SUNDAR Vs. KAJOD

JUDGEMENT

(1.) This petition is filed aggrieved of order dtd. 14/3/2024 passed by the Board of Revenue, Ajmer (for short 'Board') in revision petition No.1697/2024 titled as Kajod v. Sundar @ Sundarlal.

(2.) The brief facts are that the petitioner filed a suit under the Rajasthan Tenancy Act,1955 (for short 'the Act') for partition and declaration. In an application filed under Order 39, Rule 1 & 2 CPC, interim order dtd. 14/1/2016 was passed to maintain status quo. In revision filed by respondent No.1 against order dtd. 14/1/2016 the Board stayed operation of the order.

(3.) Learned counsel for the petitioner submits that revision power of the Board could not have been invoked against the interim order.