LACHMAN SINGH Vs. GHISA BAI

JUDGEMENT

(1.) THIS is an application by Lachhman Singh for a writ of certiorari under Article 226 of the Constitution, and has arisen in the following circumstances :

(2.) GHISA Bai, Gajra Bai, and Phunda Bai, opposite parties, made an application under Section 7 of the Rajasthan (Protection of Tenants) Ordinance 9 of 1949, for reinstatement over certain lands of which Lachhman Singh had taken possession. Their case was that they were tenants of the land for a long time but had been ejected without process of law by Lachhman Singh applicant. Thereafter, they were put back in possession in June, 1947. They were, however, again ejected by Lachhman Singh, and thereafter regained possession on the 27th April, 1948. They were again ejected soon after by Lachhman Singh without any authority of law. They therefore claimed reinstatement as mentioned above.