TEJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioners have challenged the order dtd. 29/12/2021 passed by SDO, Jaisalmer (hereinafter referred to as the 'trial Court') in petitioners' injunction application filed under Sec. 212 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as the 'Act of 1955').

(2.) Brief facts of the case are that the petitioners have instituted a suit for declaration of rights under Sec. 88 along with an injunction application under Sec. 212 of the Act of 1955. Petitioners' injunction application has been rejected by the trial Court vide order dtd. 29/12/2021.

(3.) Instead of availing the remedies before the Appellate Authority, the petitioners have directly rushed to this Court inter-alia with the assertion that the respondent - Tehsildar is going to dispossess them.