- (1.) THIS purports to be an application for the revision of the judgment and decree of the Sub-Divisional Officer, Shahpura, dated 1-12-1962.
(2.) THE facts are that Harla, applicant, transferred certain agricultural lands to Gokal, opposite party No. 2, and put the latter in possession. This was in violation of sec. 43 (1) of the Rajasthan Tenancy Act, 1955. THE Tehsildar initiated proceedings under sec. 175 of that Act for the ejectment of the applicant as well as opposite party No. 2, who contested the case by submitting written statements. However, the applicant and opposite party No. 2 did not take interest in the proceedings for ejectment thereafter. THE learned Sub-Divisional Officer passed a decree of ejectment against both of them. By virtue of the provisions of sub-sec. (4) of sec. 175 of the Rajasthan Tenancy Act, 1955, an application for ejectment which is contested is treated as a suit and the result is a decree. Under the Tenancy Act, a second appeal lies to this Board against decrees, and that being the position, a revision is not competent. This application for revision is, therefore, dismissed. .;