- (1.) The Collector, Sirohi passed the order dated 19.12.2003 while exercising the power under sub-rule 4 of the Rule 5 of the Rajasthan Land Revenue (Allotment of Land to Co-operative Socities) Rules, 1959.
(2.) The petitioner being aggrieved by the same, preferred an appeal under Sec. 75 of the Rajasthan Land Revenue Act, 1956 before the Revenue Appellate Authority, Jodhpur, that came to be rejected by order dated 26.9.2004.
(3.) Being aggrieved by the same, the petitioner preferred a second appeal under Sec. 76 of the Rajasthan Land Revenue Act before the Board of Revenue(Rajasthan). The Board of Revenue by the order dated 07.3.2006 rejected the request of the petitioner for interim direction to retain the possession of the land in dispute till disposal of the appeal and also vacated an ex-party interim order passed earlier.;