RAMGOPAL Vs. NATHU

JUDGEMENT

(1.) The matter comes up on an application (1/2020) filed by the respondents no.1 to 4 seeking further direction; however, learned counsels appearing for the respective parties submitted that the matter may be heard today for admission.

(2.) Acceding to the request of the learned counsel, the matter was heard for admission today.

(3.) The facts in brief are that the petitioners-plaintiffs filed a suit for declaration, correction of entries and permanent injunction with regard to certain parcels of lands. Alongwith the suit, an application for temporary injunction was also filed wherein, it was prayed that the respondents may be directed to maintain status quo with regard to the property, the subject matter of suit. Learned trial Court, vide its order dated 12.12.2015, partly allowed the application filed by the petitioners are directed the parties to maintain status quo as regards its physical status and revenue record qua the land of Khasra No.1482 only. Being aggrieved thereof, petitioners as well as respondents no.1 to 4 preferred separate appeals which came to be decided by the learned Revenue Appellate Authority vide its common judgment dated 09.11.2017 whereby, the appeal preferred by the respondents was dismissed and the appeal preferred by the petitioners was partly allowed and the order dated 12.12.2015 was modified to the extent that instead of both the parties, respondents only were directed to maintain status quo with regard to land of Khasra no.1482. The dissatisfied petitioners filed a revision petition which has been dismissed by the Board of Revenue Rajasthan, Ajmer vide order impugned dated 29.11.2019.