GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioners in these writ petitions are transferees of land transferred in their favour by the tenants who had acquired Khatedari rights. THEir transfers, however, have been treated by the respondents as void, being in contravention of the provisions of s. 13 of the Rajasthan Colonisation Act, 1954 (for short 'the Act' hereinafter) THE peti-tioners have challenged the validity of Ss. 13 and 13-A of the Act. As identical questions are involved in all these writ petitions, we propose to dispose them of by a common order.

(2.) AT the commencement of the arguments, Mr. Purohit, Mr. Sidhu, and Mr. Kalla, learned counsel for the petitioners submitted that a bunch of 95 Writ Petitions involving identical questions were decided by the learned Single Judge of this Court on 24. 2. 86, wherein Ss. 13 and 13-A of the Act were held to be valid. Learned counsel submitted that certain petitioners, aggrieved of that decision, have preferred Special Appeals, challenging the finding relating to the validity of Ss. 13 and 13-A of the Act. As such, the learned counsel submitted that they drop the challenge to the validity of Ss. 13 and 13-A of the Act, in these writ petitions and pray for the decision of the writ petitions in line with the findings of the learned Single Judge, regarding the various categories put in the arguments before the learned Single Judge and his directions regarding the decision of the matter before the concerned authority.

(3.) MR. R. P. Dave, learned Addl. Government Advocate, has also contended that this Court should not express any opinion regarding the acquirement of the khatedari rights.