KANARAM Vs. MAHAVEER

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners challenging the order dt. 26th September, 2019, passed by the Board of Revenue in Revision Petition No. Revision/TA/4474/2019, Ajmer, titled as "Mahaveer and Ors. Vs. Kanaram and Ors."

(2.) Counsel for the petitioners submitted that the Tehsildar, Nasirabad had passed an order dt. 30 th July, 2019 on an application filed by the petitioners under Section 183 B & C of the Rajasthan Tenancy Act, 1955, seeking eviction of the respondent Nos. 1 to 5, who were in unauthorized occupation of the land.

(3.) Counsel submitted that the Tehsildar, Nasirabad accepted the application of the petitioners and passed an order that the respondents were liable to be evicted from the lands bearing Khasra No. 383 measuring 0.59; Khasra No.385 measuring 0.06; and Khasra No. 671 measuring 0.01.