Arun Bhansali, J. - (1.) This Writ Petition under Article 227 of the Constitution of 3a has been Filed by the petitioners aggrieved against the judgment dated 7014 passed by Board of Revenue, Ajmer, whereby, the revision petition filed fie petitioners has been rejected.
(2.) The petitioners filed suit for declaration of Khatedari rights and permanent action; along-with the suit an application under Section 212 of the Rajasthan Tenancy Act, 1955 ('the Act') was filed before the Sub Divisional Officer, jayal ('SDO') seeking temporary injunction during pendency of the suit.
(3.) The SDO granted temporary injunction in favour of the petitioners.;