NAHARSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an application by Thakur Naharsingh for leave to appeal to the Supreme Court under Art. 132 and 133 (1) (a) (b) & (c) of the Constitution against the judgment of this court, dated 23rd August, 1954, by which the Rajasthan Land Reforms and Resumption of Jagirs Act (No. VI) of 1952 was held to be valid, and the writ petition of the applicant challenging its validity was dismissed.

(2.) A number of points have been raised on behalf of the applicant; but the main contention is that the applicant is entitled as of right to file an appeal before the Supreme Court under Art. 133 (1) (a) & (b ). The relevant portion of Art. 133 (1) is as follows : - " (1) An appeal shall lie to the Supreme Court from any judgment, decree or final order in a civil proceeding of a High Court in the territory of India if the High Court certifies : - (a) that the amount or value of the subject-matter of the dispute in the court of first instance and still in dispute on appeal was and is not less than twenty thousand rupees or such other sum as may be specified in that behalf by Parliament by law; or (b) that the judgment, decree or final order involved directly or indirectly or some claim or question respecting property of the like amount or value; or (c ). . . . . . . . . . . . . . . . . . "