SAGARMAL Vs. LAXMI VASTRA BHANDAR

JUDGEMENT

(1.) ORDER :- This revision incidentally raises a very important question of constitutional law also. The petitioners claim that they are marginal farmers and they have produced the certificate issued by Tehsildar, Jhabua certifying that the latter petitioner is a marginal farmer. Jhabua is in Madhya Pradesh on the border of Rajasthan.

(2.) Both the States, Madhya Pradesh as well as Rajasthan, in consonance with Art.46 of the Constitution, have enacted various laws for providing protection to poor and down trodden segments of society.

(3.) One of the legislations in Rajasthan is under the caption "the Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976" enacted for providing liquidation to marginal farmers, agricultural labourers and rural artisans in Rajasthan. The object of the Act was an emergency measure to combat against the increasing indebtedness amongst farmers and down trodden rural masses.