SEDIA Vs. LUIS DSILVA

JUDGEMENT

(1.) THIS is an application in revision from the order of the Additional Commissioner, Jaipur, dated 12. 11. 1951 by which he rejected the appeal filed by the petitioners against an order of the Additional Collector, Jaipur passed on an application under sec. 118 of the Jaipur State-Grants Land Tenures Act, 1947.

(2.) THE applicants are chhutbhais of Thikana Benar and held certain land in village Boithawala. THEy applied to the Tehsildar Jaipur for making hunt of the produce of the land and to arrange for payment of their share of the rent from the produce.