JAGJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dtd. 27/4/2022 (Annex.P/8) passed by the Board of Revenue and order dtd. 26/10/2021 (Annex.P/6) passed by the SDO cum Assistant Collector, Hanumangarh, whereby, ad interim injunction has been granted by the SDO and the revision petition filed by the petitioners has been rejected by the Board of Revenue.

(2.) One Major Singh and Kour Singh s/o Banta Singh filed a suit for partition and perpetual injunction before S.D.O., Hanumangarh inter alia against Baldev Singh and Others. Along with the said suit, an application under Sec. 212 of the Rajasthan Tenancy Act, 1955 ('the Act, 1955') seeking temporary injunction was also filed.

(3.) Written statement was filed by defendants Baldev Singh and Sohan Singh s/o Baldev Singh along with a counter claim.