RIICO Vs. LRS OF PREM KISHAN ORS.

JUDGEMENT

(1.) In this special appeal the appellant Rajasthan Industrial Investment Corporation Ltd. (for short RICCO) is assailing the validity of the order dated 4.5.2015 passed by the learned Single Judge in SBCWP No.3618/2011 (RIICO Vs. LRs of Tikam Das) by which the learned Single Judge affirmed the finding given by the court below in civil original suit no.77/89 (68/86) whereby the Assistant Collector, Jodhpur decreed the suit in favour of the respondent no.1 for the land of Khasra No.740-41/67 (1031/730) ad measuring 25 bighas 8 biswas. The appellant RIICO aggrieved with the order dated 30.7.2001 preferred an appeal before the Revenue Appellate Authority, Jodhpur but the Revenue Appellate Authority, Jodhpur dismissed the appeal filed by the appellant vide judgment dated 20.10.2004.

(2.) Being aggrieved with the judgment and decree dated 30.7.2001 passed by the Assistant Collector, Jodhpur and judgment of Revenue Appellate Authority, Jodhpur dated 20.10.2004, a second appeal was preferred by the appellant before Board of Revenue, Ajmer, but the Division Bench of the Board of Revenue was of different view, therefore, vide order dated 16.9.2006 the matter was referred to the 3rd member of the Board of Revenue. Finally, the matter was heard by the larger bench and affirmed the order passed by the Revenue Appellate Authority, Jodhpur dated 20.10.2004 vide order dated 30.8.2010.

(3.) Against all the orders passed by the Assistant Collector, Jodhpur, Revenue Appellate Authority, Jodhpur and larger bench of the Board of Revenue, the appellant RIICO has preferred the writ petition before this Court and the learned Single Judge after hearing the learned counsel for the parties dismissed the writ petition vide impugned order dated 4.5.2015 and upheld the concurrent finding given by the all the all the revenue courts below.