DHANRAJ Vs. STATE

JUDGEMENT

(1.) This is a revision, which has however been wrongly described as an appeal, against an appellate decision of the Additional Commissioner, Jodhpur in a case relating to grant of Patta.

(2.) The facts of the case have been set out at length in the judgment of the learned Additional Commissioner and need not be repeated here. Two contentions have been raised on behalf of the applicant. Both of them shall be dealt with separately.

(3.) The first contention is that the proviso to sub -sec.(2) of sec.17 of Marwar Patta Act should be so construed as to mean that the words "within a period of five years from the date on which the site value was last estimated" should be held equivalent to the words "within a period of 5 years from the dated on which the patta was last granted."