Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioner aggrieved against the order dated 31.5.2012 (Annex. 11) passed by the Board of Revenue, Rajasthan, Ajmer ('BOR'), whereby the revision petition filed by one Smt. Vidhya Devi has been allowed and the judgment dated 27.3.2006 passed by the Additional Collector, Sriganganagar in appeal filed by the petitioner aggrieved against the order dated 1.1.1999 passed by the Tehsildar (Revenue), Sriganganagar has been set -aside.
(2.) WHEN the notices of the present writ petition were issued to the respondents, it was reported that respondent No. 3 - petitioner before the BOR - Smt. Vidhya Devi was dead. Whereafter, the present petitioner has filed an application under Order XXII, Rule 4 & 9 CPC for taking the legal representatives of deceased respondent No. 3 on record. In the application, the petitioner has indicated the date of death of Smt. Vidhya Devi as 20.8.2007 and has indicated that Smt. Vidhya Devi is survived by the legal representatives as indicated in para 2 of the application and therefore, they may be taken on record.
(3.) WHEN this application after service on the proposed legal representatives came up before this Court, by order dated 10.12.2014, it was observed that the BOR allowed the revision petition filed by Smt. Vidhya Devi on 31.5.2012 though she had died on 20.8.2007 and the revision petition had apparently abated.;