BASTIMAL Vs. PRAHLAD

JUDGEMENT

(1.) This is a revision petition against the order of the Addl. Commissioner, Bikaner, dated 9 -9 -6l, whereby he accepted the appeal against the order of the Asstt. Collector, Jalore, dated 10 -8 -61, and directed that the temporary injunction granted by the learned Asstt. Collector in favour of the plaintiffs - opposite party restraining the defendants -applicants be vacated in respect of 1 /5th of the land which had been entered in the name of the defendants - applicants in the Khasra Girdawari for the Smt. year 2017. The proceedings arise out of. a suit filed by the plaintiffs -opposite party for permanent injunction against the defendants -applicants in respect of the suit lands. Simultaneously, the plaintiffs -opposite party filed an application under sec. 212 of the Rajasthan Tenancy Act for the grant of temporary injunction pending the suit. The temporary injunction was granted by the learned Asstt. Collector and a notice was issued to the defendants -applicants who denied the sole possession of the plaintiffs -opposite party and also filed a petition for the grant of temporary injunction against them in respect of the land which was in their possession. After hearing both the parties, the Asstt. Collector, Jalore, dismissed the petition of the defendants -applicants and made the temporary injunction issued by him in favour of the plaintiffs - opposite party absolute vide his order dated 10 -8 -61. An appeal was filed against this order by the defendants -applicants.

(2.) As stated above, the appellate Court vacated the injunction in respect of l/5th of the land. The present revision petition is directed against the order.

(3.) It has been averred in the grounds of revision that the order of the learned Addl. Commissioner whereby the petitioners have been allowed to retain the possession over the l/5th of the land is bad in Saw inasmuch as the land is being Cultivated by the contesting parties jointly and there is no demarcation of the 1/5th share held to be under the cultivation of the petitioners as, is evident from perusal of the Khasra Girdawari for the St. year 2017 which is the basis of the impugned order.