M.P. Singh, J. - (1.) The petitioner has challenged the orders dated July 26, 1986 and August 3, 1987 passed by the Nazul Property Officer and the Treasury Officer, Tank, respectively which, according to the petitioner, amount to amending the Tonic State Khandan Rules, 1944 (for short, 'the Rules 1944').
(2.) The petitioner is a society registered under the provisions of the Rajasthan Societies Act. It consists of members of the Khandan of His Highness, Nawab Amir-ud-Dowla, Ruler of the then State of Tonic. These members have been receiving Khandan Allowance under the 1944 Rules, which were framed for the first time, in the year, 1908, for grant of Cash Allowances and Jagirs to the members of the Khandan of Nawab Amir-ud-Dowla. In order to full fill the aims and objects, for which the rules were prepared, an amendment was brought in 1944 for properly maintaining the cizzat' and 'prestige' of the Ruling family. The amended Rules came into force on June, 1944. It has made a specific provisions as to who would be entitled for the grant of Khandan Allowances and at what rate. The provisions for succession and lapses of allowance have also been incorporated.
(3.) State of Tonic, as it then was, had integrated with "the first United State of Rajasthan" on May, 1, 1948. The Government of the aforesaid United State of Rajasthan sanctioned grant of the Khandan Allowance in favour of the descendants of Nawab Amir-ud-Dowla. 'The Second United State of Rajasthan' was then formed on April 7, 1949, with the merger of State of Tonk, but the 1944 Rules were allowed to continue.;