RAJU Vs. DIVISIONAL FOREST OFFICER

JUDGEMENT

(1.) The present batch of writ petitions arise out of the similar and identical order 17/9/2015 (Annex.6) passed by the Board of Revenue, Ajmer on the revision applications preferred by the petitioners under Sec. 84 read with Sec. 9 of the Rajasthan Land Revenue Act, 1956 (hereinafter referred to as 'the Act of 1956'), therefore, the present writ petitions are heard and decided by this common order.

(2.) For deciding the controversy, the facts of S.B. Civil Writ Petition No. 5356/2018 (Raju & Ors. V/s Divisional Forest Officer & Ors.) are being taken into consideration.

(3.) Against the conversion orders, the respondent No.1 preferred appeal before the Divisional Commissioner and the same was dismissed. The appeal preferred by the respondent No.1 was further challenged by way of filing revision petitions before the Board of Revenue. The Board of Revenue also dismissed the revision petitions preferred by the Forest Department-respondent No.1. Against the orders passed by the Board of Revenue and the Divisional Commissioner, the Forest Department preferred the writ petitions before this Court and same were rejected by this Court by order dtd. 13/5/2022.