JETA RAM Vs. HADMAN RAM

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved of the order dtd. 6/7/2023 (Annex.7) passed by the Board of Revenue, Rajasthan ('BOR'), order dtd. 17/2/2023 (Annex.6) passed by the Revenue Appellate Authority, Jodhpur ('RAA') and order dtd. 2/2/2023 (Annex.4) passed by the Assistant Collector, Osian.

(2.) It is, inter-alia, indicated in the writ petition that the respondent Nos. 1 and 2 filed a revenue suit in the year 2018 before the Assistant Collector and SDO, Osian for getting permanent injunction in relation to the land in dispute under Sec. 188 of the Rajasthan Tenancy Act, 1955 ('the Act'), which is pending consideration.

(3.) It is claimed that on 1/2/2023, the respondent Nos. 1 and 2 filed a second suit for getting permanent injunction against the petitioner for the same disputed land on the same facts/cause of action, which is nothing but abuse of process of the Court as the second suit on the same cause is not maintainable.