VIJENDRA Vs. BOARD OF REVENUE FOR RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dtd. 29/10/2004, passed by the Board of Revenue, Ajmer, whereby, revision petition filed by the respondent No.2--Smt.Sarati (deceased) has been allowed and order of Sub- Divisional Officer dtd. 19/4/1999, rejecting the review petition filed by the respondent, has been set aside.

(2.) Learned counsel for the petitioner submitted that initially judgment and decree dtd. 9/8/1994 was passed, whereby, suit for declaration and permanent injunction, was decreed on the basis of compromise, said to be entered into between the parties.

(3.) Learned counsel for the petitioner submitted that the judgment and decree dtd. 9/8/1994 was put to challenge, by filing a review petition, before the SDO, on an application being filed by respondent No.2--Sarati (deceased) and No.15--Badami.