RAM PRATAP Vs. KANA RAM

JUDGEMENT

(1.) THIS petition has been filed challenging the order dated 26-7-2012 in revision petition passed by the Board of Revenue Ajmer (herein after 'the Board').

(2.) HEARD counsel both for the petitioners and the respondents. Learned counsel for the petitioners undertakes that the petitioners would withdraw the revision petition pending before the Board. He submits that the Sub Divisional Officer Virat Nagar, District Jaipur should be directed to finally decide the application pending before him under Section 212 of the Rajasthan Tenancy Act (RTA), filed by plaintiff-respondents along the suit for declaration, permanent injunction and correction of entries, within a period of two weeks. Counsel submits that the SDO Virat Nagar should be directed while disposing of the application under Section 212 of RTA to consider that to the extent of 12 bighas 8 biswas land purchased by the petitioners-defendants from the plaintiff-respondents under registered sale-deed dated 21-12-1963, their possession should be protected and the petitioners-defendants should be allowed to carry out agricultural operation therein.