SIRAJUDDIN Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This petition is filed seeking quashing of order dtd. 7/5/1957 passed by the District Collector (for short ' the D.C.'), Sawai Madhopur and orders dtd. 12/1/2000 dismissing the appeal as time barrred and 18/3/2006 of the Board of Revenue (for short 'the Board') dismissing second appeal.

(2.) The brief facts are that the land situated in Khasra No. 175/351 Rakba 44 Bigha was entered in the name of Mehmood Haq in the revenue records. Shri Abdulla Khan the father of the petitioner No.1 and grandfather of the petitioner No.2 purchased the land in two portions. On half of land-in-question purchased on 5/1/1955 and second half on 1/1/1958. The D.C. vide order dtd. 7/5/1957 ordered that the land in question be recorded in the name of the Forest Department. The appeal filed by the petitioner on 13/1/1994 challenging the order of the D.C. accompanied by an application for condoning the delay of thirty seven years was dismissed by the Revenue Appellate Authority (for short 'the RAA') as time barred. The order of the RAA was upheld in appeal by the Board hence, the present petition.

(3.) Learned counsel for the petitioners submits that the order passed by the D.C. came to knowledge of the petitioners in the year 1994 and the appeal was filed thereafter.