RAJVAIDHYA PT RAM DAYALU SHARMA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) BY this writ petition, petitioner Rajya Vaidhya Pt. Ram Dayalu Sharma (since deceased and is being represented by his legal representa -tives) had prayed for issuance of a writ, order or direction for quashing the judgment of the Board of Revenue for Rajasthan dated 12th December, 1973 and further prayed that the petitioner be allowed the annuity in respect of the State grants villages (1) Sarha Doongar, (2) Chak Sarna Doongar, (3) Basdi, (4) Chak Basdi, (5) Land in village Bhudarpura and villages Jairampura and Mundia, instead of the legal representatives of late Pt. Madan Mohan and late Pt. Jugal Kishore, as directed in the judgment of the Jagir Commissioner, dated 29th November, 1968 and the Board of Revenue for Rajasthan, dated 6th December, 1972.

(2.) BRIEFLY stated the facts of the case are that there is a temple of Thakurji Shri Sire Behariji at Ramganj Bazar, Jaipur; for the up -keep and maintenance of Sevapooja and Bhograj thereof, the following villages were granted by the erst -while State of Jaipur:

(3.) WITH regard to issue No. 1, the Jagir Commissioner decided that the objectors had no right, title or share and that they failed to discharge the burden that they were entitled to 2/3rd share in village Hariballabhpura, and hence issue No. 1 was decided against the objectors.