SMT. NATHI Vs. BOARD OF REVENUE RAJ

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two writ petitions arise out of the same proceedings challenging the order of the Board of Revenue dated 28th Dec., 1984.

(3.) Genesis of the present petition is that a revenue suit was filed by Soniya S/o Gyarsilal since deceased, and now represented by his legal representatives, the petitioners in Civil Writ Petition No.301/1985, on 4.8.1955 for declaration of khatedari rights and permanent injunction for restraining defendants Bhairu S/o Birda, and Bhairu S/o Govinda, and also for declaration of plaintiff's possession in respect of lands comprised in khasra No.1 and khasra No.683, 684, 685, 686, 687 and 688 situated in village Gaitor in Tehsil Sanganer of Jaipur District. According to the plaint, plaintiff Soniya was a khatedar tenant of the land in question and was cultivating the land year after year. It was further alleged that the defendants are trying to interfere with the possession and cultivation of plaintiff Soniya.