VIJAY SINGH ADOPTED Vs. BOARD OF REVENUE, AJMER

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioners-plaintiffs under Article 226 and 227 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that:-

(3.) On 28/1/1994, father of the petitioners-plaintiffs Nos.2, 3, 4, 5, 6, 7, 8, 9, 10, 11 and 12 and remaining petitioners-plaintiffs, have filed a suit for declaration and injunction before the Court of SDO, Churu regarding the land bearing Khasra No.37.189 and 191 rakba 41 bighas and 17 biswas which is henceforth called "land in question", which is cultivated by Late Shri Mangal Singh (Grandfather of the petitioners-plaintiffs) before settlement operation. One Shri Mangal Singh died on 25/9/1992 and thereafter, till date, his legal heirs cultivated the land in question. A wrong entry was made in the name of Anna Ram and Mala Ram and consequently, the land in question was entered into the name of State Government.