JAGDISH PRASAD Vs. BOARD OF REVENUE

JUDGEMENT

(1.) INSTANT petition has been filed assailing order dt. 14/12/2009 (Ann.5) whereby application filed by petitioner Under Section 10, CPC was rejected - against which revision petition was preferred Under Section 84 of Rajasthan Land Revenue Act, 1955 which had also met the same fate on being dismissed by Board of Revenue vide order dt. 03/03/2010 (Ann.6).

(2.) IT appears from the material on record that respondent -3 (Barji Devi alias Gangadevi) on whose behalf caveat has been filed in the instant petition, had filed an appeal Under Section 75 of Rajasthan Land Revenue Act before SDM Amer against cancellation of mutation entry No. 33 dt. 17/09/1977 Gram Panchayat Akhepura Tehsil Amer (district Jaipur) while impleading petitioner & other respondents herein.

(3.) AFTER hearing the parties, appeal preferred by respondent -3 was allowed and while cancelling mutation entry No. 33/ dt. 17/09/1977, the matter was remanded by SDM Amer vide order dt. 06/10/2009 (Ann.3) to the Tehsildar Amer who is competent to open mutation after hearing the parties in accordance with law.