MUKATLAL Vs. KAILASH CHAND (D)

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal by special leave challenges the final judgment and order dtd. 2/11/2017 passed by learned Division Bench of the Rajasthan High Court in D.B. Special Appeal (Writ) No. 1029 of 2006 whereby the appeal preferred by the appellant questioning the legality and validity of the judgment dtd. 21/7/2006 passed by learned Single Judge of the Rajasthan High Court in S.B. Civil Writ Petition No. 1587 of 1993 was dismissed.

(3.) For the sake of convenience, the parties shall be referred to by their rank in the Revenue Court.