KOOP SINGH Vs. GOVERDHAN SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Art. 227 of the Constitution of India being aggrieved with the judgment dated 28.9.2015 passed by the Revenue Board Rajasthan, Ajmer in Appeal No. 4599/2009 whereby, the second appeal preferred by the petitioner under Sec. 224 of the Rajasthan Tenancy Act, 1955 has been dismissed.

(2.) The said appeal was preferred by the petitioner against the judgment and decree dated 13.5.2009 passed by the Revenue Appellate Authority, Udaipur as well as against the judgment and decree dated 31.8.2007 passed by the Assistant Collector cum SDO, Bheem, District Rajsamand.

(3.) Brief facts of the case are that the petitioner has filed a suit for declaration and injunction before the Assistant Collector-cum-SDO, Bheem, District Rajsamand with a prayer for declaring him Khatedar of ? .. "rd share of the land situated in village Bhundwaas, Tehsil Devgarh and village Sawadari, Tehsil Devgarh while claiming that he being the adopted son of one Suja is entitled for inherent ? .. "rd share of him in the aforementioned land.