- (1.) This intra court appeal preferred by appellantpetitioners is directed against the order dated 03.11.2011 passed by the Single Bench in S.B. Civil Writ Petition No.9804/2011, Harchand Singh & Ors. Vs. Board of Revenue, whereby the Single Bench dismissed the writ petition filed by the present appellants.
(2.) The writ petition was filed against the order dated 09.09.2011 of the Board of Revenue, Rajasthan, Ajmer, whereby the second appeal preferred by the appellants against the order dated 23.07.2007 of the Revenue Appellate Authority, Sri Ganganagar passed in Appeal No.48/2007 affirming the decree passed by the court of S.D.O. (Revenue), Sri Ganganagar in favour of the respondent No.4-plaintiff was dismissed.
(3.) The relevant facts in nutshell are that one Shri Mukund Lal was holding agriculture land ad measuring 12 bighas and 10 biswas in Square No.38 old (37 new), Kila No.13/0-10, 14 to 25/12 in Chak No.34 GG. After the death of Mukund Lal, 2/3rd share was recorded in the name of Mangali Devi d/o Mukund Lal and 1/3rd share was recorded in the name of Rampyari w/o Ramlal, the daughter-in-law of Mukund Lal. Mangali Devi sold her 2/3 rd share in favour of the petitioners/defendants and accordingly, the mutation of the land was recorded in their name.;