Arun Bhansali, J. - (1.) THIS writ petition is directed against the order dt. 09.04.2014 passed by the Sub Divisional Officer, Siwana (Barmer) ('the SDO'). The respondent Meero Devi filed application for conversion, which came to be decided by the SDO by order dt. 30.12.2010 (Annexure -8).
(2.) FEELING aggrieved, the petitioners filed an appeal before the Revenue Appellate Authority, Jodhpur ('the RAA'). The RAA by its judgment dt. 19.10.2012 partly allowed the appeal and after setting aside the order dt. 30.12.2010 remanded back the matter to the SDO. Aggrieved against the order passed by the RAA, the applicant Meero Devi approached the Board of Revenue ('the Board'). The Board by its order dt. 10.02.2014 dismissed the appeals filed by Meero Devi and upheld the order dt. 19.10.2012 passed by the RAA and directed the SDO, Siwana to himself inspect the land in question and keeping in view the observations made by the Board, pass fresh order within a period of three months.
(3.) IN pursuance of the order passed by the Board and the earlier order dt. 19.10.2012 passed by the RAA, the SDO, Siwana has passed the order dt. 09.04.2014, which is sought to be questioned by way of the present writ petition.;