MAN CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This special appeal is directed against the judgment in S. B. Civil Writ Petition No. 2464/85 decided by learned Single Judge of this Court.

(2.) The original petitioner Akhaey Raj was an ex-Jagirdar having 1/3 share in Jagir of Village Kul Jodha, Tehsil Shergarh, Dist. Jodhpur. Land belonging to the petitioner was resumed by the Govt. of Rajasthan under the provisions of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 Act No. 16 hereinafter referred to as the Act.

(3.) It is provided by Section 14 of the Act that a Jagirdar who does not hold any Khudkasht land before 31/08/1958 may apply for allotment of Khudkasht land. Section 16 empowers the Commissioner or the Collector as the case may be, to make order of allotment.