- (1.) These appeals are before us being referred by a Division Bench of this Court for reconsideration of the judgment given in Asuram v. Tehsildar, Sanchore, 2000 AIR(Raj) 345.
(2.) To understand the issue under consideration, it may be useful to notice certain relevant statutes and the facts associated. THE RAJASTHAN TENANCY ACT, 1955
(3.) On 30.3.1949, the State of Rajasthan was formed on integration of several independent Princely States and Chief-ships with varying levels of political, economic and social developments. At the time of formation of State, the Jagirdari system was prevailing over a huge part of available agricultural land and the tenants were not having any security of tenure and fairness of rent. The agriculture being a key factor of economic and national reconstruction, the newly formed State felt it necessary to introduce and accelerate the process of land reforms, thus, on 10.10.1955 a bill to enact the Rajasthan Tenancy Act, 1955 was placed before the floor of the Rajasthan State Legislative Assembly with following statements of objects and reasons: Since the integration of various Sates into Rajasthan, the need for uniform Tenancy law for the whole state is being keenly felt. Very few of the integrating units had enacted tenancy laws and the diversity of conditions prevailing in different parts of Rajasthan in respect of land tenures and relations of tenants and land holders have been causing serious difficulting in administration. A bill was introduced in 1952 to remove these difficulties and to save the path of agricultural progress in the State. But as the Bill had several drafting drawbacks and public opinion received on the subject required several changes in the Bill the said was withdrawn. A new Bill has been drafted and is now introduced for consideration.;