SHARVAN Vs. KAJOD AND ANR.

JUDGEMENT

(1.) These two writ petitions, preferred against the common judgment and decree dated 10.02.2014 passed by the Board of Revenue for Rajasthan, Ajmer ('the Board'/'the Board of Revenue') in two appeals (Nos. TA/6776/2012/Dausa and TA/6777/2012/Dausa), essentially involving common questions between the same parties, have been considered together; and are taken up for disposal by this common order.

(2.) After having heard the learned counsel for the parties and having perused the material placed on record, this Court is of the view that while setting aside the impugned judgments and decrees passed by the subordinate Revenue Courts/Authorities, the two revenue suits leading to these petitions are required to be restored for re-consideration by the Trial Court i.e., the Court of Sub-Divisional Officer, Sikrai ('the SDO').

(3.) As the matters are proposed to be remanded to the Trial Court for re-consideration, dilatation on all the factual and legal aspects is not necessary; and only a brief reference to the background aspects and reasons for remand would suffice.