K.S.RATHORE, J. - (1.) This writ petition is directed against the order dated 25.05.92 passed by the Collector and District Magistrate, Dholpur, order dated 09.9.94 passed by the Revenue Appellate Authority, Bharatpur, Camp Dholpur and the orders dated 06.02.97 and 18.03.97 passed by the Board of Revenue for Rajasthan, Ajmer in appeal and review petition respectively.
(2.) Brief facts of the case are that the petitioners applied for regularisation of the land bearing Khasra No. 543 measuring 50 Bigha and new Khasra No. 507 measuring 41 Bigha 6 Biswa situated in village Ekta, Tehsil Basedi, District Dholpur. As per the report, the petitioners were found in possession of 7 Bighas land each in the above Khasra.[2]
(3.) It is also not disputed that the land which is in possession of the petitioners was pasture land and nature of posture land was converted by the Sub Divisional Officer and the case of the petitioners was considered for regularisation and on account of possession over the land in question, the possession was regularised on 31.12.1974 and mutation was also opened in the petitioners name.;