RAM PRASAD BAIRWA Vs. DEVENDRA KUMAR MEENA

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 1/2/2021, passed by the learned Members of the Board of Revenue, Ajmer (hereinafter referred to as "the Board"), whereby the revision petition filed by the petitioner has been rejected.

(2.) The facts in brief are that the petitioner claims to have purchased a land belonging to Kuka S/o Vena Gameti by way of an agreement to sell dtd. 12/12/1990.

(3.) According to the petitioner, said Kuka who earlier claimed himself to be the sole owner of the subject land colluded with Chen Ram who claimed himself to be younger brother of Kuka and obtained a decree declaring both Kuka and Chen Ram to be joint Khatedars/owners of the land. In the suit so filed by Chen Ram, the learned Additional Collector (hereinafter referred to as "the trial Court") vide order dtd. 24/12/1992 held that the land in question is a joint Khatedari land.