UMRUDEEN Vs. SHAFI MOHAMMED

JUDGEMENT

(1.) By way of the present writ petition, the petitioners have challenged the order dated 07.11.2019, passed by the Board of Revenue, Ajmer in the stay application, along with a revision petition, which was filed by the respondent against the order dated 17.10.2019, passed by the Revenue Appellate Authority, Pali.

(2.) This is a classic case wherein the litigating parties lock horns and keep on stepping up the higher rung of the ladder without first placing their cause before the lowest authority.

(3.) The facts relevant for the present purpose are that the plaintiffs - petitioners filed a suit for partition, along with an application under Section 212 of the Rajasthan Tenancy Act, 1955 seeking temporary injunction. At the first date of hearing i.e. on 03.10.2019, the trial Court, while issuing notices, granted an ex-parte injunction requiring the parties to maintain status-quo, while also restraining the respondents from interfering in the plaintiffs' possession.