The petitioner, Thakur Raghubir Singh, owned an istimrari estate in Ajmer, India, under a sanad granted in 1875. His estate was taken over by the Court of Wards in September ... 1952 under Section 112 of the Ajmer Tenancy and Land Records Act, 1950, read with Sections 6 and 7 of the Ajmer Government Wards Regulation, 1888. The petitioner challenged this action under Article 32 of the Constitution, alleging it infringed on his fundamental rights.