SUMITRA PURI Vs. BHANWAR PURI

JUDGEMENT

(1.) This writ petition has been filed by the petitioners being aggrieved with the order dated 08.08.2019 passed by the Board of Revenue Rajasthan, Ajmer (hereinafter to be referred as 'the Board of Revenue'), whereby the revision petition filed by the petitioners has been dismissed.

(2.) The said revision petition was filed by the petitioners being aggrieved with the order dated 28.08.2015 passed by the Revenue Appellate Authority, Pali Camp, Sirohi (hereinafter to be referred as 'the Appellate Authority'), whereby the appeal preferred on behalf of the petitioners under Section 225 of the Rajasthan Tenancy Act, 1955 (hereinafter to be referred as 'the Act of 1955') was dismissed.

(3.) By way of said appeal, the petitioners had challenged the validity of the order dated 04.03.2015 passed by the Sub Divisional Officer, Shivganj, District Sirohi (hereinafter to be referred as 'the SDO') in Revenue Misc. Case No.44/2014 (39/2012), whereby the SDO has rejected the application filed by the petitioners under Section 212 of the Act of 1955.