KAJYA Vs. NARAIN

JUDGEMENT

(1.) This revision petition has been filed against the order of the learned Revenue Appellate Authority, Jaipur, dated 22.6.1966, whereby he rejected the appeal of the petitioner against the order of the learned Sub -Divisional Officer, Sambhar, dated 11.6.62. By this order, the learned Sub Divisional Officer, had confirmed the temporary injunction issued against the defendant - petitioner earlier on 19.7.61 in respect of the suit lands, on the ground the plaintiffs - respondents were recorded as the khatedars in the revenue records, and, further, that the petitioner - defendant had failed to establish that he was the cultivating tenant of the same.

(2.) The main contention of the learned counsel for the petitioner is that the courts below have ignored the documentary evidence produced by the petitioner.

(3.) He has drawn my attention to the khasra girdawari for the years 2011 and 2014 which carries the names of Rura and Kajya petitioner, sons of Mangla in columns 16 and 40 as the cultivating tenants. He has also produced khasra Girdawari as for the St. years 2012 and 2013 which carry the name of Rura s/o Mangla in columns 16 and 24. The Girdawari for the St. years 2015 and 2016 has also been produced. It carries the names of Nathu, Prabhu, Kishna and Kajya for the St. year 2015 and Kajya, Prabhu and Mangla for the St. year 2017. For the year 2014, it carries the entry "Tanaza."