BHAKHARA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present writ petition has been filed against the interim order dtd. 27/12/2023 passed by learned Board of Revenue in Revision Petition No.6591/2023 (Dhanna Ram V/s Bhakhara Ram).

(3.) Briefly the facts necessary to be narrated are that the petitioner preferred an application under Sec. 251-A of the Rajasthan Tenancy Act, 1956 which was allowed by the Assistant Collector and Sub Divisional Officer, Sewda District Barmer vide his order dtd. 1/8/2023. Against the order dtd. 1/8/2023, the respondent Nos.2 and 3 Dhanna Ram and Pema Ram preferred an appeal before the Revenue Appellate Authority, Barmer. The Revenue Appellate Authority vide its order dtd. 13/12/2023 rejected the appeal filed by the private respondents. Aggrieved against rejection of appeal, the private respondent Dhanna Ram preferred a Revision Petition before the Board of Revenue, Ajmer. Learned Board of Revenue while issuing notices on 27/12/2023 called for the record and also ordered for maintaining status quo with respect to the land in question. Hence, aggrieved against the same, the petitioner has preferred the present writ petition before this Court.