BAHADUR SINGH Vs. H H THE RAJPRAMUKH OF RAJASTHAN
LAWS(RAJ)-1957-2-7
HIGH COURT OF RAJASTHAN
Decided on February 12,1957

TH.BAHADUR SINGH Appellant
VERSUS
H.H. RAJPRAMUKH OF RAJASTHAN Respondents

JUDGEMENT

Bapna, J. - (1.) THIS is a petition under Art. 226 of the Constitution of India, and arises in the following circumstances : -
(2.) ONE Thakur Sheodan Singh was Jagirdar of six anna share in the Jagir of Dhigwara, and was succeeded by his son Gopal Singh. Thakur Gopal Singh had no male issue, and he made an application to the Government of His Highness the Maharaja of Alwar on the 24th of February, 1945, under Rule 5 of the Alwar State Jagir Rules for permission to adopt Basant Singh. The pedigree was as follows - Sheodan Singh;


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