MANGI DEVI Vs. BOARD OF REVENUE & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition, petitioner is challenging validity of order dated 30.10.2015 whereby, the interim order passed by the Additional Collector, Jalore dated 06.10.2015 passed in revenue suit filed by the petitioner was stayed.

(3.) Learned counsel for the petitioner invited attention of this Court towards Section 84-A of the Rajasthan Land Revenue Act as per which no revision lies against the interim order. Learned counsel for the petitioner further argued that respondents have liberty to file reply before the Additional Collector for vacation of stay but revision does not lie to the Board of Revenue.