RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ON the basis of two judgments of this Court dated 4.4.97 delivered in (i) SB Civil Writ Petition No. 775/93 and (ii) judgment dated 11.4.97 delivered in SB Civil Writ Petition No. 1160/94 learned Counsel Shri Vijay Bishnoi submitted that impugned order passed by the Board of Revenue is liable to be set aside because there was a delay of as many as 24 years in setting aside the decree by accepting the reference.

(2.) RELYING upon the case of Anandi Lal v. State of Rajasthan reported in 1995 (1) RLR 555, writ petition No. 775/93 was allowed as there was a delay of 13 years in making reference. What were the facts, have not been stated in that judgment dated 4.4.97. Similarly, writ petition No. 1160/94 was allowed by this Court relying upon Anandi Lal's cause (supra). But the facts were not stated in the judgment dated 11.4.97.

(3.) UNDER the circumstances, the aforesaid judgments of this Court have no application on the facts of this case. Hence, this petition is rejected.