BADRI PRASAD Vs. SHEO NATH

JUDGEMENT

(1.) THIS revision has been field against an order of the Tehsildar Bairath dated 16. 4. 1957 in a case relating to entries in the Khasra Girdawari during crop inspection.

(2.) WE have heard the parties and feel no hesitation in observing that the revision is premature and incompetent. The Revenue Officers in the discharge of functions assigned to them by the Rajasthan Land Records Manual now issued as Rajasthan Land Revenue (Land Records) Rules, 1957, framed by the Government in exercise of the powers conferred by sub-sec. (2) of sec. 261 of the Rajasthan Land Revenue Act, 1956, and published in the Rajasthan Gazette dated January 23, 1958, part IV (C) attend to the maintenance of Khasra Girdawari. The manner in which these entries are to be made by the village Patwari is given in Rule 51. The land Record Inspector is to check the Girdawari work of all the villages in his circle at each season. The procedure is given in Rule 189. The Tehsildars and the Naib-Tehsildars are required to test the record of every Inspector's circle in the Tehsil during one year as may be fixed by the Collector. The manner in which this work can be attended to is given in Rule 351. The object of their test is to ensure that the Inspector is discharging his duties properly, and that records are being prepared accurately and in accordance with the Rules. The attesting officers if they detect mistakes while carrying out their tests are competent to order their correction. This is the function they are required to do as Revenue Officers. 1 he party which may feel aggrieved by that order can seek amendment of that entry under sec. 136 of the Rajasthan Land Revenue Act, 1956. With these observations the revision is hereby rejected. .