K.S. Rathore, J. - (1.) This present petition is directed against the order dated 10.5.1999 and 9.8.1999.
(2.) Brief facts of the case are that after resumption of Jagir of village Kanota, the Jagirdar submitted the list of personal property under the Rajasthan Land Reforms and Resumption of Jagirdars Act on 29.9.1959. Upon which Tehsildar, Bassi submitted his report regarding list of personal property on 9.5.1960 and on 19.2.1961.
(3.) The Jagir Commissioner, Jaipur passed an order on application so moved by the petitioner dated 29.9.1959 declaring the personal property of the petitioner on 30.11.1994.;