KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition is directed against order dated 19.8.19 passed by the Board of Revenue Rajasthan, whereby a revision petition preferred by the petitioner questioning the legality of order dated 17.7.19 passed by the Revenue Appellate Authority (RAA), Barmer, dismissing the appeal preferred by the petitioner against the order dated 1.3.17 passed by the Assistant Collector, Sindhari, rejecting an application preferred under Section 212 of Rajasthan Tenancy Act, 1955 ( for short "the Act"), stands dismissed.

(2.) The petitioner filed a suit for permanent injunction under Section 188 of the Act, against the respondents in respect of the land ad measuring 2.10 bighas comprising khasra no.23/8 allotted in favour of Gram Panchayat, Sindhari Charnan for construction of building of Gram Panchayat, accompanied by an application under Section 212 of the Act, seeking temporary injunction against the Sarpanch, Gram Panchayat, restraining him from raising construction over the land in question.

(3.) After due consideration, the application preferred by the petitioner was dismissed by the Assistant Collector vide order dated 1.3.17 observing that as per the report of Patwari, the petitioner is in illegal possession of the land of Gram Panchayat. The appeal preferred by the petitioner against the aforesaid order dated 1.3.17 was dismissed by the Revenue Appellate Authority (RAA) vide order dated 17.7.19. Aggrieved thereby, the revision petition preferred by the petitioner has also been dismissed by the Board of Revenue by the order impugned. Hence, this petition.