Sandeep Mehta, J. - (1.) By way of the instant criminal writ petition, the petitioner complainants have approached this Court assailing failure of the respondent Anti Corruption Bureau in registering an F.I.R. on the basis of a complaint submitted by the petitioners to the Director General, Anti Corruption Bureau, Government of Rajasthan, Jaipur.
(2.) Facts in brief are that the petitioners herein, being the legal heirs of one Bage Khan, filed a complaint with the Director General, Anti Corruption Bureau against a Judicial Officer who was, at the relevant time, posted as the Additional Chief Judicial Magistrate, Pokaran. It was alleged in the complaint that Shri Bage Khan owned khatedari land measuring 94 bighas 6 biswas in the Patwar Halka Badhewa, Tehsil Pokaran. A revenue dispute arose between the complainant party and accused persons, namely Kadar Khan and Ilamddin owing to the alleged fraudulent mutation of the said agricultural land which was entered in the names of the two persons named above. The complainant party filed a mutation appeal in the Court of District Collector, Jaisalmer against the alleged illegal mutation entries. The appeal was accepted by order dated 11.6.2002 and the two mutation entries made in the names of Kadar Khan and Ilamddin were cancelled and the Tehsildar, Pokaran was directed to make an inquiry and to rectify the error and enter the mutation of the disputed lands in the names of legal heirs of Bage Khan.
(3.) Kadar Khan and others challenged the order dated 11.6.2002 by filing two separate appeals in the Court of Additional Divisional Commissioner, Jodhpur. Both the appeals were rejected and the order dated 11.6.2002 passed by the SDM was upheld. The two orders referred to above, were not challenged any further and became final.;