RADHEY SHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming the following reliefs:-

(2.) The petitioner assails the impugned judgment dtd. 26/10/2016 (at Annex.-7), passed by the respondent no. 3- Assistant Commissioner, Devsthan Department, Ajmer Division, Ajmer on the grounds; that the land in question whereupon the permission was granted for the registration of the Trust of respondent no.4 is his personal property, of which he has been in continuous and uninterrupted possession, and that the permission so granted by the aforesaid authority vide the impugned judgment is in contravention of the powers under the Rajasthan Public Trust Act, 1959.

(3.) Brief facts of the case as laid before this Court by learned counsel for the petitioner are that; the respondent no.4-Bhilwara Jat Samaj Charbhuja Mandir Trust submitted an application(at Annex.-1), dtd. 6/9/2010, under Sec. 17(2) of the Act of 1959 before the respondent no.3-Assistant Commissioner for the registration of the Trust. And that, pursuant thereof; notice was accordingly published and upon no objections being received against the same, ex-parte inquiry was initiated.