SMT CHAND KANWAR (SINCE DECEASED) THROUGH HER LEGAL HEIR Vs. STATE OF RAJASTHAN THROUGH THE REVENUE SECRETARY, GOVT. OF RAJASTHAN, SECRETARIAT JAIPUR

JUDGEMENT

(1.) The present writ petition has been filed against the order dated 12.1.2000 passed by the Board of Revenue Rajasthan, Ajmer in Appeal No. 59/1994 Sawai Madhopur.

(2.) Learned counsel for the petitioner Mr. Manish Sharma submitted that the Board of Revenue has committed an appellant error on the face of record in as much as it had considered three sale deeds/gift deeds executed prior to 31.12.1969 and has given reduction thereof, however, has not even given any finding about other transfers made by Hadi Ji details thereof, had been given by the appellant before the Board of Revenue.

(3.) Advancing his argument, he has drawn attention of this court, towards application under Section 151 read with Order 41, Rule 27 filed by the appellant (Annex.-6 with the writ petition) wherein categorical details of 11 transfers affected by way of registered sale deeds/transfer deeds were given. Mr. Pareek contended that all these registered deeds were executed prior to 31.12.1969, and the copies of the sale deed were also submitted, in pursuance of the directions given by the Board, during the course of hearing on 6.31.997. The details of such transfer is given here under:- <FRM>JUDGEMENT_170_LAWS(RAJ)1_2017.html</FRM>