NRAPENDRA PRAKASH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to the year 1998, and thus, listed under the category of "Oldest Cases for Early Disposal".

(2.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(3.) Brief facts of this case, as noticed by this Court, are that an Abadi property comprising the present Khasra Nos.313/25, 314/25 and 315/25 (Old Khasra Nos.1211, 1212 and 1213) situated at Nyay Marg, Udaipur since belonging to one Shri Balram Das, he was in occupation and possession of the said property since before 1929; he constructed a private Place of Worship, commonly known as Private Temple, which is said to be a property, for which, the rights were conferred by the erstwhile Maharana of Mewar in favour of Shri Balram Das, as an absolute grant. The present controversy has arisen after demise of the said Shri Balram Das on 3/12/1951 and the present petitioners are his legal heirs.