RAMDAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 29/3/2022 passed by Assistant Collector and Sub Divisional Officer, Jodhpur (South) and the order dtd. 7/12/2022 passed by the Board of Revenue, Rajasthan, Ajmer.

(3.) Briefly, the facts giving rise to the present writ petition are that petitioner preferred a suit for declaration and grant of khatedari rights before the Assistant Collector and Sub Divisional Officer, Jodhpur. In the suit preferred by the petitioner, the private respondent- Prakash filed an application under Order 1 Rule 10 of CPC for impleading him as party respondent. The application filed by the private respondent was allowed by the Assistant Collector and Sub Divisional Officer, Jodhpur (South) vide order dtd. 29/3/2022. Against the order dtd. 29/3/2022, the petitioner preferred a revision petition before the Board of Revenue and the Board of Revenue, after hearing the counsel for the parties, dismissed the revision petition vide order dtd. 7/12/2022. Hence, the present writ petition has been filed.