Dinesh Maheshwari, J. - (1.) THIS writ petition has been filed against the judgment and decree dated 10.12.1997 passed by the Board of Revenue for Rajasthan, Ajmer ('the Board') in Appeal (Decree) No. 284/91/Sirohi whereby the Board , while allowing the second appeal, proceeded to decree the revenue suit that was filed by the Plaintiffs Bhabhuta Ram, Bhera Ram and Chhoga [Revenue Suit No. 7/1983 in the Court of Sub -Divisional Officer, Sirohi]
(2.) THIS writ petition was admitted for consideration on 18.08.2004 and status quo of the property in question was ordered to be maintained. The Plaintiff Bhabhuta Ram has expired and is represented by his son Thana Ram (Respondent No. 4). The Plaintiff Bhera Ram has also expired and is represented by his sons Neta Ram and Chimana Ram (Respondent Nos. 7 & 8) and so also by Respondents Nos. 6/1 to 6/7 who are the legal representatives of Mohan Lal, deceased son of Bhera Ram. The original Plaintiff Chhoga son of Lumbaji is on record as Respondent No. 9.
(3.) IN this writ petition, on her application the Respondent No. 18 Dharmi Bai was ordered to be impleaded as party Respondent on 02.08.1999.;