STATE OF RAJASTHAN Vs. SAWAI TEJ SINGHJI

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 11.4.2008 at annexure-2 passed by the Board of Revenue. The order aforesaid was passed on a reference under section 82 of the Rajasthan Land Revenue Act, 1956 (for short 'the Act of 1956') by the Additional District Collector, Alwar vide order dated 25.7.2007. The reference was for a land pertaining to khasra No. 1041 measuring 3.71 hectare.

(2.) The Officer-in-charge for the State submitted that the land of old khasra No. 2129 measuring 15 bigha 11 biswa was later on numbered as 2946 in the settlement proceedings of Samvat 2020. Presently, it is part of khasra No. 1041. At the time of settlement, the land in dispute, known as 'Naya Bagh', was recorded as 'Mahakma Bagaat' hence land was not belonging to erstwhile ruler.

(3.) The land in question was however sold by late Sawai Tej Singhji treating it to be his property, to respondent No. 2 vide sale deed dated 1.11.1962. The mutation was opened subsequently bearing No. 31. The land was thereafter sold further to respondent No. 3 to 8 vide sale deed dated 18.9.1995, followed by mutation.