three to those situated in the village Saffragwar. On 7-7-1952, Shri Shambhudayal was the Sub-Divisional Magistrate of Khetri while on 14-7-1952 and 17-7-1952 Shri B. C. Mukerjee was the Sub Divisional Magistrate in his place. Twelve Of the present petitions have been filed to challenge the validity of the orders passed by Shri Shambhudayal on 7-7-1952 while the remaining three are directed against the orders of Shri B. C. Mukerjee passed. on the 14th and 17th July, 1952. Shri Shambhudayal is, therefore, opposite party No. 1 in twelve applications while Shri B. C. Mukerjee is opposite party No. 1 in the remaining three applications. Other opposite parties in each case are those persons in whose favour these officers have passed their orders. IN applications Nos. 191 and 192, the petitioners are residents of Saffragwar, while in the other they are the residents of the village Chinchdoli. The statement appended at the end (which is not published here, as being unnecessary for the purposes of the report --Ed.> would show the number and date of applications, the names of the petitioners, the names of the opposite parties, the Sub-Divisional Magistrates concerned and the plots of land to which the orders passed by the said Sub Divisional Magistrates relate.