JIYA RAM Vs. JUDGE DEBT RELIEF COURT

JUDGEMENT

(1.) THIS writ petition is directed against the order of the learned Additional District Judge, Sri Ganganagar dated February 4, 1972, in a revision petition against the order of the Debt Relief Court, Sri Ganganagar dated January 17, 1969.

(2.) THE only point canvassed before me was that under Section 17 of the Rajasthan Relief of Agricultural Indebtedness Act, 1957, it is only the Dist. Judge who is empowered to hear revisions against the orders of a Debt Relief Court while the impugned order has been made by an Additional District Judge and is, therefore, without jurisdiction.

(3.) I , therefore, find no defect of jurisdiction in this case and direct that the writ petition be dismissed without any order as to costs.