Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 20.11.2014 (Annex.3) passed by the Additional Collector (Administration), Chittorgarh and judgment dated 6.10.2015 passed by the Board of Revenue, Rajasthan, Ajmer ('BOR'), whereby the revision filed by the petitioners against the order dated 20.11.2014 has been rejected.
(2.) The respondent-Ambalal instituted proceedings under Section 183-B of the Rajasthan Tenancy Act, 1955 ('the Act') before the Tehsildar Kapasan, District Chittorgarh seeking ejectment of the petitioners alleging them to be trespassers on the land and as Ambalal being a person belonging to Scheduled Caste category.
(3.) When the matter came up before the Tehsildar, Kapasan, the Tehsildar on noticing that the proceedings being Case No.241/2008 between the parties were pending before the SDO, Kapasan and on a prayer made by the petitioners for staying the proceedings on account of pendency of the proceedings before the SDO, by order dated 27.8.2013, stayed further proceedings in the application under Section 183-B of the Act.;