THAKUR BISHAN SINGH Vs. SLATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an appci-cation by Thakur Bishan Singh, Jagirdar of village Nimbol, under Art. 226 of the Constitution of India praying that a writ in the nature of certiorari, prohibition and mandamus or any other appropriate writ may be issued to the State of Rajasthan, and the order made by the State under sec. 7 (1) (b) of the Marwar Court of Wards Act be quashed.

(2.) THE applicant's case is that in November, 1948, the Government of the former State of Jodhpur placed the Jagir of Nimbol under the management of the Court of Wards on certain grounds. Representations were made against that order, and eventually in September, 1950, the Government of Rajasthan set aside the order of the Government of the former State of Jodhpur, and released the Thikana from the management of the Court of Wards, and handed back the possession to the applicant. Thereafter, on the 18th of June, 1951 the Government of Rajasthan again took over the management of the estate under sec. 7 (1) (b) of the Marwar Court of Wards Act. THE contention of the applicant is that the order of the Government of Rajasthan under sec. 7 (1) (b) is in excess of their jurisdiction, and should, therefore, be set aside.

(3.) Varnacular Text