Narendra Kumar Jain, J. - (1.) SINCE common point is involved in all these writ petitions, therefore, at the request of learned counsel for the parties, arguments were heard and the writ petitions are being disposed off, finally.
(2.) FOR convenience, the facts of S.B. Civil Writ Petition No. 5621/2011 are being referred. Plaintiff/Respondent No. 4 Smt. Suraj Bai filed a revenue suit under Section 188 of the Rajasthan Tenancy Act (for short 'the Act') for permanent injunction against the Petitioner in respect of disputed land in the Court of S.D.O., Ramganjmandi along with an application for temporary injunction under Section 212 of the Act to restrain Defendant/Petitioner Ram Sharan Modi from interfering in the peaceful possession of the disputed land of Plaintiff during pendency of the suit. The suit as well application for temporary injunction, both, were contested by Defendant. Learned S.D.O., Ramganjmandi vide its order dated 31.08.2009, allowed the application under Section 212 of the Act and confirmed the interim stay order dated 10.06.2009 till the disposal of the suit, whereby Defendant was restrained from interfering in the peaceful possession of Plaintiff in respect of dispute land.
(3.) BEING aggrieved with the same, Defendant preferred an appeal but the same was also dismissed by the Revenue Appellate Authority vide judgment dated 25.01.2010. Thereafter, Defendant preferred revision petition before the Revenue Board, but the same was also dismissed vide judgment dated 28.09.2010. Hence, Defendant has preferred the present writ petition under Article 227 of the Constitution of India challenging the above referred orders passed by the S.D.O., Revenue Appellate Authority and the Revenue Board granting temporary injunction in favour of Plaintiff/Respondent No. 4 during pendency of Revenue Suit.;