SHOKAT ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra-court appeal has been filed by the appellant being aggrieved with the order dtd. 13/10/2023 passed by the learned Single Judge in S.B. Civil Writ Petition No. 13703/2020 whereby, the writ petition has been dismissed.

(2.) In the writ petition, the appellant-writ petitioner has challenged the orders passed by the Board of Revenue dtd. 3/12/2020, Revenue Appellate Authority dtd. 26/11/2019 and the order dtd. 13/6/2017 passed by the Sub Divisional Officer.

(3.) Briefly stated the facts of the case are that the appellant-plaintiffs have preferred a revenue suit under Ss. 88 and 92 "A" of the Rajasthan Tenancy Act, 1955 before the Sub Divisional Officer, Sardarshahar for declaration and permanent injunction with a prayer to declare them as khatedars of 50 bighas & 6 biswas of land in khasra No. 100 of village Sardarshahar while claiming that in the Svt. Year 2012 when the Rajasthan Tenancy Act, 1955 came into force, their forefathers were the cultivators over the land in question and, therefore, by virtue of Sec. 15 of the Rajasthan Tenancy Act, 1955, they became the khatedars of the land in question.