Arun Bhansali, J. - (1.) This Writ Petition under Article 227 of the Constitution of India is directed against Judgment dated 8.12.2014 passed by the Board of Revenue, Rajasthan, Ajmer ('Board'), whereby, the Appeal filed by the petitioner against order of the Additional Divisional Commissioner, Jodhpur ('Commissioner') dated 28.2.2011 has been rejected. The Commissioner had rejected the Appeal filed by the petitioner against Order dated 9.7.2009 passed by the Sub-Divisional Officer, Jodhpur ('S.D.O.') on an application filed by the Respondent Nos. 2 to 4 under Section 128 of the Rajasthan Land Revenue Act, 1956 ('the Act).
(2.) An application was filed by the Respondent Nos. 2 to 4 under Section 128 of the Act seeking determination of boundaries before the S.D.O.
(3.) The application was opposed by the petitioner and the S.D.O. directed that a team under the Chairmanship of Nayab Tehsildar, Jodhpur be constituted, whose members would be Patwari Karwar, Patwari Bhawad and Land Record Inspector, Mathaniya, further, the team would take help from the settlement Department and would indicate the boundaries and in case of requirement can take police help as well.;