RAM KARAN Vs. STATE OF RAJASTHAN
LAWS(SC)-2014-6-17
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
June 30,2014
RAM KARAN
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
Referred Judgements :-
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]PT TRIVENI SHYAM SHARMA VS. BOARD OF REVENUE RAJ [REFERRED TO]
NATHU RAM (DEAD) BY LRS. AND OTHERS VS. STATE OF RAJASTHAN [REFERRED TO]
Cited Judgements :-
VIDHYADHAR SUNDA VS. STATE AND ORS. [LAWS(RAJ)-2015-5-186] [REFERRED TO]STATE OF RAJASTHAN & ORS VS. JOR SINGH [LAWS(RAJ)-2017-12-9] [REFERRED TO]
HASVANTBHAI CHHANUBHAI DALAL VS. ADESINH MANSINH RAVAL & 7 OTHER(S) [LAWS(GJH)-2019-4-57] [REFERRED TO]
RAMLAL VS. PIYARI BAI [LAWS(CHH)-2018-11-158] [REFERRED TO]
JANKI LAL AND ORS. VS. THE REVENUE BOARD RAJASTHAN AND ORS. [LAWS(RAJ)-2015-8-73] [REFERRED TO]
SHABBIR & 3 OTHERS VS. KAMTA PRASAD MAURYA & ANR [LAWS(ALL)-2017-9-273] [REFERRED TO]
SUNDARAM AND ORS. VS. THE PRINCIPAL SECRETARY AND COMMISSIONER OF LAND ADMINISTRATION AND ORS. [LAWS(MAD)-2016-2-18] [REFERRED TO]
ASHA DEVI AGARWAL VS. BOARD OF REVENUE FOR RAJASTHAN AT AJMER [LAWS(RAJ)-2022-4-179] [REFERRED TO]
BHANWARI AND ORS. VS. BOARD OF REVENUE RAJASTHAN AND ORS. [LAWS(RAJ)-2015-9-98] [REFERRED TO]
EHTASHMUL HAQUE AND ORS VS. STATE OF M.P. [LAWS(MPH)-2015-10-122] [REFERRED]
CHARAN SINGH AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2015-9-2] [REFERRED TO]
JOR SINGH S/O LATE SHRI MOOL SINGH, BY CASTE RAJPUROHIT, RESIDENT OF VILLAGE GEENDARI, TEHSIL DESURI, DISTRICT PALI VS. THE STATE OF RAJASTHAN THROUGH COLLECTOR, PALI [LAWS(RAJ)-2016-12-15] [REFERRED TO]
JOSHEP VS. DHANESHWAR SAO [LAWS(CHH)-2018-12-9] [REFERRED TO]
BHAGWAN SAHAY VS. STATE GOVT., THROUGH TESILDAR, SANGANER, JAIPUR [LAWS(RAJ)-2019-12-68] [REFERRED TO]
VED MARWAH VS. NEW DELHI MUNICIPAL COUNCIL (NDMC) AND ORS [LAWS(DLH)-2018-3-337] [REFERRED TO]
RAJASTHAN HOUSING BOARD VS. NEW PINK CITY NIRMAN SAHKARI SAMITI LTD [LAWS(SC)-2015-5-1] [REFERRED TO]
ACRUX REALCON PVT. LTD. VS. STATE OF ODISHA [LAWS(ORI)-2019-12-2] [REFERRED TO]
GANESH CHANDRA SAMANTRAY VS. STATE OF ORISSA [LAWS(ORI)-2019-12-25] [REFERRED TO]
BHAGWAN SAHAY VS. STATE GOVT [LAWS(J&K)-2019-12-37] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal is directed against the judgment and order dated 2nd February, 2012 passed by the Division Bench of the High Court of Judicature for Rajasthan, Jaipur Bench, Jaipur in D.B. Civil Special Appeal (Writ) No.557/2002. By the impugned judgment the High Court dismissed the appeal preferred by the appellant and upheld the order dated 23rd May, 2002 passed by the learned Single Judge in S.B. Civil Writ Petition No.639 of 1996.
(3.)The factual matrix of the case is as follows:
The suit property is an agricultural land admeasuring 10 bighas 13 biswa situated in village Med, Jaipur, Rajasthan. The said land was sold by its recorded Khatedar, Dalu (hereinafter referred to as the "vendor") to Ram Karan (since deceased) and Mahendra Kumar who belong to upper caste vide a registered sale deed dated 12th January, 1962. Ram Karan and Mahendra Kumar (hereinafter referred to as the "vendee") were both landless persons on the date of sale of disputed land. The said vendees had been in cultivator possession of the disputed land prior to 12th January, 1962.
(2.)This appeal is directed against the judgment and order dated 2nd February, 2012 passed by the Division Bench of the High Court of Judicature for Rajasthan, Jaipur Bench, Jaipur in D.B. Civil Special Appeal (Writ) No.557/2002. By the impugned judgment the High Court dismissed the appeal preferred by the appellant and upheld the order dated 23rd May, 2002 passed by the learned Single Judge in S.B. Civil Writ Petition No.639 of 1996.
(3.)The factual matrix of the case is as follows:
The suit property is an agricultural land admeasuring 10 bighas 13 biswa situated in village Med, Jaipur, Rajasthan. The said land was sold by its recorded Khatedar, Dalu (hereinafter referred to as the "vendor") to Ram Karan (since deceased) and Mahendra Kumar who belong to upper caste vide a registered sale deed dated 12th January, 1962. Ram Karan and Mahendra Kumar (hereinafter referred to as the "vendee") were both landless persons on the date of sale of disputed land. The said vendees had been in cultivator possession of the disputed land prior to 12th January, 1962.
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