H H AMBIKA PRATAP SINGH BAHADUR PRATAPGARH Vs. STATE

JUDGEMENT

(1.) THIS is an appeal u/s. 20 of the Rajasthan Land Reforms & Acquisition of Land Owners Estates Act against order of Collector, Chittorgarh dated 19. 2. 66.

(2.) IN view of the order that we are passing the facts need not be narrated at length. Briefly as per his letter dated 1. 2. 65 the Private Secretary to Maharawat Ambika Pratap Singhji of Pratapgarh wrote to the Collector, Chittorgarh that some agricultural properties of His Highness had been acquired under the Land Reforms & Acquisition of Land Owners Estates Act and that the properties do not come within the purview of the Act for objections stated in the letter and it was requested that the possession of those properties be given back to His Highness. On this the Collector, Chittorgarh passed an order on 19 2-65 that the property had been acquired by Rajasthan Government and so any objections to that transaction should be made before the Rajasthan Government. To this His Highness has come in appeal.