SUDHIR HEERALAL DHADDA Vs. ASSISTANT COMMISSIONER-I

JUDGEMENT

(1.) Both the writ petitions were heard at the admission stage itself as the respondents had already put in appearance as caveators.

(2.) Counsel for the petitioners has argued the matter treating SB Civil Writ Petition No.1416/2018 as a lead case and therefore, the facts are being noted as stated in the said writ petition which are common in both the writ petitions.

(3.) The controversy relates around The Rajasthan Public Trust Act, 1959 (hereinafter referred as the 'Act of 1959') and the provisions contained therein. Therefore, before adverting to the facts of the case, it would be useful to note certain provisions relating to the Act of 1959 which have been referred to by counsel for the parties.