- (1.) These three appeals raise a common legal issue; thus, they are being decided by this common judgment.
(2.) The legal issue, which arises for consideration of this Court, is whether a succession certificate can be issued by the District Judge under Section 370 of the Indian Succession Act, 1925 ('the Act', for short) for the purpose of transfer of saw mill licence granted under the Rajasthan Forest Produce (Establishment and Regulation of Saw Mills) Rules 1983 ('the Rules', for short), or not
(3.) The facts are being taken from the case of Iqbal Singh Vs. Deputy Forest Conservator & Ors. (S.B. Civil Misc. Appeal No.1833/2012). The appellant, Iqbal Singh, is aggrieved by the order dated 14.08.2012 (in the other two appeals also the appellants are aggrieved by order dated 14.08.2012) passed by Additional District Judge, Sri Karanpur, whereby the learned Judge has dismissed the application filed by the appellant for grant of succession certificate under the Act.;