STATE OF RAJASTHAN Vs. BOARD OF REVENUE

JUDGEMENT

(1.) THESE are seven writ petitions arising from the judgment of the Board of Revenue dated 26 -3 70 in cases 34 to 40/Bikaner of the year 1967.

(2.) THERE were seven civil suits before the Sub -Divisional Officer. Bikaner Nos. 21. 22, 23, 25, 26, 27 and 28 of 1964 and in all these cases, the plaintiffs Sprayer was that they should be declared khatedar tenants of the agricultural land of various khasra Nos. This agricultural land was in the Jagir of Rao Devisingh and the plaintiffs in the different suits were in cultivatory possession of different parts thereof at the time the Jagir was resumed under the provisions of the Rajasthan. Land Reforms atd Resumption of jagirs Act, 1952. All these suits were decreed by the Sub -Divisional Officer and aggrieved from that the State filed appeals before the Colonisation Commissioner, who had powers to entertain appeals as the Revenue Appellate Authority.

(3.) AGGRIEVED from the above, the State filed appeals in the seven cases before the Board of Revenue. The Board of Revenue has also dismissed these appeals and confirmed the judgment of the Colonisation Commissioner. The Board has held that the appeals were time -barred Against the judgment of the Board of Revenue, these seven writ applications have been filed and as not only the judgment of the Board of Revenue is the same, the point raised in all these seven writ applications relates only to the question of limitation, these seven writ applications are decided by a common judgment.