K.S. Rathore, J. - (1.) The deity, respondent No. 4 through Pujari Ramesh Chandra and Laxman Prasad filed a suit for declaration and permanent injunction under Sections 88, 89 and 188 of the Rajasthan Tenancy Act against the petitioners. The learned Assistant Collector, Bharatpur was pleased to grant an interim injunction vide order dated 28th August, 1985 and restrained the petitioners from transferring, alienating and/or mortgaging the lands. The learned Assistant Collector vide its order dated 10.3.87 confirmed the aforesaid order but rejected the prayer of appointment of Receiver. Thereafter, respondent No. 4 preferred an appeal against the aforesaid order before the Revenue Appellate Authority who vide its order dated 13th July, 1988 allowed the appeal and directed that in case the petitioners give a cash security at the rate of Rs. 300/- per bigha for the crop of Kharif and Rs. 500/- per bigha for the crop of Rabi till the decision of the suit with the Receiver Tehsildar Bayana, then the petitioners will be having the right to cultivate the land.
(2.) The petitioners preferred a revision petition before the Board of Revenue against the judgment dated 13.7.88. The Board of Revenue vide its order dated 23.2.95 dismissed the revision petition. But, during the pendency of revision petition, the Board of Revenue passed an interim order dated 28.9.88 in favour of the petitioners.
(3.) Against the judgment passed by the learned Revenue Appellate dated 13.7.88 and that of Board of Revenue dated 23.2.95, the petitioner preferred the present writ petition.;