PANCHARAM Vs. NATHURAM

JUDGEMENT

(1.) By way of present writ petition, the petitioners have challenged the order dtd. 20/10/2021, passed by the learned members of the Board of Revenue in an appeal filed by the petitioners being appeal No. 3119/2021 of Jalore.

(2.) The facts narrated in brief are that the legal representatives of petitioner Pancharam instituted a suit for declaration that he be declared successor/owner of the land belonging to Bhura S/o Hamira situated in Khasra No. 57 of village Vatera, Tehsil Jaswantpura, District Jalore. The said suit was decreed by Additional Collector, Bhinmal (hereinafter referred to as 'the trial Court') vide order dtd. 11/3/2010.

(3.) The respondents No. 1 to 4 preferred an appeal along with an application under Sec. 5 of the Limitation Act claiming themselves to be the legal heirs of Bhura. The appeal filed by respondents No. 1 to 4 was allowed by the Revenue Appellate Authority vide order dtd. 30/6/2021 and the matter was remanded back to the trial Court with a direction to hear all the parties, including the appellants therein, who claimed themselves to be the legal heirs of Bhura.