VIDIYA DEVI Vs. AMICHAND

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Bereft of any dispute, it appears that a judgment and decree dtd. 14/6/2002 under Annexure-6 came to be passed by the Sub Divisional Officer (Revenue), Sri Ganganagar and a decree was drawn thereon. On 22/1/2004 under Annexure.8, the Revenue Appellate Authority, Sri Ganganagar dismissed the appeal filed by the present petitioner. Thereafter, the petitioner moved the second appeal before the Board of Revenue, Ajmer against the judgment dtd. 22/1/2004 and the second appeal came to be dismissed by order dtd. 26/2/2020 (Annexure-10). Challenging the said judgments, present writ petition has come to be filed.

(3.) The learned counsel for the petitioner asserted that the Board of Revenue applied the judgment rendered by this Court in the case of Jethu Singh and Ors. Vs. Board of Revenue and Ors. reported in 2017 (4) RLW 2950 (Raj.) whereby this Court after considering various judgments cited in the said case, came to conclude in para 26, which reads as follows:-