SANGEET LODHA,J. - (1.) By way of this writ petition, the petitioner has questioned legality of order dated 22.12.14 passed by the Board of Revenue Rajasthan, whereby a revision petition preferred by the fourth respondent against the order dated 10.2.14 passed by the Revenue Appellate Authority (RAA), Pali, setting aside the order dated 5.4.13 passed by the Sub Divisional Officer ('SDO'), Sheoganj, rejecting the application preferred by the petitioner under Section 251 A of Rajasthan Tenancy Act, 1955 ( for short "the Act"), has been allowed and accordingly, the order dated 5.4.13 passed by the SDO, Sheoganj, stands restored.
(2.) Precisely, the facts of the case are that the petitioner having agriculture land in joint khatedari comprising khasra no.56 to 61, 63, 64 to 69, 338, 266/459 in village-Chandana, Tehsil-Sheoganj, District-Sirohi, preferred an application under Section 251A of the Act before the SDO, Sheoganj for opening a new way through khasra no.81 for access to his land comprising khasra no.338. According to the petitioner other way available to go to khasra no.338 from khasra no.67 is approximately 2 1/2 kilometers long and therefore, it is absolutely necessary to provide a new way through the land of the fourth respondent comprising khasra no.81.
(3.) The application preferred by the petitioner was rejected by the SDO, Sheoganj, vide order dated 5.4.13. Aggrieved thereby, an appeal preferred by the petitioner was allowed by the RAA, Pali vide order dated 10.2.14 and the directions were issued for providing 20 ft. wide way passing through khasra no.81. The revision petition preferred by the fourth respondent aggrieved by the order dated 10.2.14 passed by the RAA, Pali, has been allowed by the Board of Revenue by the order impugned. Hence, this petition.;