KISHAN MAL LODHA, J. - (1.) THESE 11 appeals before us arise out of a common order dated September 22, 1980, passed by the learned Single Judge dismissing 37 identical writ petitions.
(2.) AS common questions are involved in these appeals, they were heard together and we consider it convenient to dispose them of by a common judgment. It will be convenient to notice the facts in D.B. Civil Special Appeal No. 204 of 1981 Bal Singh v. State of Rajasthan and Ors. which has arisen out of S.B. Civil Writ Petition No. 278 of 1976 Bal Singh v. State.
(3.) THE petitioner -appellant was employee of the former Ruler of erestwhile State of Jodhpur. By a document Anx. 1 dated 5 -1 -1964 the Comptroller of House -hold of the former Ruler of Jodhpur State Shri Gaj Singh allowed him to cultivate 50 Bighas of land in Khasra No. 4292 situale in Moja, Bilara which belonged to the Ex -Ruler of Jodhpur, We may reproduce Anx. 1 and it is as under: HIS HIGHNESS HOUSE HOLD, JODHPUR Umaid Bhawan Palace, Jodhpur, Dated 5th January, 1964 Shri Bal Singh s/o Bhom Singh Rajput at present Doedhidhar in H.H. House -hold Department has been admitted as tenant of the agricultural land of H.H. the Maharaja Sahib Bahadur Shri Gaj Singhji in Moja Bilara, Tehsil Bilara, District Jodhpur and allowed to cultivate 50 Bighas land in Khasra No. 4292. Sd/ - Manoharsingh COMPTROLLER OF HOUSE HOLD JODHPUR. ;