- (1.) What should prevail - Truth or technicalities, substance or skeleton, substantial justice or just empty formalities - Is the question, which a judicially trained brain will answer in positive in favour of former, but the contentions raised by the petitioners in this batch of cases want it to be titled on the other side. But before it is finally answered, let us go back to the facts starting from 1940s. The Petitioner - Hari Ballabh Baheti Memorial Charitable Trust, Bhilwara and other petitioners - tenants of the Trust in the various shops constructed over the plot of land in question have filed the present set of writ petitions being aggrieved by the order passed by the District Collector, Bhilwara on 24.6.2013 directing seizure of the said property in question and taking the same in possession of the State Government of breach of the conditions of Patta issued in favour of one Hari Ballabh Bagtawarmal Baheti.
(2.) The facts are illustratively taken from the leading case in SBCWP No. 7410/2013 - Hari Ballabh Baheti Memorial Charitable Trust & Anr. v. State & Anr. and from one tenant's writ petition No. 7622/2013 - Ramesh Kumar Sindhi v. State of Rajasthan & Ors.
(3.) The facts in nutshell are like this.;