RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In the set of tripple petitions viz. S.B. Civil Writ Petition No. 510/85, 693/91 and 3916/2001 which have been directed to be listed for hearing together vide order dated 12.12.2003 passed in S.B. Civil Writ Petition No. 510/85, order under challenge in above writ petition is first in chronology. Hence, this petition is taken up first.

(3.) By this writ petition, the petitioner challenges order of Board of Revenue lastly passed on 30th July, 1982 by which the claim of erstwhile Jagirdar of Jagir Dugari, Tehsil Nainwa Distt. Bundi to declare Kanak Sagar land as his private property under Section 23 of the Rajasthan Land Reforms and Resumption of Jagir Act, 1952, (hereinafter referred to as the Act, 1952), has been rejected.