- (1.) Petitioners, in Writ Petition No.19907/2012, have challenged judgment dated 11.10.2012 of the Board of Revenue Ajmer in Revision No.8906/2009 and judgment dated 06.11.2009 of the Revenue Appellate Authority, Jaipur in Appeal No.179/2009. The Board of Revenue has upheld judgment of the Revenue Appellate Authority and reversed the order 24.08.2009 of the Assistant Collector, Kotputli. The Assistant Collector accepted the application of the petitioners observing that they are in possession over the land and therefore directed the land to be given to the petitioners on cash security at the rate of Rs.1500/- per bigha, with further direction that out of that amount Rs.750/- per bigha must be given to the respondent no.4 Murti Mandir Shri Banke Bihari Ji Maharaj.
(2.) In Writ Petition No.19908/2012, petitioners have challenged the judgment dated 11.10.2012 of the Board of Revenue Ajmer in Revision No.5875/2009 and order dated 27.07.2009 of the Revenue Appellate Authority Jaipur in Appeal No.125/2009. The Assistant Collector, Kotputli, vide order dated 01.07.2009, appointed Niab Tehsildar Kotputli as receiver over the land in dispute, who took paper possession of the land in dispute and tried to auction the land but it could not take place as nobody paid bid amount. Petitioners filed appeal against order dated 01.07.2009 before Revenue Appellate Authority. In the appeal, they filed an application under Section 212(2) of the Rajasthan Tenancy Act, 1955, stating that they have always been in possession of the land in dispute in the capacity of tenants and they are real khatedar tenants, therefore, instead of auctioning the land, the petitioners must be given the lands for cash security. The Revenue Appellate Authority dismissed the application vide order dated 27.07.2009 and that order has been upheld by the Board of Revenue vide order dated 11.10.2012 in Revision.
(3.) Heard learned counsel for the parties and perused the material on record.;