KARNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 20/12/2023 passed by the Board of Revenue, Rajasthan, Ajmer whereby, the second appeal preferred by the petitioners has been dismissed affirming the order dtd. 26/12/2003 passed by the Revenue Appellate Authority, Barmer.

(3.) Briefly noted the facts in the present case are that the petitioners are the legal representatives of Mangla Ram, who is the son of the Original Khatedar- Bakhta and Jiya. The grandfather of the petitioners Bakhta was having a land ad-measuring 1715 bighas in Khasra Nos.21, 23 to 27, 29, 30, 33 to 35 & 68 of Village Sarnayat, Tehsil Pokran, District Jaisalmer. Bakhta had two wives namely Jiya & Mirgha. Out of the wedlock from Jiya, two sons and two daughters, namely, Mangla Ram, Pancha Ram, Anchi & Meera were born and from the wedlock of Mirgha, five sons, namely, Bagdu Ram, Manak Ram, Balwant Ram, Heera Ram & Bana Ram were born.