DAUDAS Vs. STATE

JUDGEMENT

(1.) THIS is a revision application wrongly styled as an appeal under Sec. 34 of the Marwar Patta Act, 1922 against the appellate order of the learned Additional Commissioner, Jodhpur dated l-10-53,who confirmed the order of the Patta Committee agreeing with the Patta Officer in refusing to grant patta of the land in question to the applicant on the ground that is was an open Khalsa land.

(2.) WE have carefully gone through the record of the case and heard the learned counsel appearing for the applicant and the Government Advocate. Gulab Chand, the objector being absent despite notice, the hearing was ordered to be ex-parte against him.