DEEP SINGH KAMBOJ Vs. GURMEJ SINGH KAMBOJ

JUDGEMENT

(1.) This Writ Petition has been preferred challenging the order dated 8.5.2019, passed by the Board of Revenue, Ajmer (hereinafter referred to as "?the Board "?), in a revision petition under Section 230 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as "?the Act of 1955 "?), whereby the order dated 14.9.2017, passed by the Revenue Appellate Authority has been set aside and the order of the learned Sub-Divisional Officer, Raisinghnagar dated 22.3.2017 has been restored.

(2.) Facts relevant for the present case are that the respondent filed a suit under Section 88 of the Act of 1955, alongwith a stay petition under Section 212 of the Act, before the Sub-Divisional Officer, Raisinghnagar. The Trial Court decided the stay application on 9.10.2000 and restrained the defendant-present petitioner from transferring 12 Bighas land of Murrabba No. 39 of the Chak 39 in any manner.

(3.) The petitioner, however, took a loan and created security interest upon the land in question on 16.2.2008.