MOHUR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a petition under Art. 226 of the Constitution.

(2.) THE non-petitioner Girwar made an application to the Sub-Divisional Officer.Tijara that he had been wrongly dispossessed by the present petitioners Mohur Singh and Harphool from his holding. THE defence of Mohur Singh and Harphool was that Girwar had voluntarily relinquished possession of the land on the29th of March, 1951 and in proof thereof produced a document Ex. D. 1. Girwar admitted that one document had been executed under misrepresentation but that document was not Ex. D. 1. THE learned S.D.O. after enquiry found that Ex. D. 1 was genuine and that their was no voluntary relinquishment of the holdings by Girwar. He consequently, by his order dated the 19th of October. 1953, directed reinstatement of Girwar. Mohur Singh and Harphool filed a revision to the Board of Revenue. It was rejected on several grounds.