KHAYALI RAM Vs. B.O.R. AND OTHERS

JUDGEMENT

(1.) Petitioner Khayali Ram and the respondents Saheb Ram and Lal Chand are real brothers. Saheb Ram filed a suit for permanent injunction against the petitioner. He filed an application under Sec. 212 of the Rajasthan Tenancy Act, which deals with the provision for granting injunction and appointment of receiver.

(2.) On 9-12-80 the Assistant Collector, Hanumangarh attached the property and appointed a receiver. Against this order the petitioner filed appeal before the Revenue Appellate Authority, Bikaner Camp Sriganganagar. The appeal was admitted and on the stay application the order for maintaining status quo was passed on 12-8-80, but in the mean time the receiver has taken possession of the land.

(3.) Vide order dated 23-12-90 the Revenue Appellate Authority directed the receiver to deliver the possession of the land to the petitioner. In pursuance of that, the possession , was delivered.