R.R.Yadav, J. - (1.) The present writ petition has been filed by the petitioner for quashing the judgment dated 13.12.1996 Annexure 3 to the writ petition passed by Board of Revenue for Rajasthan at Ajmer by issuing a writ of certiorari.
(2.) Heard.
(3.) Perused the order impugned passed by the Board of Revenue Annexure 3 to the writ petition.;