ALL PANCHAS KUMAWATAN SAMAJ Vs. BOARD OF REVNEUE

JUDGEMENT

(1.) Dinesh Mehta, J.:-- 1. The present writ petition has been directed against the order dtd. 1/7/2019 passed by the learned member of Board of Revenue, Rajsamand.

(2.) Briefly stated, the relevant facts are that against the mutation entry made in favour of petitioner way back in the year 1958, the respondent No. 2 filed a mutation appeal before the SDO (hereinafter referred to as the Trial Court) on 21/11/1997, along with an application under Sec. 5 of the Limitation Act.

(3.) Learned Trial Court vide its order dtd. 29/7/2005, allowed the appeal without considering the application under Sec. 5 of the Limitation Act, though the mutation appeal came to be filed after 40 years.