Arun Bhansali,J. - (1.) The present writ petition has come up before the Court for disposal of various pending applications.
(2.) The writ petition was filed on 15/2/2013 aggrieved against the judgment dated 12/12/2012 passed by Board of Revenue (Annex.8) and judgment dated 16/6/2007 passed by Revenue Appellate Authority (Annex.7).
(3.) In the petition, besides the State, three authorities i.e. Board of Revenue, Revenue Appellate Authority, Sub. Divisional Officer, Jodhpur Development Authority, Vinod Bohra and Smt. Rami Devi Bhattad have been impleaded as party respondents.;