SUKHDEV, SON OF JHUNTARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In these appeals common questions of law and facts are involved, hence, they are decided by this common judgment.

(2.) By way of these appeals, the appellants have assailed the judgment and order of the learned Single Judge whereby the learned Single Judge has dismissed the petitions preferred by the appellants against the judgment and order of the Board of Revenue where Board of Revenue has allowed the reference almost after 38 years.

(3.) The facts of the case are that the appellants/petitioners had purchased a land through registered sale deed in the year 1964. The mutation was opened in favour of the appellants/petitioners. The Additional Collector sent a reference to the Board of Revenue under Section 82 of the Land Revenue Act ignoring the delay and limitation for reference as it was after 38 years of mutation in the name of the petitioners. The Board of Revenue accepted the reference which was then challenged by maintaining special appeal before the Board of Revenue, but it was also dismissed.