STATE OF RAJASTHAN Vs. GULAB

JUDGEMENT

(1.) Since the questions raised for consideration in both these writ petitions pertain to the common order passed by the learned Board of Revenue dt. 21.07.2015 dismissing the reference made by the Tehsildar through State Government, hence both the writ petitions, as agreed by counsel for the parties, have been heard together and are being decided by the present order.

(2.) The facts being common in brief are that the State of Rajasthan through Tehsildar filed a reference u/s. 82 of the Rajasthan Land Revenue Act, 1956 (hereinafter to be referred to as "Act, 1956") stating therein that the land of khasra Nos. 208, 209, 210, 211/12, 213 and 211/843, measuring 10.13 bighas situated in village Bhambhori, Tehsil and District Jaipur belongs to Mandir Mafi Shri Khoja Ji from Samwat 2015-2034. It was further stated that in Samwat 2019-2022, the said land was recorded in the name of Khatedars namely Nathya and Manna, both sons of Lala Balai without any valid order and lastly prayed that the land in dispute be recorded in the name of Mandir Mafi Shri Khoja Ji.

(3.) The learned District Collector, Jaipur after hearing the parties vide order dt. 09.01.2006 sent the reference to the learned Board of Revenue, Raj., Ajmer.