KALAWATI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner seeking a direction to the Respondents No. 1 to 4 to protect the petitioner's possession of the land in dispute and restrain Respondents No. 5 and 6 from causing obstruction. Further relief has been sought that the Board of Revenue may be directed to hear and decide the Revision Petition filed by the Respondents No. 5 and 6 expeditiously.

(2.) The Respondents No. 5 and 6 filed a suit against the petitioner and along with the suit, an application under Section 212 of the Rajasthan Tenancy Act, 1955 ('the Act’) was filed. The S.D.O. by the Order dated 29.9.2015 rejected the application filed by the respondents No. 5 and 6.

(3.) Feeling aggrieved, the Respondents No. 5 and 6 filed an Appeal before the Revenue Appellate Authority, Hanumangarh ('R.A.A.'). Along with the appeal, an application seeking interim stay was filed, which application came to be rejected by the R.A.A. on 1.10.2015.