- (1.) Heard learned counsel for the petitioner.
(2.) According to learned counsel for the petitioner, the Assistant Settlement Officer passed an order on 23.3.1983 (Annex.1) which is not being implemented by the concerned authorities. It appears from this order dated 23.3.1983 that both the parties submitted before the Assistant Settlement Officer that the matter is pending before the Board of Revenue and the mutation may be opened according to the ultimate decision which may be given by the Board of Revenue and till then, the old entries may be continued and the proceedings may be dropped. On the basis of these submissions, the Land Records Officer dropped the proceedings and ordered that the entries which were in existence in favour of Bhanwar Bai w/o Samunder Singh and Sikmi Kastkar Banshi Lal may be kept for the land mentioned in the said order.
(3.) According to learned counsel for the petitioner, another application was submitted before the Assistant Land Records Officer, Bhilwara which was decided by order dated 23.7.1983 (Annex.2) wherein it was ordered that in place of name of Bhanwar Bai, the name of Sorawar Singh may be entered. The order dated 23.7.1983 was challenged by filing appeal before the Land Records Officer who decided the appeal by order dated 3.5.1984. The Land Records Officer dismissed the appeal on the ground of limitation. Against this, further appeal was preferred by Banshi Lal and others against Sorawar Singh before the Colonisation Commissioner who allowed the appeal and set aside the order of Land Records Officer dated 3.5.1984 and remanded the matter back to the appellate authority with a direction to decide the matter afresh after hearing the parties. This appeal was decided on 3.6.1986.;