Narendra Kumar Jain, J. - (1.) Heard the learned counsel for petitioner.
(2.) Respondent No.3 Bhagtaram filed an application under Section 183(B) of the Rajasthan Tenancy Act for dispossession of non-applicants including petitioner Birma and respondent Nos.5, 6 and 8 herein, on the ground that land in dispute was alloted to him and his name has been recorded in revenue record. Tehsildar, Mauzmabad allowed the application and passed an order of dispossession of non-applicants.
(3.) Being aggrieved with the same, an appeal was preferred by the present petitioner, but the same was dismissed by the Additional Collector, Jaipur vide judgment dated 03.03.2008 (Annexure-3). Thereafter, petitioner preferred a revision petition, but the same was also dismissed by the Revenue Board, Ajmer vide order dated 01.06.2010 (Annexure-4). Hence, petitioner has preferred this writ petition.;