Ray, J. - (1.) This is a common judgment in Writ Petition No. 190 of 1966 and Civil Appeal No. 1949 of 1966. The appellant made an application under Article 226 of the Constitution in the High Court of Punjab some time in the month of August, 1957, inter alia, for the relief as to why the records and proceedings of the case relating to the Dholpur Succession Enquiry Committee and the several notifications in that behalf mentioned in the petition should not be quashed.
(2.) In the petition under Article 32 of the Constitution the petitioner asked for quashing all actions and proceedings, orders, directions and resolutions in connection with the delivery of the properties of the late Ruler of Dholpur to the respondent Hemant Singh, the adopted son of the late Ruler of Dholpur.
(3.) For the sake of brevity the petitioner who happens also to be the appellant will be referred to as the petitioner in this judgment.;