SMT. SHANTI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed this writ petition under Art. 226 of the Constitution of India for quashing the impugned judgment Annexure-10 dated 5-9-1988 of the Board of Revenue and the Order Annexure-8 dated 5-7-1984 passed by the learned Addl. Collector.

(2.) Since the learned counsel for the petitioner has challenged the impugned orders only on one ground and, therefore, it is not necessary to narrate the facts of the case in detail.

(3.) The petitioner is the resident of village Jivandkalan, Tehsil Desuri, District Pali. She is the wife of Shri Prem Singh son of Shri Rughnath Singh. It is alleged that the petitioners father-in-law was the Ex-Jagirdar of village Jivandkalan and Nada Bhatan, Tehsil Desuri District Pali. It is further alleged that Rughnath Singh was in possession of a very considerable agricultural holdings measuring about 893.17 bighas. After the sales and gifts of the bulk of holdings, which were not initially recognised by the Authorised Officer, were recognised by the Revenue Board. Eventually, the Revenue Board vide its judgment Annexure-10 dated 5-9-1988 held that the petitioner possessed 2.75 standard acres of land in excess to the ceiling area. It was, therefore, ordered that the above land be acquired by the State Govt.