- (1.) At the request of learned counsel for the parties, arguments were heard and the special appeal is being disposed of finally.
(2.) The appellant has preferred this intra-Court appeal against the order of learned Single judge dated 12.8.2002, whereby S.B. Civil Writ Petition No. 1967 of 1996, preferred by the appellant against the order of Board of Revenue for Rajasthan, Ajmer dated 29.1.1996, has been dismissed.
(3.) The respondent No. 4 Lal Chand filed a Revenue suit for ejectment under Section 183 of the Rajasthan Tenancy Act, 1955 is respect of the land is dispute which was decreed by the Court of S.D.O., Chhabra. The defendant Madan Lal preferred first and second appeal, which were also dismissed by the Revenue Appellate Authority and Board of Revenue, vide its Judgment and order dated 7.7.1992 and 29.1.1996 respectively. Thereafter, the petitioner preferred writ petition before the Single Bench, which came to be dismissed vide order dated 12.8.2002, which is impugned in this special appeal.;