STATE OF RAJASTHAN Vs. LAXMAN SINGH

JUDGEMENT

(1.) THIS is an appeal against the order of the Jagir Commissioner, Rajasthan, Jaipur, dated 13-1-1967, where under he had finalised the compensation claim of the Jagirdar, Shri Laxman Singh, respondent.

(2.) THE only point contesting the order of the Jagir Commissioner raised before us was that the learned Jagir Commissioner did not make a deduction of the amount due to the Government as required under Sec. 32 (1) (b) read with Sec. 22 (1) (c) of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952.