JSW CEMENT LIMITED Vs. ARJUN NATH CHANDEL

JUDGEMENT

(1.) Present bunch of writ petitions have been filed against the separate order dtd. 18/2/2026 (Annex.1) passed by learned Board of Revenue, Ajmer, whereby the revision petition filed against the order dtd. 13/2/2026, allowing the application filed by the petitioner under Order I Rule 10 CPC read with Order VI Rule 17 CPC passed by learned Additional District Collector, Nagaur, has been admitted and stayed the further proceedings on an application filed by the petitioner under Sec. 89 of the Rajasthan Land Revenue Act, 1956 (hereinafter referred to as the Act of 1956).

(2.) Learned counsel for the petitioner submits that the land of the privates respondents was sought to be allotted for which an application under Sec. 89 of the Act of 1956 has been filed.

(3.) It is stated that during pendency of the said proceedings, the land has been sold by the original khatedar to other persons, who are also respondents in the present bunch of writ petitions and respective entries have been made in the revenue record.