SHANTI DEVI Vs. INDRI DEVI

JUDGEMENT

(1.) Instant writ petition is directed against the order dtd. 23/9/2021, passed by the Board of Revenue, Ajmer, whereby the learned Board of Revenue had dismissed petitioners' revision petition that was filed under Sec. 230 read with Sec. 221 of the Rajasthan Tenancy Act, 1955 against the order dtd. 9/3/2021, passed by the learned Revenue Appellate Authority.

(2.) Petitioners' revision petition was dismissed by the Board as according to the Board revision was not maintainable against an interlocutory order passed by the Revenue Appellate Authority.

(3.) Mr. Mehta, learned counsel for the petitioners invited Court's attention towards the order dtd. 17/8/2021, passed by the Board of Revenue in another Revision (T.A No.3424/2021) and submitted that in identical circumstances, the Board of Revenue has not only entertained the revision petition but has granted interim relief in said matter and, therefore, learned member of the Board of Revenue was not legally justified in holding petitioners' revision petition to be not maintainable.