G.M.LODHA,J. - (1.) WHETHER a private Landlord's profiteering greed and lust for money by exploitation of tenant can be equated with the socialist State's objective of doing justice, social and economic to all which includes its tenants also ?
(2.) IF not, whether a private estate owner Landlord and the State "Devasthan" department acting as Landlord are similarly situated for Article 14 ? If the answer to the first question is in negative, whether State Landlord and private citizen Landlords are equals under Article 14 of the Constitution ?
(3.) IF not, whether Rajasthan Premises Act, carves out unconditional exception for Devasthan Premises ?;