BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioners being aggrieved with the order dtd. 14/7/2022 passed by the Board of Revenue, Nagaur (for short 'the BoR') in Revision/TA No.6689/2019/Nagaur whereby, the revision petition filed on behalf of the petitioners has been dismissed.

(2.) The said revision petition was filed by the petitioners being aggrieved with the order dtd. 4/10/2019 passed by the Revenue Appellate Authority, Nagaur (for short 'the RAA') in Appeal No.23/2018, whereby the appeal filed by the petitioners has been dismissed.

(3.) Before the RAA, the petitioners have challenged the order dtd. 26/9/2012 passed by the SDO, Parbatsar, Distt. Nagaur (for short 'the SDO') whereby, the application filed by the respondent No.2 - Nanu Ram for providing him a way to approach his agricultural field from the agricultural fields of the petitioners and other Khatedars has been allowed as per the consent of the parties.