RUSTAM Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioner being aggrieved with the order dtd. 3/1/2022 passed by the Board of Revenue, Rajasthan, Ajmer (for short 'the Baord of Revenue' hereinafter) whereby the Board of Revenue has allowed the appeal filed on behalf of the respondent No.64 and set aside the order dtd. 10/11/2021 passed by the Divisional Commissioner, Ajmer (for short 'the Divisional Commissioner' hereinafter).