KUBER SINGH Vs. BOARD OF REVENUE FOR RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dated 24.02.2009 passed by the Board of Revenue wherein the Board of Revenue has set aside the order dated 23.12.2003 passed by the Settlement Officer-Revenue Appellate Authority wherein the said Authority had dismissed the appeal filed by the respondents against judgment and decree dated 14.12.1976 passed by the SDO, Dausa.

(2.) The petitioner has also prayed for maintaining the order dated 14.12.1976 passed by the SDO, Dausa and order dated 23.12.2003 passed by the Revenue Appellate Authority, Jaipur.

(3.) The brief facts of the case are that the petitioner had filed a suit No.187/75 for declaration with regard to co-tenancy. The said suit was decreed vide order dated 14.12.1976 by the SDO, Dausa. The suit was filed against Narpat Singh, Prahlad Singh, Govind Singh, Puran Singh, Manohar Singh and Magan Kanwar wife of Rawat Singh.