Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against order dated 30.11.2015, whereby the revision filed by the petitioner against order dated 24.07.2008 passed by the Revenue Appellate Authority (the 'RAA') has been dismissed, as not maintainable.
(2.) The petitioners filed a suit in the year 1999 seeking declaration and injunction against the State based on possession. An application under Section 212 of the Rajasthan Tenancy Act, 1955 was filed in 2008 by the petitioners alleging that by order dated 27.10.2005 certain land was set apart for the Municipal Board, Sardarshahar including the land in question and petitioners were sought to be dispossessed. The application filed by the petitioners was decided by the SDO, Sardarsahar on 22.07.2008 and the application was rejected.
(3.) Feeling aggrieved, the petitioners filed appeal before the RAA and the RAA by its order dated 24.07.08, dismissed the application seeking stay filed along with the appeal. Against the order dated 24.07.2008 the petitioners filed revision before the Board of Revenue. The Board of Revenue initially entertained the revision and admitted the same on 30.07.2008 and directed maintenance of status quo, however, when the revision came up for hearing, the same was rejected by order dated 30.11.2015, however, while rejecting the revision petition, it was directed that the appeal filed by the petitioner and pending before the RAA may be decided within a period of two months.;