PRABHU DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Although, the case is listed in the orders category but with the consent of counsel for the parties, the case is heard finally and decided today itself.

(2.) Heard learned counsel for the parties.

(3.) The present writ petition has been filed against the order dtd. 7/4/1998 passed by the learned Board of Revenue, Ajmer whereby the revision petition filed by the legal representatives of Bhagwana Ram has been allowed and the order dtd. 30/1/1994 passed by the learned Sub Divisional Officer, Ratangarh has been quashed and set aside to the extent of impleading the petitioner as respondent/defendant in the suit.