- (1.) This batch of 32 writ petitions is being disposed of by this common order. The facts apposite for the purpose of disposal of these writ petitions, illustratively, are taken from C.W. No. 6898 of 2006, Amar Singh Jat v. State of Rajasthan & Ors..
(2.) The petitioners, before this Court, in this batch of writ petitions, are aggrieved by the order of Board of Revenue dated 5.5.2005 passed in Reference Case No. 6/93/TA/Ganganagar, State of Rajasthan v. Krishna Giri (deceased through LR's Dayal Giri, whereby the learned Single Member of Board of Revenue (Sh. B.L. Meena) decided the reference/revision under Sections 232 and 221 of the Rajasthan Tenancy Act, 1955 (for short, hereinafter referred to as 'Act of 1955) against the judgment and decree of S.D.O. Nohar dated 26.2.1973 passed in Revenue Suit No. 22 of 1968, Krishna Giri disciple of Takhat Giri, by caste Swami, Resident of Nohar v. State of Rajasthan through Tehsildar, Revenue, Nohar.
(3.) The brief facts for disposal of the present batch of writ petitions to the extent relevant are as under.;