- (1.) I have heard learned counsel for the parties.
(2.) The petition concerns the determination of ceiling area in the case of late Shri Inder Singh, the erstwhile Jagirdar of Jagir Dugari, which is in District Bundi. The determination of ceiling has taken place under Chapter IIIB of the Rajasthan Tenancy Act, 1955 [in short "the Act of 1955"]. The Jagir was resumed under the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 [hereinafter referred to as "the Act of 1952"] much before the provisions of Chapter IIIB were inserted in the Act of 1955.
(3.) Briefly the relevant salient features of the Scheme of Chapter IIIB may be noticed at the outset.;