PARKHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present writ petition has been filed challenging order dtd. 18/9/2024, passed by learned Revenue Appellate Authority, Pali, in Revenue Appeal No. 87/2024, whereby prayer of petitioners for grant of interim relief was re jected.

(2.) Explaining the facts of present case, learned counsel for the petitioners stated that Court of Sub-Divisional Officer, Bhinmal, Jalore, vide its order dtd. 30/8/2024, allowed the application of private respondents filed under Sec. 251-A of Rajasthan Tenancy Act and directed the recording of a public way through the land of petitioners.

(3.) Challenging said order dtd. 30/8/2024, an appeal was filed before Revenue Appellate Authority, Pali. After considering the arguments advanced on behalf of petitioners-appellants, as well as by the counsel for caveator - respondents, Appellate Authority refused to grant interim relief in favour of petitioners.