- (1.) THE learned senior counsel Mr. J.L. Purohit with Mr. N.R. Budania has put in appearance for the contesting respondent i.e., respondent No. 5 Hakim Khan.
(2.) LOOKING to the subject matter, while dispensing with service on the other respondents, the matter has been heard finally at this stage itself at the request and with the consent of the learned counsel for the parties. By way of this intra court appeal, the petitioner of CWP No. 6768/2012 seeks to question the order dated 06.05.2013 whereby, the learned Single Judge of this Court has declined to exercise writ jurisdiction against the order dated 25.06.2012, as passed by the Board of Revenue for Rajasthan at Ajmer ('the Board') in Revision No. 9075/2011/Colo/Jaisalmer.
(3.) PUT in brief, the relevant background aspects are as follows: The matter relates to allotment of agriculture land comprised in Square No. 18/59 at Chak 47 PD admeasuring 22 bighas and 5 biswas. The land in question was allotted to the present appellant Raja Ram on 29.04.2008 in exchange of the land previously allotted to him in Chak 49/52 PD on 31.07.2007. The appellant made the deposit of the requisite amount in pursuance of the exchange allotment order and the pass book was also issued in his name.;