SAJNA Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Instant petition has been preferred under Article 227 of the Constitution of India in order to assail the order dated 07.09.2015 (Annexure-6) passed by Board of Revenue for Rajasthan, Ajmer, whereby reference sent by District Collector, Jaipur on 25.01.2005 under Section 82 of the Rajasthan Land Revenue Act, 1956, has been declined.

(2.) The State of Rajasthan through Tehsildar filed an application (Annexure-3) in the Court of District Collector/ Magistrate, Jaipur praying interalia that Mutation bearing Nos.242, 483, 608 and 617, qua the revenue estate in Village Sirsi, be cancelled.

(3.) In reference dt.25.01.2005 (Annexure-5), it was noted that vide Mutation bearing No.242, land bearing twenty-one bigha & twelve biswa falling in Khasra bearing Nos.455, 457, 458, 478 and 480 was recorded in the revenue record in favour of one Ramsahay son of Ganesh Lal Purohit of General Category, instead of Gallya son of Sheokaran Meena belonging to Scheduled Caste. It was stated that by sanctioning mutation, the respondents had erred in law. Similarly, it was prayed that Mutation bearing Nos.483, 608 and 617 was recorded on the basis of registered sale-deed.