HANUMAN Vs. BOARD OF REVENUE

JUDGEMENT

(1.) These two writ petition have been filed against the orders passed by the Revenue Court in two different suits but in regard to one and the same land thus are decided by this common order.

(2.) By this writ petition, a challenge is made to the order dated 11.1.2010, passed by the Sub Divisional Officer, Jaipur-II, order dated 24.12.2010, passed by the Revenue Appellant Authority and order dated 1.2.2012 passed by the Board of Revenue with a further prayer to allow the revenue suit No.152/1997 filed by the petitioners.

(3.) It is stated that a revenue suit was filed by Narayan son of Hukma (since deceased) and others for declaration and injunction before the SDO, Jaipur against Cheta son of Chhotu (since deceased) and others apart from Rajasthan Housing Board and the State of Rajasthan through Tehsildar. It was submitted that the plaintiffs were in possession of the land of khasra No.17 of Village Sukhalpura, Tehsil Sanganer, Jaipur at the time of enactment of the Rajasthan Tenancy Act, 1955 (for short 'the Act of 1955'). They became khatedar tenant by virtue of section 15 of Act of 1955 . The land should have been recorded in their name but, initially, it was recorded in the name of Thikana and, thereupon, "Sawai Chak" after coming into effect, the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952.