Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the judgment dated 11.2.2014 passed by the Board of Revenue, Ajmer ('BOR'), whereby the reference made by the District Collector, Jodhpur under Section 82 of the Rajasthan Land Revenue Act, 1956 ('the Act') has been accepted.
(2.) In the writ petition, which was filed on 17.10.2015, it is inter-alia indicated that the land in question is comprised in Khasara No.209, wherein land ad measuring 1000 Sq. Yds. was regularised and mutated in favour of one Mangi widow of Narayan Ram on 27.6.1989 vide mutation No.212; Smt. Mangi sold the land to Smt. Vidhya Devi vide a registered sale deed dated 15.12.1989; a part of land was sold to Shyam Lal through registered sale deed dated 10.10.1991; Shyam Lal applied before the SDO for conversion of the land from agriculture to residential and was issued a patta; Shyam Lal sold the land to Trilok Chand Acharya vide registered sale deed dated 10.3.1995; Trilok Chand sold the land to Shyam Lal through registered sale 2 deed dated 17.4.2006; Shyam Lal appointed one Smt. Praveena Vyas as his power of attorney holder for dealing with the land in question vide power of attorney dated 26.3.2007; Smt. Praveena Vyas sold the land to Smt. Reena Soni vide registered sale deed dated 5.3.2012 and now the petitioner has been appointed as power of attorney holder of Smt. Reena Soni by executing a power of attorney dated 26.11.2014.
(3.) It is submitted that recently, the petitioner came to know about the judgment dated 11.2.2014 passed by the BOR, whereby the reference made by the District Collector, Jodhpur to BOR has been accepted and a mutation made in the year 1989 in favour of Smt. Mangi Bai was declared null and void.;