LALA Vs. KRISHNA KUMAR VERMA

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 8/5/2024 passed by the Board of Revenue, Ajmer (for short 'the Board') entertaining a revision petition against an interim order.

(2.) The brief facts are that respondent Nos.2 to 4 filed a suit for partition and permanent injunction with regard to properties described in the suit. The Assistant Collector held that the property could not be partitioned as some of the respondents were recorded as Khatedars of the property-in-question. The petitioner along with respondent Nos.36 to 41 (arrayed in this petition) filed an appeal along with an application for interim relief seeking status-quo. The Revenue Appellate Authority passed an interim order dtd. 20/9/2023. Aggrieved of the interim order, the respondent preferred revision before the Board.

(3.) Learned counsel for the petitioner submits that the Board erred in entertaining the revision against an interim order.