RAJ KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the writ petitions arise out of a common judgment, therefore they are being heard and decided finally by this common order.

(2.) Heard learned counsel for the parties.

(3.) The present writ petitions have been filed against the order dtd. 24/10/1997 passed by the Commissioner (Colonization), Bikaner and the order dtd. 30/6/1999 passed by the Board of Revenue, Rajasthan, Ajmer, whereby the revision petitions filed by the petitioners were dismissed.