MANISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the appellant laying challenge to the order dated 28.11.2016, passed by the Additional District Judge No.4, Bikaner, whereby the order of the Trial Court dated 05.12.2015 has been affirmed.

(2.) The facts in nutshell, necessary for the decision of the present appeal are that the appellant - plaintiff had purchased a property pursuant to an auction conducted by the State / Collector in 1963 for a sum of Rs.45,000/-.

(3.) It is a matter of record that against the said sale, the respondents had taken up the legal proceedings in Board of Revenue and thereafter a writ petition came to be filed before this Court, which was allowed on 12.07.1985. The special appeal filed by the appellant against the aforesaid order was also rejected by the Division Bench. The respondent went to the Supreme Court, which too rejected the SLP filed by the appellant, vide its order dated 12.12.1989.