MADANLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) In bare essentials, the facts giving rise to this appeal are that original plaintiff-Madan Lal (since deceased, represented through his legal representatives (sons) in the present petition) claiming himself to be the sole khatedar (upon demise of all the other khatedars) and being in cultivatory possession, for a long period, of certain agricultural lands situated in Village Naradhana Tehsil Jayal, District Nagaur, had instituted a suit for declaration of khatedari rights and the rectification/correction in the revenue records.

(3.) Learned counsel for the petitioners, at the outset, raised an issue that since the respondent No.2 herein had filed the appeal before the learned Revenue Appellate Authority with an inordinate and unexplained delay of five years and without seeking leave of the said revenue authority, therefore, the learned Revenue Appellate Authority was not justified in law, in hearing and deciding the appeal on merits.