NATHUDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a reference by the Munsif, Jalore under Section 113, C. P. C.

(2.) ONE Nathudan filed an application before him under Section 6 of the Rajasthan relief oi Agricultural Indebtedness Act, 1957, for determination of his "debt". His liabilities include some loan made to him by the State Government, under Section 4 (j) of the Act, the provisions of which are not applicable to "any other sum of money due to Government by way of or towards payment of a loan". It is contended that this provision is void as it is hit by Article 14 of the Constitution.

(3.) THE learned Advocate General concedes that it is so hit.