Govind Mathur, J. - (1.) THIS petition for writ is preferred against the order dated 12.5.2010, whereby the Board of Revenue issued notice for admission of a revision petition preferred before it and also granted an ex parte interim order.
(2.) THE contention of learned Counsel for the petitioner is that the Board of Revenue could not have issued notices in the revision petition in view of the order passed by the Revenue Appellate Authority, Udaipur on 28.7.2009 (Annex.2). As per learned Counsel for the petitioner, no challenge was given to the order passed by the Revenue Appellate Authority and, as such, the Tehsildar concerned was having adequate authority to dispose of the matter. The order passed by the Board of Revenue is an interlocutory order, which could have been contested before the Board of Revenue itself. No case is made out for interference by this Court while exercising the powers under Article 227 of the Constitution of India. Accordingly, the petition for writ is dismissed.;