- (1.) Heard learned counsels for the parties.
(2.) These writ petitions involving identical controversy are being decided by this common order, however, facts of SBCWP No.4342/2002- Singara Singh Vs. State & Ors., are taken as leading case.
(3.) By way of these writ petitions, the petitioners have called in question the impugned order dated 18.09.2002 passed by NayabTehsildar, Sri Vijaynagar in Case No.116/02- State of Rajasthan Vs. Singara Singh S/o Dayal Singh under Section 22 of the Rajasthan Colonization Act, 1954 (for brevity, hereinafter referred to as 'Act').;