HARISH CHANDRA Vs. MAKSOOD AHMED

JUDGEMENT

(1.) This writ petition is filed by the petitioner being aggrieved with the order dtd. 27/4/2022 passed by the Board of Revenue, Ajmer (for short 'the BoR'), whereby the revision petition filed by the petitioner has been dismissed. The revision petition was preferred by the petitioner being aggrieved with the order dtd. 12/10/2020 passed by the Sub-Divisional Officer, Banswara (for short 'the SDO'), whereby the application filed by the petitioner under Order 7 Rule 11 CPC has been dismissed.

(2.) Brief facts of the case are that the respondent No.1 has moved an application before the SDO under Sec. 136 of the Rajasthan Land Revenue Act, 1956 (for short 'the Act of 1956') with a prayer to make a fresh measurement with respect to the land of Khasra Nos.3089 and 6030/3088 of Village Talwada, Tehsil District Banswara.

(3.) The said application was opposed by the petitioner and a detailed reply to the same was filed by the petitioner.