PRADEEP NANDRAJOG,C.J. - (1.) The first respondent is the Board of Revenue and the second respondent is the Additional District Collector, Tonk. Both of them are proforma respondents. Contesting party is the State of Rajasthan. Inspite of service none has been appearing for Respondent No.3. Unfortunately matter was being adjourned repeatedly for effecting service first upon Respondent No.1 and then upon respondent No.2.
(2.) Heard learned Counsel for the appellants, noting that none has been appearing for the contesting respondent No.3.
(3.) Land comprised in Khasra No.6601 ad-measuring 7 bigha and 16 biswa situated at Asthal, Tonk was being cultivated by one Bhura evidenced by the Jamabandi annexed as Annexure-1 to the writ petition. The Rajasthan Tenancy Act, 1955 was promulgated and it envisaged grant of Khatedari rights to those who were cultivating the land either as tenants or sub-tenants. On 3.2.1960 the Commissioner issued a general order by which Khatedari rights were required to be conferred on those who were occupying lands as tenants or sub-tenants at the commencement of the Rajasthan Tenancy Act,1956. Thus, Bhura was accorded Khatedari rights under Section 19 of the Act of 1955 evidenced by the mutation dated 4.4.1960 annexed as Annexure-2 to the writ petition.;