LRS OF GANGA RAM Vs. ARJUN LAL

JUDGEMENT

(1.) By way of filing the present civil revision, the petitioners have prayed for the following reliefs:-

(2.) Learned counsel for the petitioners submitted that the petitioners-defendants had filed an application under Sec. 47 read with Sec. 151 Code of Civil Procedure before the Executing Court contending that the disputed land is an agricultural land and, therefore, the civil suit was barred under Sec. 207 of the Rajasthan Tenancy Act, 1955. It was submitted that for seeking any relief in respect of agricultural land, the plaintiffs ought to have approached the revenue Court as a civil Court has no jurisdiction to entertain such suit. Learned counsel argued that in view of the specific statutory bar contained under Sec. 207 of the Rajasthan Tenancy Act, 1955 and the settled legal position that disputes pertaining to agricultural land fall exclusively within the domain of the revenue Court, the objections filed by the petitioners ought to have been accepted and, consequently, the judgment and decree dtd. 29/6/2022 is not liable to be executed.

(3.) Heard.