GYARSI BAI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The matter pertains to the year 1998, and thus, listed under the category of "Oldest Cases for Early Disposal".

(2.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) As per the pleaded facts, the petitioner instituted a suit bearing no.210/234 under Ss. 88 & 188 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'Act of 1955') for declaration and permanent injunction, against the respondent no.4-Parasmal and one Shantilal s/o Shobhalal, before the learned Sub Divisional Officer (SDO), Nimbaheda, in relation to Khasra No.24 measuring 4 Biswa, and Khasra No.25 measuring 2 Bighas and 6 Biswas, in all 6 Bighas and 7 Biswas land, situated in Village Kotrikalan, Nimbahera.