HANUMAN SINGH Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) A short question is involved in this writ petition.

(3.) Ceiling proceedings were ultimately decided by the Board of Revenue vide order dated 17.2.1998 (Annex.3). The Board of Revenue declared that the assessee is entitled to get 40 standard acres of land and that the assessee has 34 bighas 9 biswas excess land which is required to be acquired under the ceiling law applicable. The petitioner submitted a review petition before the Board of Revenue and submitted that in view of the said order dated 17.2.1998, the petitioner is entitled to hold 40 standard acres of land and according to the petitioner, the remaining land is falling in small patch land as it will be about 2 standard acres only. Therefore, in view of this fact and in the light of Sec. 301 of Rajasthan Imposition of Ceiling on Agriculture Holdings Act, 1973 (for short the 'Act of 1973'), the petitioner is entitled to keep that remaining land as small patch.